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Salim Naseen Khan vs Intelligence Officer, Narcotic ... on 10 February, 2023

Author: Pamidighantam Sri Narasimha

Bench: Pamidighantam Sri Narasimha

      ITEM NO.6                                COURT NO.1                    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).    11462/2022

      (Arising out of impugned final judgment and order dated 13-09-2022
      in BA No.278/2022 passed by the High Court of Judicature at Bombay)

      SALIM NASEEN KHAN                                                        Petitioner(s)

                                                        VERSUS

      INTELLIGENCE OFFICER, NARCOTIC CONTROL BUREAU & ANR.Respondent(s)

(IA No.183712/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 183712/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 10-02-2023 These matters were called on for hearing today.

CORAM : HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE J.B. PARDIWALA For Petitioner(s) Mr. Anand Dilip Landge, AOR Mr. Avineesh Jha, Adv.

For Respondent(s) Mr Vikramjit Banerjee, ASG Mr. Nachiketa Joshi, Adv.

Mr. Siddhartha Sinha, Adv.

Mr. Tacho Eru, Adv.

Mr. Rajat Nair, Adv.

Ms. Ruchi Narula Gour, Adv.

Mr. Akshit Pradhan, Adv.

Mr. Arvind Kumar Sharma, AOR Mr. Samrat Shinde, Adv.

Mr. Siddharth Dharmadhikari, Adv. Mr. Aaditya Aniruddha Pande, AOR Mr. Bharat Bagla, Adv.

Ms. Kirti Dadheech, Adv.

UPON hearing the counsel the Court made the following 17:52:01 IST Reason: O R D E R 1 The High Court of Judicature at Bombay has, by its impugned order dated 13  2 September 2022 directed that the trial be concluded within a period of one year.

2 Mr. Vikramjeet Banerjee, Additional Solicitor General states that the trial is in progress.

3 The direction by the High Court for the conclusion of the trial within the stipulated period shall be scrupulously observed.

4 Having regard to the facts and circumstances of the case, we are not inclined to entertain the prayer for bail at this stage.

5 The Special Leave Petition is accordingly dismissed.

6 Pending applications, if any, stand disposed of.

(GULSHAN KUMAR ARORA)                                       (SAROJ KUMARI GAUR)
     AR-CUM-PS                                              ASSISTANT REGISTRAR