Supreme Court - Daily Orders
Abdul Rashid Baba vs Ali Mohammad Mir on 14 May, 2018
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.34 COURT NO.6 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 13021/2018
(Arising out of impugned final judgment and order dated 07-11-2017
in AN No. 193/2017 passed by the High Court Of Jammu & Kashmir At
Srinagar)
ABDUL RASHID BABA & ANR. Petitioner(s)
VERSUS
ALI MOHAMMAD MIR Respondent(s)
(FOR ADMISSION and I.R. and IA No.65785/2018-CONDONATION OF DELAY
IN FILING and IA No.65787/2018-EXEMPTION FROM FILING O.T. )
Date : 14-05-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Yashraj Singh Deora, AOR
Ms. R.V. Singh, Adv.
Mr. Shakeel S. Wani, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having regard to the facts of this case, we do not deem it to be a fit case to exercise our jurisdiction under Article 136 of the Constitution of India. The Special Leave Petition is dismissed leaving the question of law open.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2018.05.15 17:13:50 IST Reason: (ASHWANI THAKUR) (MALA KUMARI SHARMA) COURT MASTER (SH) COURT MASTER