Supreme Court - Daily Orders
State Rep. By The Inspector Of Police vs Chandrika Krishnan @ Chandra on 3 April, 2017
Bench: Pinaki Chandra Ghose, Prafulla C. Pant
ITEM NO.38 COURT NO.6 SECTION IIC
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). 8875/2015
(Arising out of impugned final judgment and order dated 13/03/2015
in CRLOP No. 21918/2014 passed by the High Court of Madras)
STATE REP. BY THE INSPECTOR OF POLICE, AUROVIL Petitioner(s)
POLICE STATION & ANR.
VERSUS
CHANDRIKA KRISHNAN @ CHANDRA Respondent(s)
(With appln.(s) for c/delay in filing counter affidavit and
directions to release the passport of the respondent and exemption
from filing O.T. and permission to file additional documents and
interim relief and office report)
Date : 03/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s)
Mr. M. Yogesh Kanna, AOR
Ms. Nithya, Adv.
Mrs. Maha Lakshmi, Adv.
Mr. Partha Sarathi, Adv.
For Respondent(s)
Mr. Debasis Misra, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the parties.
Delay in filing the counter affidavit is condoned.
Exemption allowed.
Leave granted.
Hearing is expedited.
Signature Not Verified Digitally signed by VISHAL ANAND Date: 2017.04.03 17:26:22 IST Reason:(VISHAL ANAND) (SNEH LATA SHARMA) COURT MASTER COURT MASTER