Supreme Court - Daily Orders
S. Murugesan vs The Deputy Superintendent Of Police on 6 July, 2018
Bench: R. Banumathi, D.Y. Chandrachud
ITEM NO.34 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). 5104/2018
(Arising out of impugned final judgment and order dated 04-05-2018
in CRLR No. 436/2018 passed by the High Court Of Judicature At
Madras)
S. MURUGESAN Petitioner(s)
VERSUS
THE DEPUTY SUPERINTENDENT OF POLICE Respondent(s)
CBI, ACB, CHENNAI
(FOR ADMISSION and I.R. and IA No.83967/2018-EXEMPTION FROM FILING
O.T.)
Date : 06-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Amrendra Sharan,Sr.Adv.
Mr. Arjun Garg, AOR
Mr. Manish Yadav,Adv.
Mr. Akash Nandolia,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We are not inclined to interfere with the impugned order. The special leave petition is, accordingly, dismissed.
However, the observations made by the High Court in the Criminal Revision may be construed to mean only for the purpose of revision.
Pending application(s), if any, shall also stand disposed Signature Not Verified of.
Digitally signed by MADHU BALA Date: 2018.07.06 17:02:35 IST Reason: (MADHU BALA) (PARVEEN KUMARI PASRICHA) COURT MASTER (SH) BRANCH OFFICER