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State By Narcotics Control Bureau vs Pallulabid Ahamad Arimutta on 7 January, 2022

Bench: Chief Justice, Surya Kant, Hima Kohli

     ITEM NO.33                 Court 1 (Video Conferencing)             SECTION II­C

                                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.22702/2020

     (Arising out of impugned final judgment and order dated 16­09­2019
     in CRLP No. 4462/2019 passed by the High Court of Karnataka at
     Bengaluru)

     STATE BY NARCOTICS CONTROL BUREAU                                 Petitioner(s)

                                                   VERSUS

     PALLULABID AHAMAD ARIMUTTA & ANR.                                 Respondent(s)

     (Mohammed Afzal, Advocate)
     (IA No. 114089/2020 ­ CONDONATION OF DELAY IN FILING SLP & IA
     No. 114091/2020 ­ EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT)

     WITH
     SLP(Crl) No. 1569/2021 (II­C)
     (Show the name of the respondent Mohammed Afzal, in cause list.)
     SLP(Crl) No. 1454/2021 (II­C)
     SLP(Crl) No. 1465/2021 (II­C)
     (Mohammed Afzal, Advocate)
     SLP(Crl) No. 2080/2021 (II­C)
     (FOR ADMISSION and I.R.)
     SLP(Crl) No. 1773­1774/2021 (II­C)
     (FOR ADMISSION)

     Date : 07­01­2022 These matters were called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE SURYA KANT
                          HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)
                                     Mr.   S.V. Raju, ASG
                                     Mr.   K.M. Nataraj, ASG
                                     Ms.   Sairica Raju, Adv.
                                     Ms.   Vimla Sinha, Adv.
Signature Not Verified               Ms.   Swarupma Chaturvedi, Adv.
Digitally signed by
Vishal Anand
                                     Mr.   Vatsal Joshi, Adv.
Date: 2022.01.07
17:14:01 IST
Reason:
                                     Ms.   Rekha Pandey, Adv.
                                     Mr.   Rajat Nair, Adv.
                                     Ms.   Seema Bengani, Adv.
                                     Mr.   Vatsal Joshi, Adv.
                                     Mr.   Annam Venkatesh, Adv.
                                      ­2­

                       Mr. Rahul Mishra, Adv.
                       Mr. B. V. Balaram Das, AOR
For Respondent(s)
                       Mr. Rajesh Mahale, AOR

                       Mr. P. V. Dinesh, AOR
                       Mr. Ashwini Kumar Singh, Adv.
                       Mr. Bineesh K., Adv.

                      Respondent­in­person

            UPON hearing the counsel the Court made the following
                               O R D E R

The Court is convened through Video Conferencing.

Last time, when the matters came up for hearing on 5­1­2022, we directed Mr. S.V. Raju, learned Additional Solicitor General to prepare a tabular chart indicating therein the details as mentioned in the said Order.

Today, Mr. S.V. Raju informed us that in compliance with the said Order of this Court, the chart has been filed yesterday evening, but we have not received the said chart so far.

In view of the above, the Registry is directed to circulate the chart to us immediately.

List the matters on Monday, the 10th January, 2022.

  (VISHAL ANAND)                                            (R.S. NARAYANAN)
ASTT. REGISTRAR­cum­PS                                     COURT MASTER (NSH)