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Masroor Akhtar Alias Guddu vs State (Nct Of Delhi) on 27 November, 2015

Bench: Kurian Joseph, Arun Mishra

     ITEM NO.17                           COURT NO.12                          SECTION II

                                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).     9844/2015

     (Arising out of impugned final judgment and order dated 20/10/2015
     in BA No. 2157/2015 passed by the High Court of Delhi at New Delhi)

     MASROOR AKHTAR ALIAS GUDDU                                                Petitioner(s)

                                                   VERSUS

     STATE (NCT OF DELHI)                               Respondent(s)
     (With appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T. and interim relief)

     Date : 27/11/2015 This petition was called on for hearing today.

     CORAM :                    HON'BLE MR. JUSTICE KURIAN JOSEPH
                                HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                    Mr. Krishna K. Singh, Adv.
                                          Ms. Anindita Pujari,Adv.

     For Respondent(s)


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

The special leave petition is dismissed. However, petitioner may surrender before the Sessions Court and submit an application for regular bail in which case the application shall be considered by the Sessions Court expeditiously. We make it clear that application shall be considered on its own merits uninfluenced by the observations in the order passed by the High Court.

16:42:19 IST             Sr. P.A.                                     Court Master
Reason: