Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Soniya Bibi vs The State Of West Bengal on 18 September, 2023

Bench: Hrishikesh Roy, M.M. Sundresh, Prashant Kumar Mishra

     ITEM NO.74                                  COURT NO.9                        SECTION II-B

                                     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). 11236/2023

     (Arising out of impugned final judgment and order dated 12-07-2023
     in CRM (NDPS) No. 841/2023 passed by the High Court At Calcutta)

     SONIYA BIBI                                                                    Petitioner(s)

                                                            VERSUS

     STATE OF WEST BENGAL                                                           Respondent(s)

     (FOR ADMISSION and IA No.180628/2023-PERMISSION TO FILE ADDITIONAL
     DOCUMENTS/FACTS/ANNEXURES )

     Date : 18-09-2023 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE HRISHIKESH ROY
                              HON'BLE MR. JUSTICE M.M. SUNDRESH
                              HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA


     For Petitioner(s)                      Mr. Dibyadyuti Banerjee, Adv.
                                            Mrs. Sumedha Halder, Adv.
                                            Mr. Rohit Jaiswal, Adv.
                                            Mr. Ravi Shankar Prasad, Adv.
                                            Mr. Abhijit Sengupta, AOR

     For Respondent(s)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We have heard the learned Counsel appearing for the petitioner.

We find that there is no justification to entertain this Special Leave Petition. The same is accordingly, dismissed.

Pending applications, if any, shall stand disposed of.

Signature Not Verified Digitally signed by Indu Marwah Date: 2023.09.20 13:48:17 IST

(INDU MARWAH) Reason:

(KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR