Supreme Court - Daily Orders
Md. Sahab Uddin vs The State Of Assam on 2 September, 2019
Bench: N.V. Ramana, Ajay Rastogi
ITEM NO.31 COURT NO.3 SECTION II
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). 28006/2019
(Arising out of impugned final judgment and order dated
24-04-2019 in CRLA No. 199/2010 passed by the Gauhati High
Court)
MD. SAHAB UDDIN Petitioner(s)
VERSUS
THE STATE OF ASSAM Respondent(s)
(IA No. 123227/2019 - CONDONATION OF DELAY IN FILING
IA No. 123230/2019 - EXEMPTION FROM FILING O.T.)
Date : 02-09-2019 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Akbar Siddique, AOR
Mr. Saif Tanveer, 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 order passed by the High Court.
The special leave petition is, accordingly, dismissed.
Pending application stands disposed of.
Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2019.09.02[ CHARANJEET KAUR ] [ RAJ RANI NEGI ] 16:48:20 IST Reason: A.R.-CUM-P.S. ASSTT. REGISTRAR