Supreme Court - Daily Orders
Devi vs M. Shanthi on 22 November, 2023
Bench: Hrishikesh Roy, Pankaj Mithal
ITEM NO.20 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 14772/2023
(Arising out of impugned interim order dated 12-10-2023 in CRLMP
No. 10052/2023 in CRLOP No. 8497/2021 passed by the High Court of
Judicature at Madras)
DEVI & ANR. Petitioner(s)
VERSUS
M. SHANTHI & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.235018/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.235020/2023-EXEMPTION FROM
FILING O.T.)
Date : 22-11-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. K. V. Muthu Kumar, AOR
Mr. V Ramasubbu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. K.V. Muthu Kumar, learned counsel appearing for the petitioners.
Having read the order dated 12.05.2021 in the Criminal O.P. No. 8497 of 2021 of the learned Judge granting benefit of pre- arrest bail to the petitioners and the failure of the petitioners to adhere to the commitment made to the Court, we see no reason to entertain the Special Leave Petition challenging the order dated 12.10.2023. The same is accordingly dismissed.
Pending application(s), if any, shall stand closed.
Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.11.24 16:53:00 IST Reason: (NITIN TALREJA) (KAMLESH RAWAT)
COURT MASTER (SH) ASSISTANT REGISTRAR