Supreme Court - Daily Orders
Tahir @ Sahil vs State Of Nct Of Delhi on 27 October, 2017
Bench: Arun Mishra, L. Nageswara Rao
ITEM NO.44 COURT NO.10 SECTION II-C
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).6356/2015
(Arising out of impugned final judgment and order dated 08-05-2013
in CRLA No.1413/2011 passed by the High Court Of Delhi At New
Delhi)
TAHIR @ SAHIL Petitioner(s)
VERSUS
STATE OF NCT OF DELHI Respondent(s)
Date : 27-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Jaideep Singh,Adv.
Ms. Ritu Apurva,Adv.
Mr. T. Gopal,Adv.
Ms. Tanuja Patra,Adv.
Ms. Heena Khan,Adv.
Mr. Vishwajit Singh,Adv.
For Gp. Capt. Karan Singh Bhati,AOR
For Respondent(s) Ms. Kiran Suri,Sr.Adv.
Mr. Mukul Singh,Adv.
For Mr. B.V. Balaram Das,AOR
UPON hearing the counsel the Court made the following
O R D E R
In view of the order dated 8.9.2017 passed in Criminal Appeal No.2557/2014 (Anwar @ Addha Vs. State NCT of Delhi), we do not find any merit in this petition. The Signature Not Verified special leave petition is dismissed.
Digitally signed by SARITA PUROHIT Date: 2017.10.28 17:04:23 IST Reason: (Sarita Purohit) (Tapan Kumar Chakraborty) Court master Branch Officer