Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Supreme Court - Daily Orders

Anees vs The State Govt Of Nct on 1 March, 2019

Bench: D.Y. Chandrachud, Hemant Gupta

     ITEM NO.1                               COURT NO.12                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

     IA 21577/2019 in Criminal Appeal                  No(s).   437/2015

     ANEES                                                                 Appellant(s)

                                                     VERSUS

     THE STATE GOVT OF NCT                                                 Respondent(s)

     (IA 21577/2019-APPLICATION FOR GRANT OF BAIL )

     Date : 01-03-2019 These matters were called on for hearing today.

     CORAM :
                             HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
                             HON'BLE MR. JUSTICE HEMANT GUPTA

     For Appellant(s)
                                       Mr.   S.C. Maheshwari, Sr. Adv.
                                       Mr.   Vipul Maheshwari, Adv.
                                       Mr.   Sanjay Krishna, Adv.
                                       Mr.   Rakesh Kumar Gupta, Adv.
                                       Mr.   Pramod Kumar, Adv.
                                       Mr.   Akshay Saxena, Adv.
                                       for   M/S. V. Maheshwari & Co., AOR

     For Respondent(s)
                                       Mr.   KM Nataraj, ASG
                                       Mr.   Debashis Ront, Adv.
                                       Mr.   Sharat Narayan Nambiar, Adv.
                                       Mr.   B. V. Balaram Das, AOR


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

We see no reason to entertain this Application.

The Application for Bail is, accordingly, dismissed.

Hearing of the Appeal be expedited.

Signature Not Verified

(MANISH SETHI) Digitally signed by MANISH SETHI Date: 2019.03.01 (SAROJ KUMARI GAUR) COURT MASTER (SH) 18:31:27 IST Reason: BRANCH OFFICER