SLP(Crl.)……..D.No.22702/20 etc. 1

ITEM NO.26 Court 1 (Video Conferencing) 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

SPECIAL LEAVE PETITION (CRIMINAL) ………..Diary No(s).22702/2020

(Arising out of impugned final judgment and order dated 16-09-2019

in CRLP No.4462/2019 passed by the High Court of Karnataka at

Bengaluru)

STATE BY NARCOTICS CONTROL BUREAU Petitioner(s)

VERSUS

PALLULABID AHAMAD ARIMUTTA & ANR. Respondent(s)

(Mohammed Afzal, Advocate

IA No.114089/2020 - CONDONATION OF DELAY IN FILING

IA No.114091/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED

JUDGMENT

WITH

SLP(Crl) No.1569/2021 (II-C)

SLP(Crl) No. 1454/2021 (II-C)

SLP(Crl) No. 1465/2021 (II-C)

SLP(Crl) No. 2080/2021 (II-C)

(FOR ADMISSION and I.R.)

SLP(Crl) Nos. 1773-1774/2021 (II-C)

(FOR ADMISSION)

Date : 10-01-2022 These matters were called on for hearing today.

CORAM :

HON'BLE THE CHIEF JUSTICE

HON'BLE MR. JUSTICE SURYA KANT

HON'BLE MS. JUSTICE HIMA KOHLI

For Petitioner(s) Mr. K.M. Nataraj, ASG

In D.No.22702/20 Mr. B.K. Satija, Adv.

Ms. Rekha Pandey, Adv.

Mr. Rajat Nair, Adv.

Mr. O.P. Shukla, Adv.

Mr. Arvind Kumar Sharma, Adv.

Mr. B. V. Balaram Das, AOR(NP)

In SLP(Crl.)1454/21 Mr. S.V. Raju, ASG

& 1465/21 Ms. Sairica Raju, Adv.

Mr. Annam Venkatesh, Adv.

Mr. Rahul Mishra, Adv.

SLP(Crl.)……..D.No.22702/20 etc. 2

Mr. Arvind Kumar Sharma, Adv.

In SLP(Crl.)2080/21 Mr. K.M. Natraj, ASG

& 1773-1774/21 Ms. Seema Bengani, Adv.

Ms. Swarupma Chaturvedi, Adv.

Ms. Vimla Sinha, Adv.

Mr. Vatsal Joshi, Adv.

Mr. B. V. Balaram Das, AOR(NP)

For Respondent(s) Mr. Rajesh Mahale, AOR

For R-1 & 2 in

D.No.22702/20

In SLP(Crl)1465/21 Mr. P. V. Dinesh, AOR

& 2080/21 Mr. Ashwini Kumar Singh, Adv.

Mr. Bineesh K., Adv.

Respondent-in-person(NP)

UPON hearing the counsel the Court made the following

O R D E R

Delay condoned in SLP(Crl.)…..Diary No.22702 of 2020.

For the reasons stated in the signed order , the

petitioner-NCB succeeds in SLP (Crl.) No. 1569/2021. The bail

granted to the respondent-Mohmmed Afzal [A-2] is cancelled

forthwith at this stage and he is directed to surrender before the

Sessions Court/Special Judge (NDPS) within a period of two weeks,

for being taken into custody.

The petitions are disposed of in terms of the signed

order. Pending interlocutory application, if any, stands disposed

of.

(SATISH KUMAR YADAV) (R.S. NARAYANAN)

DEPUTY REGISTRAR COURT MASTER (NSH)

(Signed reportable order is placed on the file)