Supreme Court - Daily Orders
Rafiq Querashi vs Narcotic Contraol Bureau, Eastern ... on 16 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.28 COURT NO.4 SECTION IIB
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).9404/2015
(Arising out of impugned final judgment and order dated 01/07/2015
in CRLA No.661/2014 and CRA No.4580/2014 passed by the High Court
of Calcutta)
RAFIQ QUERASHI Petitioner(s)
VERSUS
NARCOTIC CONTRAOL BUREAU, EASTERN ZONAL UNIT Respondent(s)
(With appln.(s) for exemption from filing c/c of the impugned
judgment and interim relief and office report)
Date : 16/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Satish Kumar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner, we find no ground to interfere with the impugned order in exercise of our jurisdiction under Article 136 of the Constitution of India.
Learned counsel for the petitioner has invited our attention to the Detention Certificate issued by the Superintendent, Dum Dum Central Correctional Home dated 01.10.2015 indicating that the petitioner has already served sentence of 6 years, 5 months ad 25 days as on 01.10.2015. In view of the above, we request the High Court to list the appeal preferred by the petitioner for final disposal within six months from today.
The special leave petition is disposed of in the above terms.
Signature Not VerifiedAs a sequel to the above, pending interlocutory Digitally signed by Satish Kumar Yadav application, if any, stands disposed of. Date: 2015.11.17 17:17:23 IST Reason:
(SATISH KUMAR YADAV) (RENUKA SADANA) AR-CUM-PS COURT MASTER