Supreme Court - Daily Orders
Siva @ Siva Kumar vs State, By The Inspector Of Police on 3 January, 2023
Bench: Dinesh Maheshwari, Hrishikesh Roy
ITEM NO.39 COURT NO.7 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). 16495/2022
(Arising out of impugned final judgment and order dated 27-02-2020
in CRLA No. 705/2017 passed by the High Court Of Judicature At
Madras)
SIVA @ SIVA KUMAR Petitioner(s)
VERSUS
STATE, BY THE INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.189702/2022-EXEMPTION FROM FILING
O.T. and IA No.189699/2022-CONDONATION OF DELAY IN REFILING /
CURING THE DEFECTS and IA No.189704/2022-APPLICATION FOR EXEMPTION
FROM FILING ORIGINAL CUSTODY CERTIFICATE )
Date : 03-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) *Mr. V. Ramasubramanian, Adv.
Mr. A. Lakshminarayanan, AOR
Mr. Abbas B, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner and having perused the material placed on record, we do not find any reason to entertain this petition under Article 136 of the Constitution of India.
The petition seeking special leave to appeal is, accordingly, dismissed.
All pending applications stand disposed of.
Signature Not Verified Digitally signed by Neetu Khajuria Date: 2023.01.03 18:45:07 IST Reason:(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER *Appearance not received.