Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Shahrukh Khan vs The State Of Madhya Pradesh on 30 September, 2019

Bench: Uday Umesh Lalit, Aniruddha Bose

                                                                                                   1

     ITEM NO.25                                   COURT NO.6                  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 for Special Leave to Appeal (Crl.) No.7905/2019

     (Arising out of impugned final judgment and order dated 03-05-2019
     in MCRC No.16651/2019 passed by the High Court Of M.P. Principal
     Seat At Jabalpur)

     SHAHRUKH KHAN                                                             Petitioner(s)

                                                          VERSUS

     STATE OF MADHYA PRADESH                                                   Respondent(s)


     (IA No.123435/2019 - FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT; and, IA No.123438/2019 - FOR EXEMPTION FROM FILING O.T.)

     Date : 30-09-2019 This matter was called on for hearing today.

     CORAM :
                                HON'BLE MR. JUSTICE UDAY UMESH LALIT
                                HON'BLE MR. JUSTICE ANIRUDDHA BOSE

     For Petitioner(s)                     Mr.   Pratyush Kumar, Sr. Adv.
                                           Ms.   Poonam Sikand, Adv.
                                           Mr.   Arun Singh, Adv.
                                           Mr.   P. V. Yogeswaran, AOR

     For Respondent(s)

                                 UPON hearing the counsel the Court made the following
                                                    O R D E R

The present special leave petition arises out of dismissal of application seeking bail in connection with an offence punishable under Section 8 read with Section 20 of the Narcotic Drugs and Psychotropic Substances Act, 1985.

With the assistance of the learned counsel, we have gone Signature Not Verified through the record. We do not see any reason to interfere in the Digitally signed by MUKESH KUMAR Date: 2019.10.01 20:33:18 IST Reason: matter.

However, considering the fact that the petitioner has been in custody since 11th September 2018 and the Trial has also begun (according to the learned counsel, 3 witnesses out of 21 witnesses have already been examined), we direct the Trial Court to complete the proceedings as early as possible and preferably within six months from today.

With the aforesaid observations, the special leave petition is dismissed.

Pending application(s), if any, shall stand disposed of.

     (MUKESH NASA)                              (SUMAN JAIN)
     COURT MASTER                              BRANCH OFFICER