Supreme Court - Daily Orders
Shakil Ahmad Chesam @ Shakil Ahmed vs The State Of Nct Of Delhi on 19 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.27 Court 3 (Video Conferencing) 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). 5959/2021
(Arising out of impugned final judgment and order dated 21-10-2020
in BA No. 3225/2020 passed by the High Court Of Delhi At New Delhi)
SHAKIL AHMAD CHESAM @ SHAKIL AHMED Petitioner(s)
VERSUS
THE STATE OF NCT OF DELHI Respondent(s)
(IA No.97958/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.97960/2021-EXEMPTION FROM FILING O.T. and IA
No.97957/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 19-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. F. I. Choudhury, AOR
For Respondent(s) Mr. Chirag M. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
However, as the learned counsel for the petitioner pointed out that the chargesheet has already been filed, we direct the Trial Court to ensure that the trial is disposed of expeditiously, preferably by end of June, 2022.
Signature Not Verified
Pending applications, if any, stand disposed of. Digitally signed by DEEPAK SINGH Date: 2021.08.21 12:56:02 IST Reason:
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)