Full Judgment Text
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)
| ... RESPON | |
| VS.<br>STATE OF MAHARASHTRA & ANR.<br>J U D G M E N T<br>ANIL R. DAVE, J.<br>1. Heard the learned counsel.<br>2. Leave granted.<br>3. Ad-interim relief granted on<br>is made absolute.<br>4. The appeal is disposed of |
5. The learned counsel appearing for the
JUDGMENT
appellant has submitted that the appellant shall
extend his cooperation to the Investigating Officer.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
st
21 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.
JUDGMENT
(Sarita Purohit) (Sneh Bala Mehra)
Court Master Assistant Registrar
(Signed order is placed on the file)
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