Supreme Court - Daily Orders
Mohd. Shamim Akhtar @ Mohd. Saleem ... vs State (Nct Of Delhi) on 1 April, 2015
Bench: Madan B. Lokur, Adarsh Kumar Goel
ITEM NO.18 COURT NO.7 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). 2491/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRLA No. 374/2012 and CRLMA No. 2281/2015 passed by the High
Court Of Delhi At New Delhi)
MOHD. SHAMIM AKHTAR @ MOHD. SALEEM AKHTAR Petitioner(s)
VERSUS
STATE (NCT OF DELHI) Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr. Anil Hooda, Adv.
Mr. Prashant Kumar, Adv.
Mr. Jitender Hooda, Adv.
Mr. Kaushal Yadav,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the petitioner. We are not inclined to interfere with the impugned order passed by the High Court.
The special leave petition is accordingly dismissed. However, we are told that an application for bail is pending in the High Court. That may be considered by Signature Not Verified the High Court on its own merits.
Digitally signed by Meenakshi Kohli Date: 2015.04.01 12:34:40 IST Reason: (MEENAKSHI KOHLI) (JASWINDER KAUR) COURT MASTER COURT MASTER