Supreme Court - Daily Orders
Hakim vs State (Govt. Of Nct Of Delhi) on 11 June, 2020
Bench: A.M. Khanwilkar, Dinesh Maheshwari, Sanjiv Khanna
ITEM NO.15 Virtual Court 3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 11610/2020
(Arising out of impugned final judgment and order dated 05-05-2020
in CRLMB No. 5894/2020 passed by the High Court Of Delhi At New
Delhi)
HAKIM Petitioner(s)
VERSUS
STATE (GOVT. OF NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.52616/2020-EXEMPTION FROM FILING
AFFIDAVIT and IA No.52615/2020-EXEMPTION FROM CUSTODY CERTIFICATE )
Date : 11-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s)
Mr. Kamal Kumar, Adv.
Mr. Vishal Kumar, Adv.
Ms. Ritu Reniwal, Adv.
Mr. Robin Khokhar, AOR
For Respondent(s)
Mr. Chirag M. Shroff, AOR
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this Special Leave Petition. The Special Leave Petition is dismissed accordingly.
However, in a changed circumstances, it will be open to the petitioner to file fresh bail application before the High Court, if so advised. That be decided on its own merits.
Signature Not VerifiedDigitally signed by DEEPAK SINGH Date: 2020.06.11 17:24:15 IST Reason: Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI)
COURT MASTER (SH) COURT MASTER (NSH)