Supreme Court - Daily Orders
R. Dinesh Kumar @ Deena vs The State Of Tamil Nadu on 20 May, 2022
Bench: Sanjay Kishan Kaul, M.M. Sundresh
ITEM NO.21 COURT NO.5 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(s). 5978/2022
(Arising out of impugned final judgment and order dated 24-04-2017
in CRLA No. 692/2016 passed by the High Court Of Judicature At
Madras)
R. DINESH KUMAR @ DEENA Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
( IA No.66048/2022-CONDONATION OF DELAY IN FILING and IA
No.66050/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.66049/2022-EXEMPTION FROM FILING O.T.)
Date : 20-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. A Sirajudeen, Sr. Adv.
Ms. Mahimai Antoni J., Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing O.T and exemption from filing C/C of the impugned judgment are allowed.
Delay condoned.
Leave granted.
Tag with Criminal Appeal Nos. 169-171/2020.
Signature Not Verified[CHARANJEET KAUR] [POONAM VAID] Digitally signed by Charanjeet kaur Date: 2022.05.20 18:13:48 IST Reason: ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)