Supreme Court - Daily Orders
K. Gunasekaran vs The State Of Tamil Nadu on 8 May, 2019
Bench: L. Nageswara Rao, M.R. Shah
ITEM NO.33 COURT NO.13 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). 4026/2019
(Arising out of impugned final judgment and order dated 28-02-2019
in CRLOP No. 3078/2019 passed by the High Court Of Judicature At
Madras At Madurai)
K. GUNASEKARAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R. and IA No.70823/2019-EXEMPTION FROM FILING
O.T.)
Date : 08-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Kamlendra Mishra, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order passed by the High Court. The special leave petition is accordingly dismissed.
Pending application (s), if any, shall also stand disposed of.
However, liberty is granted to the petitioner to file an application for bail in the concerned Court after the charge Signature Not Verified Digitally signed by sheet is filed.
RACHNADate: 2019.05.09 17:35:05 IST Reason: 1 We make it clear that in case such an application for bail is filed, the concerned Court shall consider and dispose of it on its own merits and in accordance with law.
(POOJA CHOPRA) (KAILASH CHANDER)
COURT MASTER ASSISTANT REGISTRAR
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