Supreme Court - Daily Orders
Imtiyaz Hussain vs Central Government on 7 July, 2017
Bench: Arun Mishra, Amitava Roy
ITEM NO.42 COURT NO.10 SECTION II-A
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). 6429/2016
(Arising out of impugned final judgment and order dated 22-06-2016
in CRLWP No. 138/2015 passed by the High Court Of Bombay At Goa)
IMTIYAZ HUSSAIN Petitioner(s)
VERSUS
CENTRAL GOVERNMENT Respondent(s)
Date : 07-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. K. K. Mani, AOR
Ms. T. Archana, Adv.
For Respondent(s) Mr. Arijit Prasad, Adv.
Mr. Mukul Singh, Adv.
Mr. B. Krishna Prasad, AOR
UPON hearing the counsel the Court made the following
O R D E R
It is stated by the learned counsel appearing for the Respondent that detenu has been released. He is no more in the detention. Hence special leave petition has become infructuous. Relying on the statement of the learned counsel, the special leave petition stands disposed of as infructuous.
(NEELAM GULATI) (TAPAN KUMAR CHAKRABORTY)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
NEELAM GULATI
Date: 2017.07.11
15:40:23 IST
Reason: