Supreme Court - Daily Orders
State (Nct Of Delhi) vs Faizan Khan on 23 November, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.16 Court 4 (Video Conferencing) 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).5398/2020
(Arising out of impugned final judgment and order dated 23-10-2020
in BA No.2725/2020 passed by the High Court Of Delhi At New Delhi)
STATE (NCT OF DELHI) Petitioner(s)
VERSUS
FAIZAN KHAN Respondent(s)
(FOR ADMISSION and I.R. and IA No.112876/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.112878/2020-EXEMPTION FROM
FILING O.T. and IA No.112879/2020-PERMISSION TO FILE LENGTHY LIST
OF DATES and IA No.112880/2020-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 23-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. S.V. Raju, ASG
Mr. Rajat Nair, Adv.
Ms. Meera Patel, Adv.
Mr. Amit Sharma, Adv.
Mr. B. V. Balaram Das, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
We, however, make it clear that observations made by the High Court in the impugned judgment are only for the purpose of granting the bail and shall not be treated any expression of opinion during trial.
Signature Not Verified Pending application(s), if any, stands disposed. Digitally signed by ARJUN BISHT Date: 2020.11.23 15:54:23 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER