Supreme Court - Daily Orders
Jamil Ahmad vs The State Of Uttar Pradesh on 6 September, 2023
Bench: Hrishikesh Roy, Sanjay Karol
ITEM NO.6 COURT NO.9 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 24974/2023
(Arising out of impugned judgment and order dated 23-02-2023 in
Criminal Misc. Anticipatory Bail Application U/s 438 Cr.P.C. No.
1576/2023 passed by the High Court of Judicature at Allahabad)
JAMIL AHMAD & ORS. Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.175932/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.175937/2023-EXEMPTION FROM
FILING O.T. and IA No.175940/2023-CONDONATION OF DELAY IN
REFILING / CURING THE DEFECTS)
Date : 06-09-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE SANJAY KAROL
For Petitioner(s) Mr. Imran Ali, Adv.
Ms. Puja Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. Imran Ali, learned counsel appearing for the petitioners.
2. The counsel submits that the petitioners would not like to press this petition pertaining to pre-arrest bail but would instead surrender before the concerned court.
3. Taking note of the above submission, the petitioners are permitted to surrender within two weeks from today and if a bail Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.09.11 application is then filed, the same is ordered to be considered 10:23:58 IST Reason:
expeditiously and on merit.1
4. With the above order, the case stands disposed of as not pressed.
5. Pending application(s), if any, shall stand closed.
(NITIN TALREJA) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH) 2