Supreme Court - Daily Orders
Jamir Alias Maanu vs Inspector Of Customs on 14 August, 2014
ITEM NO.37 COURT NO.10 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.) No(s). 10652/2013
(Arising out of impugned final judgment and order dated 04/07/2013
in CRLA No. 1192/2010 passed by the High Court of Punjab & Haryana
at Chandigarh)
JAMIR ALIAS MAANU Petitioner(s)
VERSUS
INSPECTOR OF CUSTOMS Respondent(s)
(with appln. (s) for bail and office report)
Date : 14/08/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Siddharth Mittal,Adv.
Mr. S. K. Sabharwal,Adv.
For Respondent(s) Mr. Tushar Mehta,ASG
Ms. Sushma manchanda,Adv.
Mr. Ravindera Kumar Verma,Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We find no merit in this Special Leave Petition, which is dismissed.
Bail granted to the petitioner stands cancelled and he is directed to surrender before the Trial Court forthwith.
(NARENDRA PRASAD) (SHARDA KAPOOR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Narendra Prasad
Date: 2014.08.14
17:05:17 IST
Reason: