Supreme Court - Daily Orders
State By Intelligence Officer, ... vs Mohd. Fateh Ali @ Salim on 25 July, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.5 COURT NO.9 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(s) for Special Leave to Appeal (Crl.)...... CRLMP
No(s). 8020/2016
(Arising out of impugned final judgment and order dated 07/08/2015
in CRLP No. 4848/2015 passed by the High Court of Karnataka at
Bangalore)
STATE BY INTELLIGENCE OFFICER, NARCOTICS CONTROL Petitioner(s)
BUREAU, BENGALURU
VERSUS
MOHD. FATEH ALI @ SALIM AND ANR. Respondent(s)
(With c/delay in filing SLP)
Date : 25/07/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Ranjit Kumar, SG
Ms. Ranjana Narayan, Adv.
Mr. Rajat Singh, Adv.
Mr. G.S. Makker, Adv.
Mr. Manish Vashishtha,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay is condoned.
Heard Mr. Ranjit Kumar, learned Solicitor General of India appearing for the petitioner.
Let notice be issued in the matter, returnable after four weeks.
As prayed, dasti service, in addition, is permitted through the concerned Trial Court.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2016.07.26 11:47:06 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER