Supreme Court - Daily Orders
Haneef @ Muda vs The State Of Uttarakhand on 11 February, 2021
Bench: Navin Sinha, Krishna Murari
ITEM NO.102 Court 12 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 309/2018
HANEEF @ MUDA Appellant(s)
VERSUS
THE STATE OF UTTARAKHAND Respondent(s)
Date : 11-02-2021 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Appellant(s) Mr. Sanjay Kr. Dubey, Adv.
Ms. Shuchi Singh, Adv.
Mr. Krishna Kant Dubey, Adv.
Mr. Rakesh Kumar Tewari, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
For Respondent(s) Mr. Ashutosh Kr. Sharma, Adv.
Mr. Jatinder Kumar Bhatia, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sanjay Kumar Dubey, learned counsel appearing on behalf of the appellant submits that he has received instructions from the local counsel that the appellant has been deceased.
Call for a report from the Police Station, Jhabrera, District Haridwar erstwhile District Saharanpur, Tehsil Roorkie that appellant-Haneef @ Muda, S/o Yaseen @ Yameen @ Seena, R/o Village Nagla Kurba has been deceased.
The report shall be submitted within a period of four weeks to the office of the Superintendent of Police, District-Haridwar.
Signature Not VerifiedList after receipt of such report.
Digitally signed by Rajni Mukhi Date: 2021.02.11 16:40:46 IST Reason: (RAJNI MUKHI) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)