Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

S. Murugan vs M.K Karunagaran on 26 September, 2023

Bench: Hrishikesh Roy, Sanjay Karol

     ITEM NO.24                             COURT NO.9                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).   7618/2023

     (Arising out of impugned judgment and order dated 27-10-2022 in
     CRLA No. 1138/2022 passed by the High Court of Judicature at
     Madras)

     S. MURUGAN                                                        Petitioner(s)

                                                    VERSUS

     M.K KARUNAGARAN                                                   Respondent(s)

     (IA No. 105246/2023 - EXEMPTION FROM FILING O.T.)

     Date : 26-09-2023 This matter was called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE HRISHIKESH ROY
                             HON'BLE MR. JUSTICE SANJAY KAROL

     For Petitioner(s)                 Mr. P. V. Yogeswaran, Adv.
                                       Mr. Ashish Kumar Upadhyay, Adv.
                                       Mr. L. R. Venkatsen, Adv.
                                       Mr. Y. Lokesh, Adv.
                                       Mr. V. Kandha Prabhu, Adv.
                                       Mr. V. Sibi Kargil, Adv.
                                       Ms. Maitri Goal, Adv.
                                       Mr. Sachin Kumar Verma, Adv.
                                       Mr. N. B. V. Srinivasa Reddy, Adv.
                                       Mr. Akshat Srivastava, AOR

     For Respondent(s)

                              UPON hearing the counsel the Court made the following

                                                 O R D E R

The office report indicates that service is complete but none has entered appearance on behalf of the sole respondent. The complainant has filed this appeal to challenge the acquittal order favouring the respondent.

Digitally signed by NITIN TALREJA Date: 2023.10.03

In view of the above, Ms. Rucha Pande, learned counsel (Mobile 17:36:26 IST Reason: No. 7869481371) is requested to assist the Court. The case papers be furnished to her.

1  The matter be listed after four weeks.

(NITIN TALREJA)                                (KAMLESH RAWAT)
COURT MASTER (SH)                            ASSISTANT REGISTRAR




                                2