Supreme Court - Daily Orders
Oinam Moniton Singha vs National Investigation Agency on 28 October, 2014
Bench: J. Chelameswar, Pinaki Chandra Ghose
ITEM NO.7 COURT NO.8 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). 1794/2013
(Arising out of impugned final judgment and order dated 09/10/2012
in CRLA No. 189/2011 passed by the High Court Of Gauhati)
OINAM MONITON SINGHA Petitioner(s)
VERSUS
NATIONAL INVESTIGATION AGENCY Respondent(s)
(with appln. (s) for bail and permission to file additional
documents)
(For final disposal)
WITH
SLP(Crl) No. 4469/2012
(With Office Report)
Date : 28/10/2014 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Vikash Singh,Adv.
Mr. B. Krishna Prasad,Adv.
For Respondent(s) Mr. Ranjit Kumar, S.G.
Ms. Sushma Suri,Adv.
Mr. B. Krishna Prasad,Adv.
Mr. B. V. Balaram Das,Adv.
UPON hearing the counsel the Court made the following
O R D E R
List the matters alongwith SLP(Crl.)No.751/2013.
Signature Not Verified[O.P. SHARMA] Digitally signed by Om Parkash Sharma Date: 2014.10.28 [INDU BALA KAPUR] 16:55:18 IST Reason: COURT MASTER COURT MASTER