VISHWAMBARRAO SHANKARRAO MANE Vs THE STATE OF MAHARASHTRA
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-001845-001845 / 2008
Diary number: 14462 / 2005
Advocates: SHIVAJI M. JADHAV Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1845/2008
VISHWAMBARRAO SHANKARRAO MANE APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Heard learned counsel for the parties.
2. The appellant is aggrieved since his application
for discharge has been dismissed. Learned counsel
appearing for the respondent/State, after having gone
through the records, submits that the charges are yet
to be framed.
3. In that view of the matter, we do not find any
justification to interfere with the impugned order.
It will be open to the appellant to take all
available contentions at the appropriate stage.
4. Subject to the above, the appeal is dismissed.
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5. Pending applications, if any, shall stand
disposed of.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; JULY 12, 2018.
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