Supreme Court - Daily Orders
Afroz Alam vs State Of Nct Delhi on 9 September, 2022
Bench: S. Abdul Nazeer, A.S. Bopanna
ITEM NO.38 COURT NO.4 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5114/2022
(Arising out of impugned final judgment and order dated 11-03-2022
in BA No. 4335/2021 passed by the High Court of Delhi at New Delhi)
AFROZ ALAM Petitioner(s)
VERSUS
STATE OF NCT DELHI Respondent(s)
Date : 09-09-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Meenakshi Arora,Sr.Adv.
Mr. M. R. Shamshad, AOR
Mr. Arijit Sarkar,Adv.
Ms. Nabeela Jamil,Adv.
Mr. Niaz A.Farooqui,Adv.
For Respondent(s) Mr. Sanjay Jain,ASG
Mr. Padmesh Mishra,adv.
Mr. Anuklap Jain,Adv.
Mr. Rupesh Kumar,Adv.
Mr. Anirudh Bhat,Adv.
Mr. Arkaj Kumar,Adv.
Mr. Gurmeet Singh Makker, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the parties and having Signature Not Verified regard to the facts and circumstances of the case, we are inclined Digitally signed by DEEPAK SINGH Date: 2022.09.09 16:11:30 IST Reason: to release the petitioner on bail. Therefore, the petitioner is 1 directed to be released on bail subject to the conditions to be imposed by the trial court.
The Special Leave Petition is disposed of accordingly.
Pending application, if any, also stands disposed of.
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER
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