Supreme Court - Daily Orders
Md.Haider Ali vs State Of Nct, Delhi on 6 April, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.6 COURT NO.7 SECTION IIC
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). 2696/2017
(Arising out of impugned final judgment and order dated 09/02/2017
in BA No. 2631/2016 passed by the High Court Of Delhi At New Delhi)
MD.HAIDER ALI Petitioner(s)
VERSUS
STATE OF NCT, DELHI Respondent(s)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND PERMISSION TO PLACE ADDL. DOCUMENTS ON RECORD AND
INTERIM RELIEF)
Date : 06/04/2017 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. Rajindra Prasad, Adv.
Mr. Abhishek Agarwal,Adv.
Mr. M. Paikare, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed. In case the petitioner surrenders and applies for regular bail, his bail application for grant of bail shall be considered immediately.
Pending application(s), if any, stands disposed of accordingly.
Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2017.04.08 11:53:06 IST Reason: (Ashwani Thakur) (Mala Kumari Sharma) COURT MASTER COURT MASTER