Supreme Court - Daily Orders
Shariful Islam @ Sarif vs The State Of West Bengal on 4 August, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
1
ITEM NO.18 COURT NO.1 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 for Special Leave to Appeal (Crl.) No.4173/2022
(Arising out of impugned final judgment and order dated 22032022
in CRM (NDPS) No. 299/2022 passed by the High Court at Calcutta)
SHARIFUL ISLAM @ SARIF Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(IA No. 66709/2022 PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 04082022 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Narendra Mishra, Adv.
Mr. Rahul Kaushik, Adv.
Ms. Nivedita Pandey, Adv.
Mr. Ramjee Pandey, AOR
Mr. Eashwar, Adv.
For Respondent(s)
Ms. Madhumita Bhattacharjee, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel appearing for the petitioner, learned counsel appearing for the State of West Bengal and carefully perused the material available on record.
2. Taking into consideration the fact that the petitioner is Signature Not Verified reported Digitally signed by VISHAL ANAND to be in custody since 2712021 and has suffered Date: 2022.08.04 16:21:46 IST incarceration Reason:
for over 1 year 6 months and there being no likelihood of completion of trial in the near future, which fact 2 cannot be controverted by the learned counsel appearing for the State, we are inclined to grant him bail.
3. The petitioner is, therefore, directed to be released on bail, subject to such terms and conditions which the concerned Trial Court may deem fit and find appropriate to impose upon him.
4. The Special Leave Petition stands disposed of on the above terms.
5. Pending application filed in the matter also stands disposed of.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)