Supreme Court - Daily Orders
Dharmaraj vs The State Through The Inspector Of ... on 19 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
1
ITEM NO.31 Court 3 (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). 2829/2020
(Arising out of impugned final judgment and order dated 28-05-2020
in CRLOP(MD) No. 5499/2020 passed by the High Court Of Judicature
At Madras At Madurai)
DHARMARAJ & ORS. Petitioner(s)
VERSUS
THE STATE THROUGH THE INSPECTOR OF POLICE,
SIKKAL POLICE STATION Respondent(s)
(IA No.55904/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.55905/2020-EXEMPTION FROM FILING O.T. and IA
No.55906/2020-EXEMPTION FROM FILING AFFIDAVIT
IA No. 55906/2020 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 55904/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 55905/2020 - EXEMPTION FROM FILING O.T.) Date : 19-08-2021 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. A. Lakshminarayanan, AOR Mr. S. C. V. Vimal Pani, Adv. Mr. L. Maheswari, Adv.
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 Signature Not Verified The petitioners are enjoying interim relief granted Digitally signed by DEEPAK SINGH by Date: 2021.08.19 19:01:04 IST Reason:
this Court since 22.06.2020. The investigation is complete and chargesheet has since been filed. Further, 2 there is nothing on record to indicate that the petitioners have not cooperated during the investigation of the case or had tried to influence the investigation or the prosecution witnesses, in any manner. Accordingly, we allow the prayer for grant of anticipatory bail in connection with P.S. Crime No. 99 of 2020 registered at Sikkal Police Station, Ramanathapuram District, Tamil Nadu.
Indeed, the Trial Court may impose appropriate condition(s) for securing the presence of the petitioners during the trial and to ensure that the trial proceeds expeditiously.
The Special Leave Petition is disposed of accordingly.
Pending applications, if any, stand disposed of.
(DEEPAK SINGH) (VIDYA NEGI) COURT MASTER (SH) COURT MASTER (NSH)