Supreme Court - Daily Orders
R. Vijayakumar vs V. Baskaran on 7 April, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.3 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).5404/2026
[Arising out of impugned final judgment and order dated 04-12-2025
in CRLOP No.31693/2025 passed by the High Court of Judicature at
Madras]
R. VIJAYAKUMAR PETITIONER(S)
VERSUS
V. BASKARAN & ANR. RESPONDENT(S)
IA No. 92969/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT AND IA No. 92979/2026 - EXEMPTION FROM FILING O.T.
Date : 07-04-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :Mr. M. P. Srivignesh, AOR
Mr. Sharavena Raghul Asr, Adv.
Mr. Mithun Kumaar N, Adv.
Mr. Gokul Athithya R P, Adv.
Mr. Gopalkrishnan P, Adv.
Ms. Anjali Agarwal, Adv.
For Respondent(s) :Mr. Sabarish Subramanian, AOR
Ms. Jahnavi Taneja, Adv.
Mr. Vishnu Unnikrishnan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner challenges the impugned judgment and order dated 04.12.2025 in CRL OP No.31693 of 2025, titled “V. Baskaran Vs. The State”, passed by the High Court of Judicature at Madras.
2. We have heard learned counsel for the parties. Signature Not Verified
3. Digitally signed by SOURAV PAL Date: 2026.04.08 Issue notice, returnable on 11.05.2026. 17:26:52 IST Reason:
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4. Dasti service, in addition, is permitted. Let steps for service be taken within one (01) week.
5. It is observed that Mr. V. Baskaran/Respondent No. 1 and the State/Respondent No.2 have been erroneously typed as Serial Nos.2 and 3 respectively in the array of parties. The Registry is directed to rectify the same.
6. Mr. Sabarish Subramanian, learned counsel, accepts notice on behalf of the respondent No.2/State. Hence, the formal service of notice on the respondent is waived.
7. Learned counsel for the petitioner to serve a copy of the present petition to the learned counsel for the respondents within a period of one (01) week.
8. Let counter affidavit be filed within three (03) weeks. Rejoinder affidavit thereto, if any, be filed before the next date of listing.
9. We make it clear that no further opportunity will be granted for this purpose.
10. In the notice itself, let it be mentioned that the respondent No.1 is required to file the counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
(SOURAV PAL) (ANU BHALLA)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)
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