Supreme Court - Daily Orders
Sivamani vs State Represented By Inspector Of ... on 13 May, 2022
Author: Abhay S. Oka
Bench: Abhay S. Oka
1
ITEM NO.1714 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 11316/2022
SIVAMANI & ANR. Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.67073/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.67074/2022-EXEMPTION FROM
FILING O.T. and IA No.67072/2022-EXEMPTION FROM SURRENDERING WITHIN
TIME )
Date : 13-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
[IN CHAMBER]
For Petitioner(s) Mr. M.p. Parthiban, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 67072/2022
Heard the learned senior counsel appearing for petitioners. Perused the evidence of the doctor which records that the injured person sustained a simple injury. Perused the medical reports of the petitioners placed on record. The substantive sentence imposed on the petitioner for the offence punishable under Signature Not Verified Section 307 of I.P.C. is rigorous imprisonment for five years. The Digitally signed by SNEHA Date: 2022.05.18 17:40:40 IST Reason: petitioners have undergone incarceration for a period of two and half months. In view of the facts of the case, the application for 2 exemption from surrendering is allowed.
Registry to process the petition for listing it before the appropriate bench.
(SNEHA) (PREETHI T C) SENIOR PERSONAL ASSISTANT BRANCH OFFICER