Supreme Court - Daily Orders
Irfan Nasir @ Irfi vs Investigating Officer National ... on 22 August, 2022
Bench: Chief Justice, Hima Kohli, C.T. Ravikumar
ITEM NO.15 COURT NO.1 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 for Special Leave to Appeal (Crl.) No.7125/2022
(Arising out of impugned final judgment and order dated 01-07-2022
in CRLA No. 1535/2021 passed by the High Court of Karnataka at
Bengaluru)
IRFAN NASIR @ IRFI Petitioner(s)
VERSUS
INVESTIGATING OFFICER NATIONAL INVESTIGATING AGENCY Respondent(s)
(FOR ADMISSION and I.R. )
Date : 22-08-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE C.T. RAVIKUMAR
For Petitioner(s) Mr. Siddharth Dave, Sr. Adv.
Mr. Mahesh Thakur, AOR
Ms. Vipasha Singh, Adv.
Mr. Ajay Kanojiya, Adv.
Ms. Shivani, Adv.
Ms. Vidhi Thaker, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned Senior counsel appearing on behalf of the petitioner submits that in SLP (Crl.) No. 5843/2022, filed by the co-accused, notice has been issued by this Court, returnable on 02.09.2022.
2. In view of the above, issue notice.
3. Signature Not Verified Tag with SLP (Crl.) No. 5843/2022.
Digitally signed byRajni Mukhi Date: 2022.08.23 19:13:42 IST Reason:
(RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)