Suraj Jagannath Jadhav Petitioner(S) v. State Of Maharashtra (S).

Factual and Procedural Background

This opinion is a brief procedural order in which the Court directs issuance of notice in a special leave petition. The notice is limited to the nature of the offence and to an application seeking condonation of delay. The order also directs service of notice upon the standing counsel and permits dasti service in addition.

Legal Issues Presented

1. Whether notice should be issued in the special leave petition limited to the nature of the offence.
2. Whether notice should be issued on the application for condonation of delay.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

No precedents were cited in the provided opinion.

Court's Reasoning and Analysis

The order does not record detailed reasoning. The Court proceeds procedurally by issuing notice in the special leave petition, expressly limiting the scope of notice to the nature of the offence and the accompanying application for condonation of delay. It further ensures service upon the standing counsel and allows dasti service in addition.

Holding and Implications

NOTICE ISSUED on the special leave petition limited to the nature of the offence and on the application for condonation of delay; notice is also directed to be served on the standing counsel; and DASTI SERVICE PERMITTED in addition.

The direct effect is that the matter will proceed upon service of notice, confined to the identified aspects (nature of the offence and condonation of delay). The order is procedural and does not set out any broader legal implications or new precedent in the text provided.