Supreme Court - Daily Orders
Dashwanth vs The State Of Tamil Nadu on 8 October, 2025
ITEM NO.1502 COURT NO.3 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
Criminal Appeal No(s). 3633-3634/2024
DASHWANTH Appellant(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
IA No. 47784/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT AND IA No. 47785/2019 - EXEMPTION FROM FILING O.T. Date : 08-10-2025 These matters were called on for pronouncement of judgment today.
For Appellant(s) : Mr. Siddharth Aggarwal, Sr. Adv.
Ms. Shreya Rastogi, Adv.
Ms. Manasa Ramakrishna, Adv.
Mr. Vishwajeet Bhati, Adv.
Ms. Trisha Chandran, Adv.
Ms. Mamta Sharma, Adv.
Mr. Abhimanue Shrestha, AOR For Respondent(s) :Mr. V.Krishnamurthy, Sr. Adv.
Mr. Sabarish Subramanian, AOR Mr. Vishnu Unnikrishnan, Adv.
Ms. Azka Sheikh Kalia, Adv.
Ms. Jahnavi Taneja, Adv.
Mr. Danish Saifi, Adv.
Hon'ble Mr. Justice Sandeep Mehta pronounced the judgment of the Bench comprising Hon’ble Mr. Justice Vikram Nath, Hon’ble Mr. Justice Sanjay Karol and His Lordship. The appeals are allowed in terms of the signed reportable judgment. The appellant is acquitted of the charges. He is in jail and shall be released from custody forthwith, if not wanted in any other case. Pending applications, if any, shall stand disposed of.
(NEETU KHAJURIA) Signature Not Verified (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR Digitally signed by NEETU KHAJURIA Date: 2025.10.08 16:29:26 IST Reason: (Signed reportable judgment is placed on the file.)