Supreme Court - Daily Orders
Narcotic Control Bureau vs Vipan Sood on 24 August, 2021
Bench: Chief Justice, Surya Kant
ITEM NO.6 Court 1 (Video Conferencing) SECTION II-B
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).5852/2021
(Arising out of impugned final judgment and order dated 25-02-2021
in CRM-M No.20177/2020 passed by the High Court of Punjab & Haryana
at Chandigarh)
NARCOTIC CONTROL BUREAU Petitioner(s)
VERSUS
VIPAN SOOD & ANR. Respondent(s)
(FOR ADMISSION and I.R.)
Date : 24-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. S.V. Raju, ASG
Ms. Saricia Raju, Adv.
Mr. Vibhu Shanker Mishra, Adv.
Mr. Samar Singh Kachwaha, Adv.
Mr. Rahul Mishra, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court whereby the High Court granted regular bail to respondent No.1 herein.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2021.08.24 16:48:48 IST Reason: (SATISH KUMAR YADAV) (R.S. NARAYANAN)
DEPUTY REGISTRAR COURT MASTER (NSH)