Supreme Court - Daily Orders
S.K. Majed Ali @ Raju vs The State Of West Bengal on 22 March, 2022
Bench: Chief Justice, Krishna Murari
ITEM NO.11 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 2216/2022
(Arising out of impugned final judgment and order dated 22.02.2022
passed by the Hon’ble High Court of West Bengal at Calcutta in
CRM(DB) 134 of 2022)
S.K. MAJED ALI @ RAJU Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.34168/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 22-03-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Narender Singh, Adv.
Mr. Anand Kataria, Adv.
Mr. Anurag Singh, Adv.
Mr. Rameshwar Prasad Goyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard the learned counsel appearing for the petitioner and on carefully perusing the material placed on record, we are not inclined to grant bail to the petitioner at this stage.
The special leave Petition is, accordingly, dismissed.
The Trial Court is directed to expedite and conclude Signature Not Verified the trial preferably within a period of one year.
Digitally signed by In case the Rajni Mukhi Date: 2022.03.23trial 11:38:58 IST Reason: is not concluded within the stipulated time, the ….2/-
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petitioner is at liberty to take appropriate remedy in accordance with law.
Consequent upon the dismissal of the special leave petition pending interlocutory application(s) also stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)