Supreme Court - Daily Orders
Vijay @ Vijaya Kumar vs The State Of Tamil Nadu on 5 March, 2021
Bench: Uday Umesh Lalit, K.M. Joseph
1
ITEM NO.9 COURT NO.4 SECTION II-C
(HEARING THROUGH VIDEO CONFERENCING)
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.) Diary No.455 of 2021
(Arising out of impugned final judgment and order dated 13-09-2013
in CRLA No.172/2012 passed by the High Court Of Judicature At
Madras)
VIJAY @ VIJAYA KUMAR Petitioner(s)
VERSUS
STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R.; and, IA No.28092/2021 – FOR CONDONATION OF
DELAY IN FILING)
Date : 05-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. Vijay Kumar, AOR
Ms. Vidushi Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Heard Mr. Vijay Kumar, learned Advocate for the petitioner on behalf of the Supreme Court Legal Services Committee, with whose assistance, we have gone through the record. We do not find any reason to interfere in the matter. We, therefore, affirm the view Signature Not Verified taken by the High Court.
Digitally signed by Dr.Mukesh Nasa Date: 2021.03.06 14:53:16 IST Reason:
It has been brought to our notice that the petitioner will be completing 13 years of actual sentence in September 2021. 2 Soon after the petitioner completes 14 years of actual sentence, the concerned Jail Authorities shall facilitate and assist the petitioner in making an appropriate application seeking commutation/remission under Sections 432 and 433 of the Code of Criminal Procedure, 1973. If and when, such application is preferred, the Jail Authorities shall deal with the application at the earliest and purely in accordance with law. With the above observations, the Special Leave Petition is dismissed.
Pending applications, if any, also stand disposed of.
(MUKESH NASA) (VIRENDER SINGH)
COURT MASTER BRANCH OFFICER