Supreme Court - Daily Orders
Suhail Ahmed Bhat vs National Investigation Agency on 11 April, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.5 COURT NO.7 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 4288/2023
(Arising out of impugned final judgment and order dated 19-12-2022
in CRAD No. 483/2021 passed by the High Court Of Punjab & Haryana
At Chandigarh)
SUHAIL AHMED BHAT Petitioner(s)
VERSUS
NATIONAL INVESTIGATION AGENCY Respondent(s)
(FOR ADMISSION)
Date : 11-04-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Shadan Farasat, AOR
Mr. Shourya Dasgupta, Adv.
Mr. Aman Naqvi, Adv.
Ms. Hrishika Jain, Adv.
Ms. Mreganka Kukreja, Adv.
Ms. Natasha Maheshwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
While we are not inclined to interfere with the impugned judgment, we clarify that the observations made in paragraph 6 of the impugned judgment will not be treated as binding observations.
Recording the aforesaid, at this stage, we reject the prayer for grant of bail. The special leave petition is accordingly dismissed.
Signature Not VerifiedDigitally signed by BABITA PANDEY Date: 2023.04.13
Pending application(s), if any, shall stand disposed of. 19:35:00 IST Reason:
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS COURT MASTER (NSH)