Supreme Court - Daily Orders
Md. Jakir Hossain vs The State Of Tripura on 13 December, 2019
Bench: R. Banumathi, A.S. Bopanna
1
ITEM NO.22 COURT NO.5 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.) No(s). 6606/2019
(Arising out of impugned final judgment and order dated 26-06-2019
in AB No. 58/2019 passed by the High Court Of Tripura At Agarthala)
MD. JAKIR HOSSAIN Petitioner(s)
VERSUS
THE STATE OF TRIPURA Respondent(s)
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Mr. Azim H. Laskar,Adv.
Mr. Sachin Das,Adv.
Mr. Aditya Kumra Archiya,Adv.
Ms.Sampa Sengupta Raj,Adv.
Mr. Chandra Bhushan Prasad, AOR
For Respondent(s) Mr. Shuvodeep Roy, AOR
Mr. Joydip Roy,Adv.
Mr. Kabir Shankar Bose,Adv.
Mr.Sataroop Das,Adv.
Mr.Naman Kamboj,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard the learned counsel for the petitioner as well as learned counsel appearing on behalf of the respondent-State of Tripura.
Learned counsel for the respondent-State of Tripura has inter Signature Not Verified alia raised serious objection for continuation of the interim Digitally signed by MADHU BALA Date: 2019.12.13 17:33:29 IST Reason: protection granted to the petitioner-Md.Jakir Hossain.
Having regard to the submissions of the learned counsel for 2 the petitioner as well as learned counsel for the State of Tripura, the special leave petition is disposed of by directing the petitioner-Md.Jakir Hossain to surrender before the Concerned Court within a period of four weeks from today. As and when the petitioner surrenders and moves for regular bail, the same shall be considered on its own merits as expeditiously as possible.
The petitioner shall remain protected for a period of four weeks.
Pending application(s), if any, shall also stand disposed of.
(MADHU BALA) (BEENA JOLLY) COURT MASTER (SH) BRANCH OFFICER