Supreme Court - Daily Orders
E. Rajarathnakar vs Kanagiri Lingam on 15 January, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
ITEM NO.31 COURT NO.15 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).41046/2024
[Arising out of impugned final judgment and order dated 20-03-2024
in CRLP No.3209/2024 passed by the High Court for the State of
Telangana at Hyderabad]
E. RAJARATHNAKAR Petitioner
VERSUS
KANAGIRI LINGAM & ORS. Respondents
(FOR ADMISSION and I.R.; I.A. No.7060/2025-CONDONATION OF DELAY IN
FILING, I.A. No.7061/2025-CONDONATION OF DELAY IN REFILING/CURING
THE DEFECTS and I.A. No.7064/2025-EXEMPTION FROM FILING O.T.
Date : 15-01-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s): Mr. Harsha Gollamudi, Adv.
Mr. Dawneesh Shaktivats, AOR
Mr. Aakash Dagar, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. The impugned judgment and order of the High Court directs the trial court to complete the trial within a period of three months without, however, noticing that a revisional application filed by the petitioner seeking alteration of charge (invoking Section 216 of the Code of Criminal Procedure, 1973) is pending Signature Not Verified Digitally signed by before the District and Sessions Judge at Medak. rashmi dhyani pant Date: 2025.01.16 17:42:12 IST Reason:
3. Learned counsel appearing for the petitioner submits that effect of 1 implementation of the order of the High Court would result in rendering such revisional application infructuous.
4. Issue notice.
5. There shall be stay of trial in C.C. No.84 of 2015 pending before the court of the Civil Judge-cum-Judicial Magistrate of First Class, Naraspur, Medak District, Telangana, till the next date of hearing.
(RASHMI DHYANI PANT) (SUDHIR KUMAR SHARMA)
COURT MASTER (SH) COURT MASTER (NSH)
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