Supreme Court - Daily Orders
Union Of India Tr.Cen.Bureau Of Narco. vs Nasreen Bano @ Sabira on 19 January, 2017
Bench: Madan B. Lokur, Prafulla C. Pant
1
ITEM NO.9 COURT NO.5 SECTION II
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).511/2014
(Arising out of impugned final judgment and order dated 24/01/2013
in CRLA No. 755/2012 passed by the High Court of Judicature at
Allahabad, Lucknow Bench)
UNION OF INDIA TR.CEN.BUREAU OF NARCO. Petitioner(s)
VERSUS
NASREEN BANO @ SABIRA Respondent(s)
(with appln. (s) for exemption from filing O.T. and stay)
Date : 19/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Ranjit Kumar, SG
Ms. Binu Tamta, Adv.
Mr. B.K. Prasad, Adv.
Mr. Vikas Bansal, Adv.
Mr. Manish Vashishtha, AOR
For Respondent(s) Mr. Balraj Dewan, AOR (SCLSC)
UPON hearing the counsel the Court made the following
O R D E R
It appears that Respondent Nasreen Bano alias Sabira is in custody in Lucknow jail. The concerned jail authorities Signature Not Verified should give us a full and detailed record of the period Digitally signed by SANJAY KUMAR Date: 2017.01.20 17:08:29 IST Reason: spent by the respondent in jail in respect of various crimes said to have been committed by her including her 2 conviction in Case No.71 of 2008 under Section 8/21 of the Narcotic Drugs and Psychotropic Substances Act, 1985. The report be sent positively within a week since it appears that the respondent has been in custody for almost six years.
Learned Solicitor General will also tell us whether any application has been filed by the petitioner for cancellation of the bail granted to the respondent by the High Court.
List the matter on 30th January, 2017.
(SANJAY KUMAR-I) (JASWINDER KAUR)
AR-CUM-PS COURT MASTER