Supreme Court - Daily Orders
S.Ravi vs The State By The Inspector Of Police ... on 6 April, 2018
Bench: Adarsh Kumar Goel, Rohinton Fali Nariman
ITEM NO.27 COURT NO.11 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).2729-2730/2018
(Arising out of impugned final judgment and order dated 26-10-2017
in MP No. 13276/2017 in Crl.A. NO.949 of 2007, 26-10-2017 in MP No.
13277/2017 in Crl. A.No.950 of 2007 passed by the High Court Of
Judicature At Madras)
S.RAVI & ORS. ETC. Petitioner(s)
VERSUS
THE STATE BY THE INSPECTOR OF POLICE
CBI/ACB/CHENNAI & ORS. ETC. Respondent(s)
Date : 06-04-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. S. Aravindh,Adv.
Mr. P. Karunakaran,Adv.
Mr. A. Lakshminarayanan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
In a criminal matter, the court ought not to dismiss the matter for non-prosecution and may decide the same after appointing amicus.
In view of above, the petitioners are at liberty to move the High Court for restoration of the matter and if such an application is filed, the High Court may consider and decide the matter on merits.
Signature Not VerifiedThe special leave petitions are accordingly disposed of.
Digitally signed by MAHABIR SINGH Date: 2018.04.06 16:18:46 ISTPending application, if any, shall also stand disposed of.
Reason:
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER