Supreme Court - Daily Orders
Ismail Sk @ Aimless vs The State Of West Bengal on 12 May, 2023
Bench: A.S. Bopanna, Sanjay Karol
ITEM NO.16 COURT NO.9 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). 5520/2023
(Arising out of impugned final judgment and order dated 11-04-2023
in CRM(A) No. 1483/2023 passed by the High Court At Calcutta)
ISMAIL SK @ AIMLESS Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
( IA No.88906/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 12-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Soumya Dutta, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned counsel for the petitioner we see no reason to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, if the petitioner makes an application for regular bail, the same be considered as expeditiously as possible.
Pending application(s), if any, stands disposed of accordingly.
(ASHWANI KUMAR) Signature Not Verified (DIPTI KHURANA) ASTT. REGISTRAR-cum-PS Digitally signed by Ashwani Kumar Date: 2023.05.13 ASSISTANT REGISTRAR 11:06:05 IST Reason: