Supreme Court - Daily Orders
Union Of India Tr.Cen.Bureau Of Narco. vs Badri Lal on 27 January, 2014
Author: Chief Justice
Bench: Chief Justice
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ITEM NO.18 COURT NO.1 SECTION II
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)... 2014
CRL.M.P. NO.278
(From the judgement and order dated 19/02/2013 in CRLA No.1541/2011, CMA
No.91741/2011 of The HIGH COURT OF JUDICATURE AT ALLAHABAD,
BENCH AT LUCKNOW)
UNION OF INDIA TR.CEN.BUREAU OF NARCO. Petitioner(s)
VERSUS
BADRI LAL Respondent(s)
(With appln(s) for c/delay in filing SLP)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
For Petitioner(s) Mr. Sidharth Luthra, ASG
Ms. Binu Tamta, Adv.
Mr. B. Krishna Prasad, AOR
Ms. Charul Sarin, Adv.
Ms. Supriya Juneja, Adv.
Mr. Nitin S., Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Heard Mr. Sidharth Luthra, learned Additional Solicitor General for the petitioner and perused the relevant material.
The petitioner has not properly explained the delay of 186 days in filing the special leave petition against the order of grant of bail pending appeal. In such circumstances, this special leave petition is dismissed on the ground of delay.
|(Chetan Kumar) | |(Savita Sainani) | |Court Master | |Assistant Registrar |