Supreme Court - Daily Orders
Ishtiaque Ali vs State Of Nct Of Delhi on 10 July, 2023
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.61 COURT NO.4 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 8094/2023
(Arising out of impugned final judgment and order dated 03-07-2023
in CRLMA No. 16751/2023 passed by the High Court Of Delhi at New
Delhi)
ISHTIAQUE ALI Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
(IA No.126499/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.126501/2023-EXEMPTION FROM FILING O.T. )
Date : 10-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s)
Ms. Rohini Musa, AOR
Mr. Nipun Katfal, Adv.
Ms. Anam Siddiqui, Adv.
Mr. Naved Ahmed, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Issue notice for the limited purpose, as to whether the petitioner can be granted temporary bail so as to get his mother operated for knee replacement, returnable in two weeks.
2. Dasti, in addition, is permitted.
2. In addition to the usual mode, liberty is granted to the petitioner to serve notice through the Standing Counsel for the Signature Not Verified Digitally signed by Deepak Singh Date: 2023.07.10 respondent/State.
17:53:50 IST Reason:
(DEEPAK SINGH) (ANJU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)