Supreme Court - Daily Orders
Boopalan vs The State Of Tamil Nadu on 15 March, 2021
Bench: Indira Banerjee, Krishna Murari
ITEM NO.17 Court 12 (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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 19907/2020
(Arising out of impugned final judgment and order dated 04-11-2009
in CRLA No. 390/2009 passed by the High Court Of Judicature At
Madras)
BOOPALAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.22397/2021-CONDONATION OF DELAY
IN FILING and IA No.22395/2021-EXEMPTION FROM FILING O.T.)
Date : 15-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. T. Mahipal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Since, the petitioner is in custody, we are of the view that there has been sufficient cause for the delay of 3755 days.
We, however, find no grounds at all to interfere with the judgment and order of the High Court, impugned.
The Special Leave Petition is, accordingly, dismissed. Signature Not Verified Pending applications, if any, stand disposed of. Digitally signed by RASHI GUPTA Date: 2021.03.16 11:23:14 IST Reason: (MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER(SH) COURT MASTER (NSH)