Supreme Court - Daily Orders
Anam Shamim Saifi vs State (Government Of Nct Of Delhi) on 10 August, 2021
Bench: Hemant Gupta, A.S. Bopanna
1
ITEM NO.11 Court 13 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4198/2021
(Arising out of impugned final judgment and order dated 18-03-2021
in BA No. 473/2021 passed by the High Court of Delhi at New Delhi)
ANAM SHAMIM SAIFI Petitioner(s)
VERSUS
STATE (GOVERNMENT OF NCT OF DELHI) & ANR. Respondent(s)
Date : 10-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Siddharth Bhatnagar, Sr. Adv.
Ms. Pallavi Pratap, Adv.
Mr. Rizwan, Adv.
Ms. Sadaf Rehman, Adv.
Mr. Aditya Sidhra, Adv.
Mr. Nadeem Afroz, Adv.
Mr. Shivam Goel, Adv.
For Respondent(s) Mr. Chirag M. Shroff, AOR
Mr. Jayant K Sud, ASG.
Ms. Diksha Rai, Adv.
Mr. Parthiv Goswami, Adv.
Ms. Megha Karanwal, Adv.
Mr. Varun Chugh, Adv.
Mr. B.V. Balram Das, AOR.
Mr. Ramesh Gupta, Sr. Adv.
Mr. Alok Bhachawat, Adv.
Mr. Uday Singh, Adv.
Mr. Shailender Kumar,Adv.
Mr. Rashid Hussain, Adv.
Mr. Fazal Waris Khan, Adv.
Mr. Mohd. Absar Ahmad, Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by R Natarajan Date: 2021.08.11 17:08:43 IST Reason: Mr. Jayant K. Sud, learned ASG appearing for the State submits that investigations are complete and that custodial investigation of the accused is not necessary.
2In view of the said fact, we do not see any reason to interfere with the order passed by the High Court.
The special leave petition is dismissed. Pending applications, if any, also stand disposed of.
(ASHWANI THAKUR) (RENU BALA GAMBHIR) AR-CUM-PS(SH) COURT MASTER (NSH)