DR. SHIVRAJ S/O NAMDEO GAIKWAD (LALIKAR) Vs STATE OF MAHARASHTRA
Bench: ANIL R. DAVE,ADARSH KUMAR GOEL
Case number: Crl.A. No.-001257-001257 / 2015
Diary number: 27249 / 2015
Advocates: SUDHANSHU S. CHOUDHARI Vs
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NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1257 OF 2015 (Arising out of SLP(Crl.)No.6815 of 2015)
DR. SHIVRAJ S/O NAMDEO GAIKWAD (LALIKAR) ... APPELLANT(S)
VS.
STATE OF MAHARASHTRA & ANR. ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Heard the learned counsel. 2. Leave granted. 3. Ad-interim relief granted on 20th August, 2015, is made absolute. 4. The appeal is disposed of as allowed to the above extent. 5. The learned counsel appearing for the appellant has submitted that the appellant shall extend his cooperation to the Investigating Officer.
..............J. [ANIL R. DAVE]
..............J. [ADARSH KUMAR GOEL]
New Delhi; 21st September, 2015.
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ITEM NO.7 COURT NO.3 SECTION IIA S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal (Crl.) No(s).6815/2015 (Arising out of impugned final judgment and order dated 22/07/2015 in CRLA No.2130/2015 passed by the High Court Of Bombay At Aurangabad) DR. SHIVRAJ S/O NAMDEO GAIKWAD (LALIKAR) Petitioner(s) VERSUS STATE OF MAHARASHTRA & ANR. Respondent(s) Date : 21/09/2015 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE ANIL R. DAVE HON'BLE MR. JUSTICE ADARSH KUMAR GOEL For Petitioner(s) Mr. Arvind V. Savant, Sr.Adv.
Mr. Sudhanshu S. Choudhari,Adv. Mr. Vatsalya Vigya, Adv.
For Respondent(s) Mr. N.R. Katneshwarkar,Adv. UPON hearing the counsel the Court made the following O R D E R
Leave granted. The appeal is disposed of as allowed in terms of the
signed order.
(Sarita Purohit) (Sneh Bala Mehra) Court Master Assistant Registrar
(Signed order is placed on the file)