Supreme Court - Daily Orders
Bahar Ali vs The State Of Assam on 11 January, 2021
Bench: D.Y. Chandrachud, Indira Banerjee, Sanjiv Khanna
1
ITEM NO.23 Court 6 (Video Conferencing) SECTION II
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).28894/2020
(Arising out of impugned final judgment and order dated 25-06-2019
in IA (CRL) No. 487/2019 passed by the Gauhati High Court)
BAHAR ALI Petitioner(s)
VERSUS
THE STATE OF ASSAM Respondent(s)
(WITH I.R. and IA No.137012/2020-CONDONATION OF DELAY IN FILING and
IA No.137011/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 11-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Shanker Chhabra, Adv.
Ms. Aakriti Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Mr Shanker Chhabra, learned counsel appearing on behalf of the petitioner,
states that the High Court has heard the criminal appeal against the order of conviction finally and judgment has been reserved.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.01.11 17:18:03 IST 3Reason:
We are not inclined to entertain the Special Leave Petition, particularly having regard to what has been noted above.2
4 The Special Leave Petition is dismissed. 5 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER