Dr. Shivraj S/o. Namdeo Gaikwad (Lalikar) Vs. State of Maharashtra & ANR.
[Criminal Appeal No.1257 of 2015 arising out of SLP (CRL.) No.6815 of 2015]
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.
Item No.7 Court No.3 Section IIA
Supreme Court of India
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) Vs. State of Maharashtra & ANR.
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 Registra
Signed order is placed on the file
