Supreme Court - Daily Orders
Sushil Kumar Tiwari vs Narcotics Control Bureau on 2 November, 2020
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.22 Court 2 (Video Conferencing) SECTION IIA
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.5005/2020
(Arising out of impugned final judgment and order dated 22062020
in MCRC No. 12870/2020 passed by the High Court of M.P. at Indore)
SUSHIL KUMAR TIWARI Petitioner(s)
VERSUS
NARCOTICS CONTROL BUREAU Respondent(s)
(IA No.105481/2020EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.105482/2020EXEMPTION FROM FILING O.T. and IA
No.105485/2020EXEMPTION FROM FILING AFFIDAVIT)
Date : 02112020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Mr. Vivek Singh, AOR
Mr. Sagar Saxena, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard the learned counsel appearing for the petitioner and carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court rejecting the bail application of the petitioner.
The Special Leave Petition is, accordingly, dismissed.
Signature Not Verified Pending applications filed in the matter also stand disposed Digitally signed byof.
Vishal Anand Date: 2020.11.02 17:00:32 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRARcumPS DY. REGISTRAR