Supreme Court - Daily Orders
Manmoon Sekh @ Dk Jakir Hossain vs The State Of West Bengal on 28 April, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.9 COURT NO.16 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(s) for Special Leave to Appeal (Crl.) No(s). 4951/2023
(Arising out of impugned judgment and order dated 23-02-2023 in CRM
(NDPS) No. 287/2023 passed by the High Court at Calcutta)
MANMOON SEKH @ SK JAKIR HOSSAIN & ANR. Petitioner(s)
VERSUS
THE STATE OF WEST BENGAL Respondent(s)
(FOR ADMISSION and I.R. and IA No.79257/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 28-04-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Shiv Shankar Banerjee, Adv.
Mr. Shantanu Chaterjee, Adv.
Ms. Madhurima Ghosh, Adv.
Ms. Ekta Choudhary, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We do not find any valid reason to interfere with the impugned order and hence, the Special Leave Petition stands dismissed.
Pending application(s), if any, shall stand disposed of.
(NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
NITIN TALREJA
Date: 2023.04.29
12:56:30 IST
Reason: