Supreme Court - Daily Orders
State (Nct Of Delhi) vs Anil Kumar @ Nillu on 14 October, 2022
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
ITEM NO.28 COURT NO.9 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 25615/2022
(Arising out of impugned final judgment and order dated 21-03-2022
in BA No. 1724/2021 passed by the High Court of Delhi at New Delhi)
STATE (NCT OF DELHI) Petitioner(s)
VERSUS
ANIL KUMAR @ NILLU Respondent(s)
(IA No.138731/2022-CONDONATION OF DELAY IN FILING )
Date : 14-10-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Jayant K. Sud, ASG
Neela Kedar Gokhale, Adv.
Praveena Gautam, Adv.
Mr. Digvijay Dam, Adv.
Mr. Gurmeet Singh Makker, AOR
Mr. Kartik Jasra, ADv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(BABITA PANDEY) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH) Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.10.15 14:21:25 IST Reason: