Supreme Court - Daily Orders
Devidas Ramachandra Tuljapurkar vs State Of Maharashtra . on 18 February, 2015
Bench: Dipak Misra, Adarsh Kumar Goel
Crl.A.1179/10
1
ITEM NO.2 COURT NO.5 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No.1179 of 2010
DEVIDAS RAMACHANDRA TULJAPURKAR Appellant(s)
VERSUS
STATE OF MAHARASHTRA & ORS. Respondent(s)
Date : 18/02/2015 This appeal was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
Mr. Fali S. Nariman, Sr. Adv. (A.C.)
For Appellant(s) Mr. Pravin H. Parekh, Sr. Adv.
Mr. Sameer Parekh, Adv.
Mr. Lalit Chauhan, Adv.
Ms. Pallavi Sharma, Adv.
Ms. ritika Sethi, Adv.
Mr. Abhishek Vinod Deshmukh, Adv.
for M/s. Parekh & Co.
For Respondent(s) Mr. Aniruddha P. Mayee, Adv.
Mr. Charudatta Mahindrakar, Adv.
Mr. A. Selvin Raja, Adv.
Ms. Asha Gopalan Nair, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
Heard Mr. Pravin H. Parekh, learned senior counsel Digitally signed by Chetan Kumar Date: 2015.02.20 for the appellant and Mr. Aniruddha P. Mayee, learned counsel 15:27:07 IST Reason:
for the respondent.Crl.A.1179/10
2 Regard being had to the importance of the matter, we had sought assistance of Mr. Fali S. Nariman, learned senior counsel, to assist the Court, and he has gladly rendered. At the time of hearing, we have asked the learned senior counsel, learned Amicus Curiae, to assist the Court as regards the proposition whether in a write-up or a poem, keeping in view the concept and conception of poetic license and the liberty of perception and expression, use the name of a historically respected personality by way of allusion or symbol is permissible.
Let the matter be listed for further hearing on 25th March, 2015.
(Chetan Kumar) (H.S. Parasher)
Court Master Court Master