Supreme Court - Daily Orders
P. Surendran vs State By Inspector Of Police on 8 March, 2019
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.45 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).1832/2019
(Arising out of impugned final judgment and order dated 02-01-2019
in CRLC No.5697/2018 passed by the Principal Sessions Judge of
Kancheepuram District at Chengalpattu, Tamil Nadu)
P. SURENDRAN Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.32131/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.32129/2019-EXEMPTION FROM
FILING O.T. and IA No.32127/2019-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES[ FOR DIRECTIONS])
Date : 08-03-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s) Mr.Vikas Singh Jangra, AOR
Mr.Jai Singh Jangra, Adv.
Mr.Amit Kumar Pathak, Adv.
Mr.Bhakti Vardhan Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Taking into consideration the importance of the matter, we think it appropriate to issue notice to the learned Attorney General for India through the Central Agency in order to seek his assistance in adjudicating the matter.
List on 29.03.2019.
Learned Attorney General for India is requested to assist the Court on the next date of hearing.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.03.09 12:38:19 IST Reason: (SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR