Supreme Court - Daily Orders
Mir Mustafa Ali Hasmi vs The State Of A.P. on 30 September, 2022
Bench: B.R. Gavai, B.V. Nagarathna
1
ITEM NO.56 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). 9091/2022
(Arising out of impugned final judgment and order dated 02-08-2022
in CRLA No. 1036/2008 passed by the High Court for the State Of
Telangana at Hyderabad)
MIR MUSTAFA ALI HASMI Petitioner(s)
VERSUS
THE STATE OF A.P. Respondent(s)
(IA No. 144404/2022 - EXEMPTION FROM FILING O.T., IA No.
145243/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 30-09-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s)
Mr. Dama S. Naidu, Sr. Adv.
Mr. Sunil Kumar Sharma, AOR
Ms. Shivali Chaudhary, aDv.
Mr. Hitesh Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 14.10.2022. Dasti, in addition, is permitted.
In addition to normal mode of service, liberty is granted to serve the Standing Counsel for the State of Andhra Pradesh. Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2022.09.30 16:52:05 IST Reason:
By way of ad-interim order, it is directed that the petitioner be released on bail in connection with C.C. No. 10 2 of 2004 on such terms and conditions as may be imposed by the Trial Court.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)