Supreme Court - Daily Orders
Mohd.Shahid Alam vs State Of Nct Of Delhi on 6 December, 2018
Bench: Abhay Manohar Sapre, Indu Malhotra
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1251 OF 2012
MOHD. SHAHID ALAM ... APPELLANT(S)
VS.
THE STATE OF N.C.T. OF DELHI ... RESPONDENT(S)
O R D E R
Pursuant to order dated 28th June, 2018, learned counsel for the respondent-State has submitted that the appellant has already completed more than sixteen years of his actual jail sentence and is now also released from the Jail by order dated 10th July, 2018 which is shown to us.
In this view of the matter, we do not consider it necessary to examine the matter on merits which is subject matter of this appeal.
The appeal, therefore, fails and is accordingly dismissed as having rendered infructuous.
......................J. [ABHAY MANOHAR SAPRE] ......................J. [INDU MALHOTRA] Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2018.12.10 New Delhi;
17:35:14 IST
Reason: December 6, 2018.
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ITEM NO.104 COURT NO.8 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 1251/2012
MOHD.SHAHID ALAM Appellant(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
Date : 06-12-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE HON'BLE MS. JUSTICE INDU MALHOTRA For Appellant(s) Mr. Chaitanya Sahoo,Adv.
Mr. Rohit Minocha, AOR For Respondent(s) Dr. Nishesh Sharma,Adv.
Mr. V.Balaji,Adv.
For Mr. B. V. Balaram Das, AOR UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order.
Pending application, if any, shall also stand disposed of.
(ANITA MALHOTRA) (CHANDER BALA)
COURT MASTER COURT MASTER
(Signed order is placed on the file.) 2