Supreme Court - Daily Orders
Mohammed Farooq Mohammed Hanif Sheikh vs Union Of India on 18 May, 2018
Bench: Rohinton Fali Nariman, A.M. Khanwilkar
ITEM NO.61 COURT NO.11 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 117/2018
MOHAMMED FAROOQ MOHAMMED HANIF SHEIKH Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and IA No.72449/2018-APPLICATION FOR INTERIM BAIL )
Date : 18-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE A.M. KHANWILKAR
For Petitioner(s) Mr. Vikram Chaudhari, Sr. Adv.
Mr. Harshit Sethi, Adv.
Mr. Nikhil Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Tag with SLP(Crl.) No. 5487 of 2017.
The High Court is directed to dispose of the application for bail expeditiously.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
ASHA SUNDRIYAL
Date: 2018.05.19
12:14:44 IST
Reason: