Supreme Court - Daily Orders
Vijay @ Vijayakumar vs State Represented By Inspector Of ... on 21 September, 2021
Bench: S. Abdul Nazeer, Krishna Murari
ITEM NO.6 Court 7 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 4848/2020
(Arising out of impugned final judgment and order dated 27-06-2019
in CRLA No. 194/2012 passed by the High Court of Judicature at
Madras)
VIJAY @ VIJAYAKUMAR Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE Respondent(s)
IA No. 74748/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 74747/2020 - EXEMPTION FROM FILING O.T.) Date : 21-09-2021 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. S. Nagamuthu, Sr. adv.
Mr. M.P. Parthiban, AOR For Respondent(s) Dr. Joseph Aristotle S., AOR Ms. Preeti Singh,Adv.
Ms. Ripul Swati Kumari,Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Having regard to the facts and circumstances of the case, we are of the view that the appellant has to be released on bail.
Therefore, we direct the release of the appellant on bail subject to the conditions to be imposed by the trial court.Signature Not Verified
Hearing of the appeal is expedited.Digitally signed by Neelam Gulati Date: 2021.09.22 13:26:26 IST Reason:
(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)