ITEM NO.20 COURT NO.11 SECTION II-A
S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 8494/2025
[Arising out of impugned final judgment and order dated 25-07-2024 in CRLWP No. 795/2023 passed by the High Court of Judicature at Bombay at Nagpur]
MOHAMMAD AFZAL MOHAMMAD SHARIF Petitioner(s) VERSUS
THE STATE OF MAHARASHTRA & ORS. Respondent(s)
IA No. 129421/2025 - CONDONATION OF DELAY IN FILING AND IA No. 129419/2025 - EXEMPTION FROM FILING O.T. Date : 19-08-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
For Petitioner(s) Mr. Abhay Mahadeo Thipsay, Sr. Adv. Ms. Fauzia Shakil, AOR Ms. Tasmiya Taleha, Adv. Mr. M. Huzaifa, Adv. For Respondent(s) Mr. Aaditya Aniruddha Pande, AOR Mr. Siddharth Dharmadhikari, Adv. Mr. Shrirang B. Varma, Adv. Mr. Bharat Bagla, Adv. Mr. Sourav Singh, Adv. Mr. Aditya Krishna, Adv. Mr. Adarsh Dubey, Adv. Ms. Chitransha Singh Sikarwar, Adv. UPON hearing the counsel, the Court made the following O R D E R
Arguments heard.
Judgment reserved.
Learned counsel for the parties are permitted to file written
submissions, not exceeding three pages, within a period of three
days from today.
(Babita Pandey) (Preeti Saxena) AR-CUM-PS Court Master (NSH)