Supreme Court - Daily Orders
Shaik Sharook Ahammad @ Sharooq Ahmed vs The State Of Andhra Pradesh on 20 March, 2023
Bench: Abhay S. Oka, Rajesh Bindal
Criminal Appeal @ SLP(Crl.)No.1899/2023
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.849 OF 2023
(Arising out of S.L.P.(Crl.) No.1899 of 2023)
SHAIK SHAROOK AHAMMAD @ SHAROOQ AHMED ... APPELLANT(S)
VS.
THE STATE OF ANDHRA PRADESH & ANR. ... RESPONDENT(S)
O R D E R
Leave granted.
Heard the learned counsel appearing for the parties.
There is no material placed on record by the respondent to show that after 17th February, 2023, the appellant has not cooperated with the investigation.
Hence, in the facts and circumstances of the case, the order dated 17th February, 2023 is made absolute, subject to the condition that the appellant will abide by all the conditions incorporated in sub-Section 2 of Section 438 of the Code of Criminal Procedure, 1973. Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.03.22 10:22:11 IST Reason: 1 Criminal Appeal @ SLP(Crl.)No.1899/2023 The appeal is accordingly allowed.
..........................J. (ABHAY S.OKA) ..........................J. (RAJESH BINDAL) NEW DELHI;
March 20, 2023.
2 Criminal Appeal @ SLP(Crl.)No.1899/2023 ITEM NO.3 COURT NO.17 SECTION II 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). 1899/2023 (Arising out of impugned final judgment and order dated 05-01-2023 in CRLP No. 10462/2022 passed by the High Court of Andhra Pradesh at Amravati) SHAIK SHAROOK AHAMMAD @ SHAROOQ AHMED Petitioner(s) VERSUS THE STATE OF ANDHRA PRADESH & ANR. Respondent(s) (IA No. 28400/2023 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT) Date : 20-03-2023 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) Mr. Nitish Banka, Adv.
Mr. Lakshay Manchanda, Adv. Mr. Shubham Kumar, Adv.
Mr. Mandati Thirupathi Reddy, Adv. Ms. Anjali Chauhan, Adv.
Mr. K.R.Anand, Adv.
Mr. Satyakam Chakraborty, Adv. Mr. Chandan Kumar Mandal, Adv. Mr. Chand Qureshi, AOR For Respondent(s) Mr. Gowtham Polanki,Adv.
Mr. Mahfooz Ahsan Nazki, AOR UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed order. Pending application also stands disposed of.
(ANITA MALHOTRA) (A.V.G.V.RAMU)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file.) 3