Supreme Court - Daily Orders
Sachin Makade vs Narcotics Control Bureau on 10 June, 2022
Bench: M.R. Shah, Aniruddha Bose
1
ITEM NO.13 COURT NO.2 SECTION II-C
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). 5593/2022
(Arising out of impugned final judgment and order dated 20-05-2022
in BA No. 1410/2022 passed by the High Court of Delhi at New Delhi)
SACHIN MAKADE Petitioner(s)
VERSUS
NARCOTICS CONTROL BUREAU Respondent(s)
(FOR ADMISSION and I.R. and IA No.84209/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 10-06-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner(s) Mr. Ramakrishnan Viraraghvan, Sr. Adv.
Mr. Nipun Katyal, Adv.
Mr. Priyank Upadhyay, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Considering the fact that the second regular bail application as well as the interim bail application both are pending consideration by the High Court and the next date is 12.07.2022, we see no reason to entertain the present petition.
However, we request the High Court to finally decide and dispose of the second regular bail application as well as the interim bail application on 12.07.2022.
Signature Not VerifiedDigitally signed by SWETA BALODI Date: 2022.06.10 14:50:36 IST Reason: If for any reason the High Court is not able to finally decide and dispose of the second regular bail application on 12.07.2022, the High Court may decide and dispose of at least the 2 interim bail application on 12.07.2022 itself.
With this, the present special leave petition stands dismissed.
Pending application(s), if any, also stand disposed of.
(SWETA BALODI) (NISHA TRIPATHI) COURT MASTER (SH) ASSISTANT REGISTRAR