Supreme Court - Daily Orders
Abdul Sattar Saur vs The State Of Assam on 11 August, 2017
Author: Navin Sinha
Bench: Navin Sinha
ITEM NO.26 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.MP.NO.68722/2017 IN Diary No(s). 20906/2017
ABDUL SATTAR SAUR & ANR. Petitioner(s)
VERSUS
THE STATE OF ASSAM Respondent(s)
(FOR EXEMPTION FROM SURRENDERING)
Date : 11-08-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
[IN CHAMBERS]
For Petitioner(s) Mr. Avijit Roy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP.No.68722 of 2017 for exemption from surrendering is rejected. However, the petitioners are granted four weeks' time to surrender.
In case the petitioners surrender and submit proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court.
(SAPNA BISHT) (MADHU NARULA)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2017.08.12
11:07:33 TLT
Reason: