Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 23 November, 2020
Bench: L. Nageswara Rao, Hemant Gupta, Ajay Rastogi
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ITEM NO.2 Court No.5 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s).10039-
10040/2016
(Arising out of impugned final judgment and order dated 06-03-2015
in CRLOP No. 4084/2015 06-03-2015 in CRLOP No. 5073/2015 passed by
the High Court Of Judicature At Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU STATE THROUGH
SUPERINTENDENT OF POLICE AND ANR. Respondent(s)
(WITH IA No. 101631/2020 – CLARIFICATION/DIRECTION AND APPLN.(S)
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS AND FOR SUSPENSION OF
SENTENCE)
Date : 23-11-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr.Adv.
Mr. K Paarivendhan, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s) Mr. Tushar Mehta, Ld. SG
Mr. K.M. Nataraj, ASG
Mr. Ashok Panigrahi, Adv.
Mrs. Rekha Pandey, Adv.
Mr. Vanshja Shukla, Adv.
Mr. Nabab Singh, Adv.
Mr. B.V. Balaram Das, AOR
Mr. Tushar Mehta, Ld. SG
Mr. K.M. Nataraj, ASG
Ms. Rekha Pandey, Adv
Mr. T.A. Khan, Adv
Signature Not Verified Ms. Kirti Dua, Adv
Digitally signed by
Sanjay Kumar Mr. Ashok Panigrahi, Adv.
Date: 2020.11.23
14:43:51 IST
Reason:
Ms. Vanshaja Shukla, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Balaji Srinivasan, Adv.
Mr. M. Yogesh Kanna, AOR
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Mr. Rajarajeswaran, Adv.
Mr. Aditya Chada, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We are informed by Mr. Gopal Sankaranarayanan, learned Senior Counsel appearing for the petitioner that the High Court extended the parole of the petitioner from 09.11.2020 to 23.11.2020. He further submits that since the police escort was not provided to the petitioner, he could not visit the hospital to meet his doctor. As prayed for, we further extend the parole of the petitioner by one week from today and direct the respondent – State of Tamil Nadu to provide the necessary police escort to the petitioner to enable him to visit the hospital for treatment.
List the matter on 19.01.2021 for final disposal.
(SANJAY KUMAR-II) (ANAND PRAKASH) ASTT. REGISTRAR-cum-PS BRANCH OFFICER