Supreme Court - Daily Orders
Mohammad Menhadi @ Mohd. Miyan vs Union Of India on 5 July, 2019
Bench: Uday Umesh Lalit, Vineet Saran
1
ITEM NO.34 COURT NO.8 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No.21252/2019
(Arising out of impugned final judgment and order dated 04-10-2018
in CRLMA No.84904/2016 passed by the High Court Of Judicature At
Allahabad, Lucknow Bench)
MOHAMMAD MENHADI @ MOHD. MIYAN Petitioner(s)
VERSUS
UNION OF INDIA Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.91378/2019-CONDONATION OF DELAY
IN FILING)
Date : 05-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Ms. Harshita Kumar, Adv.
Ms. Sakshi Mehley, AOR
Mr. A.P. Mishra, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not see any reason to interfere in the matter. The special leave petition is, accordingly, dismissed.
However, considering the fact that as against the sentence of 10 years imposed for the offence punishable under Section 8 read Signature Not Verified with Section 21 of the N.D.P.S. Act, 1985, the petitioner has Digitally signed by MUKESH KUMAR Date: 2019.07.06 14:26:39 IST Reason: already undergone 5 years and 7 months of substantive sentence, we request the High Court to take up the pending Criminal Appeal 2 No.1135 of 2012 for final hearing as early as possible and preferably within four months from today.
Pending application(s), if any, shall stand disposed of.
(MUKESH NASA) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER