Supreme Court - Daily Orders
Rathinam @ Raja Rethinam @ Sree Krishna ... vs The State Of Tamil Nadu on 1 August, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.4 COURT NO.14 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). 3317/2022
(Arising out of impugned final judgment and order dated 03-09-2021
in CRLRC(MD) No. 331/2017 passed by the High Court Of Judicature At
Madras At Madurai)
RATHINAM @ RAJA RETHINAM @ SREE KRISHNA PERUMAL Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(IA No.51919/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.51921/2022-EXEMPTION FROM FILING O.T. )
Date : 01-08-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Mr. P. V. Yogeswaran, AOR
Mr. Ashish Kumar Upadhyay, 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. Anubhav Chaturvedi, Adv.
Mr. Vedhagiri Chalka, Adv.
For Respondent(s)
UPON hearing the counsel the court made the following
O R D E R
1. We are not inclined to interfere with the order impugned herein under Article 136 of the Constitution of India.
2. The petition for special leave to appeal is Signature Not Verified dismissed along with pending application(s), if Digitally signed by GEETA AHUJA Date: 2023.08.01 18:05:22 IST any.
Reason:(Geeta Ahuja) (Nand Kishor) Assistant Registrar-cum-PS Court Master(NSH)