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Navaneethakrishnan vs The State By Inspector Of Police on 17 January, 2017

Bench: A.K. Sikri, R.K. Agrawal

     ITEM NO.101                              COURT NO.8               SECTION IIC
                                 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. 1134/2013
     NAVANEETHAKRISHNAN                                                Appellant(s)
                                                    VERSUS
     STATE TR.INSP.OF POLICE                                           Respondent(s)
     (With appln(s) for bail and office report)

     WITH
     Crl.A. Nos. 1135-1136/2013
     (With appln.(s) for bail and Office Report)
     Crl.A. No. 1137/2013
     (With appln.(s) for bail and Office Report)

     Date : 17/01/2017 These appeals were called on for hearing today.

     CORAM :               HON'BLE MR. JUSTICE A.K. SIKRI
                           HON'BLE MR. JUSTICE R.K. AGRAWAL

     For Appellant(s)                Mr. K. K. Mani, Adv.
                                     Ms. T. Archana, Adv.
                                     Mr. Mayur R. Shah, Adv.
                                     Mr.    Venkatesawar Rao Anumolu, Adv.
                                     Mr.    K. K. S. Krishnaraj, Adv.
                                     Mr.    Prabhakar Parnam, Adv.
                                     Mr.    P. Madhusudhan Reddy, Adv.
                                     Mr.    N. Rajaraman, Adv.
                                     Mr. Jayanth Muth Raj, Adv.
                                     Ms. Y. Arunagiri, Adv.
                                     Mr. S. Gowthaman, Adv.

     For Respondent(s)               Mr. M. Yogesh Kanna, Adv.
                                     Ms. Nithya, Adv.
                                     Mr. R. V. Kameshwaran, Adv.

                            UPON hearing the counsel the Court made the following
                                               O R D E R

Heard.

Arguments concluded. Judgment reserved.

Learned counsel appearing for the State wants to file Date: 2017.01.19 09:56:29 IST Reason: written submissions which may be filed within two days.

                            (Nidhi Ahuja)                        (Mala Kumari Sharma)
                            Court Master                             Court Master