Supreme Court - Daily Orders
State By Narcotics Control Bureau vs Pallulabid Ahamad Arimutta on 5 January, 2022
Bench: Chief Justice, Surya Kant, Hima Kohli
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ITEM NO.26 Court 1 (Video Conferencing) SECTION IIC
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.22702/2020
(Arising out of impugned final judgment and order dated 16092019
in CRLP No. 4462/2019 passed by the High Court of Karnataka at
Bengaluru)
STATE BY NARCOTICS CONTROL BUREAU Petitioner(s)
VERSUS
PALLULABID AHAMAD ARIMUTTA & ANR. Respondent(s)
(Mohammed Afzal, Advocate
(IA No. 114089/2020 CONDONATION OF DELAY IN FILING SLP & IA
No. 114091/2020 EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
WITH
SLP(Crl) No. 1569/2021 (IIC)
(Show the name of the respondent Mohammed Afzal, in cause list.)
SLP(Crl) No. 1454/2021 (IIC)
SLP(Crl) No. 1465/2021 (IIC)
(Mohammed Afzal, Advocate)
SLP(Crl) No. 2080/2021 (IIC)
(FOR ADMISSION and I.R.)
SLP(Crl) No. 17731774/2021 (IIC)
(FOR ADMISSION)
Date : 05012022 These matters were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
Mr. Tushar Mehta, SG
Mr. S.V. Raju, ASG
Signature Not Verified
Mr. K.M. Nataraj, ASG
Digitally signed by
Vishal Anand
Ms. Sairica Raju, Adv.
Date: 2022.01.05
16:40:44 IST
Reason:
Mr. B.K. Satija, Adv.
Mr. Rajat Nair, Adv.
Ms. Rekha Pandey, Adv.
Mr. Annam Venkatesh, Adv.
Mr. Rahul Mishra,Adv.
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Ms. Seema Bengani, Adv.
Ms. Vimla Sinha, Adv.
Ms. Swarupama Chaturvedi, Adv.
Mr. Vatsal Joshi, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Arvind Kumar Sharma, AOR
For Respondent(s)
Mr. Rajesh Mahale, AOR
Mr. P. V. Dinesh, AOR
Mr. Ashwini Kumar Singh, Adv.
Mr. Bineesh K., Adv.
Respondentinperson
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
Heard Mr. S.V. Raju and Mr. K.M. Nataraj, learned Additional Solicitor General appearing for the petitioners and learned counsel appearing for the respondents for some time.
We direct Mr. S.V. Raju, learned Additional Solicitor General to prepare a tabular chart indicating therein the details i.e., (i) quantum of contraband recovered from each of the accused, (ii) place of recovery of the narcotic substance, (iii) names of those accused who have been implicated on the basis of Statement made under Section 67 of the N.D.P.S. Act, (iv) period of custody of each of the accused and (v) their criminal antecedents etc. Mr. Raju would be at liberty to give such other additional information in the chart which would be useful for adjudication of the present Special Leave Petitions.
Mr. Raju is directed to supply a copy of the said chart to learned counsel appearing for the respondents – accused well in advance before the next date of hearing.
List the matters on Friday, the 7th January, 2022.
(VISHAL ANAND) (R.S. NARAYANAN) ASTT. REGISTRARcumPS COURT MASTER (NSH)