Supreme Court - Daily Orders
Narcotics Control Bureau vs Karma Phuntsok on 24 July, 2017
Bench: Abhay Manohar Sapre, Prafulla C. Pant
1
ITEM NO.10 COURT NO.13 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
MA 286-287 OF 2017 IN CRIMINAL APPEAL NO. 1046-1047/2005
NARCOTICS CONTROL BUREAU Petitioner(s)
VERSUS
KARMA PHUNTSOK & ORS. Respondent(s)
(FOR ADMISSION)
Date : 24-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. A.K. Panda, Sr.Adv.
Mr. Sanjeev Das, Adv.
Ms. Binu Tamta, Adv.
Mr. B.V. Balram Das, AOR
for Mr. B. Krishna Prasad, AOR
For Respondent(s)
Mr. Jagjit Singh Chhabra, AOR (Not present)
Ms. Kamini Jaiswal Adv. (Not present)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel appearing on behalf of the Appellant has stated at the Bar that the main appeal (Criminal Appeal No. 202 of 2003 pending before the Delhi High Court), out of which the present proceedings arise, against an interim order passed by the High Court, suspending the conviction of the respondents-accused, has since been finally disposed of by the High Court, vide its Signature Not Verified Digitally signed by SUKHBIR PAUL KAUR Date: 2017.07.24 12:59:06 PKT judgment dated 9th December, 2009.
Reason:
In our opinion, in the light of the final judgment rendered by the High Court, the present proceedings have been rendered 2 infructuous and are disposed of accordingly.
The appellant would now be free to take appropriate steps to ensure execution of the order passed by the High Court, in accordance with law, against the respondents-accused.
(SUKHBIR PAUL KAUR) (MADHU NARULA)
AR CUM PS BRANCH OFFICER