Supreme Court - Daily Orders
Mustakeem @ Bhura vs State (Govt. Of Nct Delhi) on 2 December, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.29 COURT NO.11 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).10809/2019
(Arising out of impugned final judgment and order dated 22-10-
2019 in CRLA No. 419/2018 passed by the High Court Of Delhi At
New Delhi)
MUSTAKEEM @ BHURA Petitioner(s)
VERSUS
STATE (GOVT. OF NCT DELHI) Respondent(s)
(IA No.181141/2019-EXEMPTION FROM FILING O.T. )
Date : 02-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. Bipin Kumar Jha, Adv.
Mr. Atishi Dipankar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is, accordingly, dismissed. Pending application(s) stands disposed of.
However, we request the High Court to expedite the hearing of the appeal as the petitioner has been in jail for more than 7 years. If the appeal is not disposed of within six months from today, the Petitioner is at liberty to file an application for Signature Not Verified Digitally signed by GEETA AHUJA Date: 2019.12.04 suspension of sentence.
15:49:34 IST Reason:
(GEETA AHUJA) (ANAND PRAKASH)
COURT MASTER (SH) BRANCH OFFICER