Supreme Court - Daily Orders
Alim Khan @ Ali @ Mubarak @ Md. Ali vs The State Of West Bengal on 7 December, 2022
Bench: Surya Kant, J.K. Maheshwari
1
ITEM NO.11 COURT NO.11 SECTION II-B
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).9016/2021
(Arising out of impugned final judgment and order dated 28-06-2021
in CRM No.10162/2020 passed by the High Court at Calcutta)
ALIM KHAN @ ALI @ MUBARAK @ MD. ALI Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
Date : 07-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Faran Ahmed, Adv.
Mr. Ajay Singh, AOR
Mr. Deep Choudhary, Adv.
Mr. Tribhuvan Singh Rajpoot, Adv.
Mr. Jay Prakash, Adv.
Mr. Pradeep Kumar Malakar, Adv.
Mr. Prawal Mishra, Adv.
For Respondent(s) Mr. Ashok Kumar Panda, Sr. Adv.
Ms. Vandana Tiwari, Adv.
Ms. Simran Singh, Adv.
Mr. Chanchal Kumar Ganguli, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the petitioner as well as learned Senior Counsel for the respondent – State and carefully perused the material placed on record.
2. During the course of hearing, it is informed by the learned Senior Counsel for the respondent – State that there are Signature Not Verified total 26 witnesses from the prosecution side out of which 15 have Digitally signed by satish kumar yadav Date: 2022.12.08 already been examined.
19:12:47 IST Reason: He further states, on instructions, that 9 witnesses will not be examined. That being so, the trial can be said to be near conclusion.
23. We, thus, dispose of this Special Leave Petition without going into the merits of the case, at this stage, with a direction to the Trial Court to make an endeavour to conclude the trial on or before 28.02.2023.
4. The petitioner and his co-accused shall render full cooperation to the Trial Court.
(SATISH KUMAR YADAV) (PREETHI T.C.) DEPUTY REGISTRAR COURT MASTER (NSH)