Citation Codes Equivalent Citations citation codes Case Number Petition(s) for Special Leave to Appeal (Crl.) No(s). 3113/2019 Disposition allowed Judges Ashok Bhushan K.M. Joseph, JJ. See more information ... Smart Summary 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 Whether notice should be issued in the special leave petition limited to the nature of the offence. 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. Show full summary ... JUDGMENT Suraj Jagannath Jadhav Petitioner(S) v. State Of Maharashtra (S). 1. Issue notice on the special leave petition limited to the nature of the offence as well as on the application for condonation of delay.2. Notice be served to the standing counsel as well.3. Dasti, in addition, is permitted.