Supreme Court - Daily Orders
Adhiyaman vs The State Rep. By Drug Inspector, ... on 14 September, 2015
Bench: Ranjan Gogoi, N.V. Ramana
1
ITEM NO.13 COURT NO.8 SECTION IIA
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).
7444-7445/2015
(Arising out of impugned final judgment and order dated 15/07/2015
in MP No. 1/2015, CRLOP No. 17648/2015 passed by the High Court of
Madras)
ADHIYAMAN & ANR Petitioner(s)
VERSUS
THE STATE REP. BY DRUG INSPECTOR,
SHOLINGANALLUR RANGE,
KANCHIPURAM ZONE, CHENNAI. Respondent(s)
(With interim relief)
Date : 14/09/2015 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. K. Krishna Kumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The only ground urged before the High Court to quash the proceedings is that the accused-appellants are the sleeping partners of the accused firm. Having regard to the facts of the case, we are not inclined to interfere. Signature Not Verified However, we leave it open to the petitioners to Digitally signed by Madhu Bala Date: 2015.09.15 11:12:16 IST Reason: raise the issue before the learned Trial Court at the appropriate stage of the proceedings. It is 2 made clear that we have not expressed any opinion on the merits of the case and the learned Trial Court is free to decide the matter in accordance with law.
The special leave petitions are accordingly disposed of.
(MADHU BALA) (ASHA SONI) COURT MASTER COURT MASTER