Supreme Court - Daily Orders
Sougata Mondal @ Kalu @ Subrata vs The State Of West Bengal on 27 September, 2023
Bench: A.S. Bopanna, Sudhanshu Dhulia
1
ITEM NO.3 COURT NO.7 SECTION II-B
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). 6397/2023
(Arising out of impugned final judgment and order dated 03-02-2023
in CRM (NDPS) No. 168/2023 passed by the High Court At Calcutta)
SOUGATA MONDAL @ KALU @ SUBRATA Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
IA No. 101713/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 101714/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 27-09-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Subhasish Bhowmick, AOR
Ms. Manisha Pandey, Adv.
Mr. Rahul Kushwaha, Adv.
Mr. Kaustubh Tripathi, Adv.
Mr. John Thomas, Adv.
Ms. Mani Mala Ror, Adv.
For Respondent(s) Ms. Mantika Haryani, Adv.
Ms. Muskan Surana, Adv.
Ms. Astha Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel for the petitioner as also the learned counsel for the respondent, we see no reason to interfere with the Signature Not Verified impugned order at this stage. However, we make it Digitally signed by Nisha Khulbey Date: 2023.09.27 15:20:30 IST Reason: clear that if the trial is not completed within a period of six months from this day, the petitioner herein, would be at liberty to renew his prayer 2 seeking bail before the Trial Court, which shall be considered, at that stage, on its own merits and in accordance with law without reference to the present orders.
Petition is accordingly, disposed of along with the pending application(s), if any.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR