Supreme Court - Daily Orders
Abu Salem Abdul Qayoom Ansari vs State Of A.P Th.Cbi on 1 August, 2014
: ITEM NO.9 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4770/2014
(Arising out of impugned final judgment and order dated 20/02/2014
in CRLA No. 1062/2013 passed by the High Court of Judicature,
Andhra Pradesh at Hyderabad)
ABU SALEM ABDUL QAYOOM ANSARI Petitioner(s)
VERSUS
STATE OF A.P TH.CBI Respondent(s)
(With application for bail and office report)
Date : 01/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Sudeep R. Pasbola, Adv.
Mr. Sushil Karanjkar, Adv.
Mr. K. N. Rai, Adv.
Mr. Vinod N. Naik, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We find no infirmity in the order impugned herein. The Special Leave Petition is dismissed.
[KALYANI GUPTA] [SHARDA KAPOOR]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Kalyani Gupta
Date: 2014.08.02
12:35:18 IST
Reason: