Supreme Court - Daily Orders
Maher Ali @ Mahar Ali @ Mohar Ali vs State Of Wes Bengal on 30 October, 2023
Bench: Vikram Nath, Rajesh Bindal
ITEM NO.6 COURT NO.11 SECTION II-B
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). 13716/2023
(Arising out of impugned final judgment and order dated 05-07-2023
in CRM (NDPS) No. 1064/2023 passed by the High Court at Calcutta)
MAHER ALI @ MAHAR ALI @ MOHAR ALI Petitioner(s)
VERSUS
STATE OF WES BENGAL Respondent(s)
( IA No.219018/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.219026/2023-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 30-10-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. Sunando Raha, Adv.
Mr. Anupam Raina, AOR
Mr. Nishant Kumar, Adv.
Mr. Osheen Bhat, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to consider the prayer for bail at this stage, accordingly, the Special Leave Petition is disposed of.
Further, we direct the Trial Court to conclude the trial within a period of two years, provided the Signature Not Verified Digitally signed by SONIA BHASIN petitioner extends all cooperation in the trial.
Date: 2023.10.30 17:15:09 IST Reason: 1In the event, the trial is not concluded within the aforesaid period, it will be open for the petitioner to revive his application for bail.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH) 2