Sivakumar vs The Inspector Of Police on 7 April, 2026

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Supreme Court - Daily Orders

Sivakumar vs The Inspector Of Police on 7 April, 2026

Author: Sanjay Karol

Bench: Sanjay Karol

                                                          1


     ITEM NO.52                                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).5933/2026

     [Arising out of impugned final judgment and order dated 25-03-2026
     in CRLOP No.7597/2026 passed by the High Court of Judicature at
     Madras]

     SIVAKUMAR                                                                         Petitioner(s)

                                                      VERSUS

     THE INSPECTOR OF POLICE                                                           Respondent(s)

     (IA No. 101007/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 101011/2026 - EXEMPTION FROM FILING O.T.) Date : 07-04-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. Ajay Prabu S., Adv.

Ms. R. Shase, AOR Mr. Sibi Kargil V., Adv.

Mr. Kalaichezhiyan, Adv.

Mr. Gunasekaran, Adv.

For Respondent(s) Mr. Sabarish Subramanian, AOR UPON hearing the counsel the Court made the following O R D E R

1. The petitioner challenges the judgment and order dated 25-03-2026 in Crl.O.P. No.7597 of 2026 passed by the High Court of Signature Not Verified Judicature at Madras.

Digitally signed by

SAPNA BISHT Date: 2026.04.08 16:49:17 IST Reason:

2. Issue notice, returnable on 08.05.2026.

3. Mr. Sabarish Subramanian, Advocate-on-Record accepts notice 2 on behalf of the sole respondent. Hence, the formal service of notice on the respondent is waived.

4. Learned counsel for the petitioner to serve a copy of the present petition to the learned counsel for the respondent within a period of one week.

5. Let counter affidavit be filed within two weeks. Rejoinder thereto, if any, be filed within one week thereafter.

6. In the event of arrest in connection with F.I.R. No.70/2026 dated 14.02.2026, registered at P.S. Dharapuram, District-

Tiruppur, the petitioner shall be released on bail by the Investigating/Arresting Officer on such terms and conditions as imposed and found to be just, fair and reasonable.

7. The petitioner shall make himself available before the Investigating Officer on 10.04.2026 at 10:00 a.m. and on all such dates as he may be required.

8. Needless to add, the petitioner would maintain good conduct and not attempt to influence any of the witnesses, in any manner, till the completion of the trial.

(SAPNA BISHT)                                                      (ANU BHALLA)
COURT MASTER (SH)                                                COURT MASTER (NSH)

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Supreme Court - Daily Orders