Supreme Court - Daily Orders
Ranganathan vs The State Of Tamil Nadu on 29 July, 2024
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.12 COURT NO.5 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
Petitions for Special Leave to Appeal (Crl.) No(s). 9815-9816/2024
(Arising out of impugned judgment and order dated 24-06-2024 in
CRLOP No. 14639/2024 08-07-2024 in CRLMP No. 9751/2024 passed by
the High Court of Judicature at Madras)
RANGANATHAN & ANR. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.159355/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.159356/2024-EXEMPTION FROM
FILING O.T.)
Date : 29-07-2024 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE S.V.N. BHATTI
For Petitioner(s) Mr. Senthil Jagadeesan, Sr. Adv.
Ms. Mrinal Kanwar, AOR
Mr. Vaibhav, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Senthil Jagadeesan, learned senior counsel appearing for the petitioners prays for adjournment as petitioners are prepared to deposit the ordered sum in the Crime No. 80 of 2023 in the trial court.
Noting the above submission, the matters stand deferred by six weeks.
On deposit of the sum, the Court will arrange to retain the sum in an interest bearing account for an appropriate period, as decided by the trial court.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2024.07.29 16:59:06 IST Reason: (NITIN TALREJA (KAMLESH RAWAT)
AR-cum-PS ASSISTANT REGISTRAR