Supreme Court - Daily Orders
Jamir Alias Maanu vs Inspector Of Customs on 10 March, 2014
ITEM NO.6 COURT NO.5 SECTION IIB
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).10652/2013
(From the judgement and order dated 04/07/2013 in CRLA No. 1192/2010 of The
HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH)
JAMIR ALIAS MAANU Petitioner(s)
VERSUS
INSPECTOR OF CUSTOMS Respondent(s)
(With application for bail and office report)
Date: 10/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Siddharth Mittal, Adv.
Mr. S.K. Sabharwal, Adv.
For Respondent(s) Mr. Rakesh Kumar Khanna, ASG.
Ms. Sushma Manchanda, Adv.
Mr. R.K. Verma, Adv.
Mr. Anirudh Tanwar, Adv.
Mr. B. Krishna Prasad, Adv.
UPON hearing counsel the Court made the following
O R D E R
| | |Considering the fact that the appellant Jamir has been in custody since six |
|years and 9 months and has been convicted only on the basis of the Statement | |under Section 67 of the Narcotic Drugs and Psychotropic Substances Act, we | |direct that the appellant Jamir alias Maanu be released on bail to the | |satisfaction of the trial court subject to the condition that he will report | |once every month to the police station in whose jurisdiction the petitioner | |resides. | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |