Supreme Court - Daily Orders
Mohammad Akbar vs The State Of Chhattisgarh on 8 August, 2018
Bench: Ranjan Gogoi, Navin Sinha, K.M. Joseph
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.273 OF 2009
MOHAMMAD AKBAR ...APPELLANT(S)
VERSUS
STATE OF CHHATTISGARH ...RESPONDENT(S)
O R D E R
1. Heard the learned counsels for the parties and perused the relevant material.
2. The appellant has been released from custody as he has undergone the period of sentence imposed following the conviction under Section 20(b)(ii)(C) of the Narcotic Drugs and Psychotropic Substances Act, 1985.
3. Learned counsel for the appellant submits that in the above circumstances, the appellant would not be interested in pressing this appeal on merits.
4. Appeal is accordingly closed as not pressed.
....................,J.
(RANJAN GOGOI) ....................,J. Signature Not Verified (NAVIN SINHA) Digitally signed by NEETU KHAJURIA Date: 2018.08.10 17:12:32 IST Reason: ....................,J.
NEW DELHI (K.M. JOSEPH)
AUGUST 08, 2018
ITEM NO.102 COURT NO.2 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
Criminal Appeal No(s). 273/2009 MOHAMMAD AKBAR Appellant(s) VERSUS THE STATE OF CHHATTISGARH Respondent(s) Date : 08-08-2018 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI HON'BLE MR. JUSTICE NAVIN SINHA HON'BLE MR. JUSTICE K.M. JOSEPH For Appellant(s) Ms. Srishti Agnihotri, Adv.
For Ms. Anitha Shenoy, AOR For Respondent(s) Mr. A.P. Mayee, AOR Mr. Charudutta Mahindrakar, Adv. Mr. Chirag Jain, Adv.
Mr. A. Selvin Raja, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is closed in terms of the signed order.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER (Signed order is placed on the file.)