Supreme Court - Daily Orders
V.Sriharan @ Murugan vs Union Of India And Others on 20 February, 2014
Author: Chief Justice
Bench: Chief Justice
ITEM NO.MM-18 COURT NO.1 SECTION XVIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Crl.M.P.No. 4622 of 2014 in
TRANSFER CASE (CRL.) NO. 1 OF 2012
V.SRIHARAN @ MURUGAN Petitioner(s)
VERSUS
UNION OF INDIA AND OTHERS Respondent(s)
WITH
Crl.M.P. No.4623 of 2014 in T.C.(CRL)NO. 2 of 2012
Crl.M.P.No.4624 of 2014 in T.C.(CRL)NO. 3 of 2012
Date: 20/02/2014 These petitions were mentioned today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s) Mr. Sureshan P.,Adv.(NP)
Mr. S. Gowthaman,Adv.(NP)
For Respondents/ Mr. Mohan Parsaran,SG
Applicants Mr. Sidharth Luthra,ASG
Mr. Ashok Bhan,Sr.Adv.
Mr. D.L.Chidananda,Adv.
Mr. Anupam Prasad,Adv.
Mr. B.K. Prasad,AOR
For Tamil Nadu Mr. Rakesh Dwivedi,Sr.Adv.
Mr. Subramoinum Prasad,AAG
Mr. M. Yogesh Kanna,AOR.
Mr. A. Santha Kumararn,Adv.
UPON being mentioned the Court made the following
O R D E R
Taken on Board.
Issue notice to the State of Tamil Nadu; Inspector General of Prisons, Chennai; the Superintendent, Central Prison, Vellore and the convicts viz. V. Sriharan @ Murugan, T.Suthendraraja @ Santhan and A.G. Perarivalan @ Arivu returnable on 6th March, 2014.
...2/-
-2-Mr. Rakesh Dwivedi, learned senior counsel accepts notice on behalf of the State of Tamil Nadu and other two officers.
Till such date, both parties are directed to maintain status quo prevailing as on date in respect of convicts viz. V. Sriharan @ Murugan, T.Suthendraraja @ Santhan and A.G. Perarivalan @ Arivu.
List on 6th March, 2014.
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