Supreme Court - Daily Orders
Sadiq, Alias Sahil vs State Of Nct Delhi on 13 October, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
ITEM NO.5 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). 9254/2023
(Arising out of impugned final judgment and order dated 07-12-2022
in BA No. 963/2022 passed by the High Court of Delhi at New Delhi)
SADIQ ALIAS SAHIL Petitioner(s)
VERSUS
STATE OF NCT DELHI Respondent(s)
(IA No. 130290/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 130291/2023 - EXEMPTION FROM FILING O.T.
IA No. 142754/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 13-10-2023 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s)
Mr. Kartik Venu, Adv.
Mr. Arjun Singh Bhati, AOR
Mr. Md. Imran Ahmad, Adv.
Mr. R Jude Rohit, Adv.
For Respondent(s) Mr. K.M. Nataraj, A.S.G.
Mr. Rajat Nair, Adv.
Mr. Vinayak Sharma, Adv.
Mr. Anmol Chandan, Adv.
Mr. Pranay Ranjan, Adv.
Mr. Manoj Mishra, Adv.
Dr. Arun Kumar Yadav, Adv.
Mr. Shreekant Neelappa Terdal, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. We are not inclined to interfere with the impugned judgment and order passed by the High Court. The special leave petition is, accordingly, dismissed.
2. Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Narendra Prasad Date: 2023.10.14 (NARENDRA PRASAD) 10:31:20 IST Reason: (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)