Supreme Court of India
Vetrivel vs State Represented By Its Deputy ... on 19 January, 2022
Author: Ajay Rastogi
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.1503 Court 13 (Video Conferencing) 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). 8082/2021
(Arising out of impugned final judgment and order dated 16-02-2021
in CRLA No. 784/2019 passed by the High Court of Judicature at
Madras)
VETRIVEL Petitioner(s)
VERSUS
STATE REPRESENTED BY ITS DEPUTY SUPERINTENDENT
OF POLICE & ANR. Respondent(s)
([ HEARD BY HON. AJAY RASTOGI AND HON. ABHAY S. OKA, JJ. ]
IA No. 136691/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 136692/2021 - EXEMPTION FROM FILING O.T.) Date : 19-01-2022 This matter was called on for pronouncement of judgment today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI HON'BLE MR. JUSTICE ABHAY S. OKA For Petitioner(s) Mr. M.P. Parthiban, AOR For Respondent(s) Dr. Joseph Aristotle S., AOR.
Ms. Preeti Singh, Adv.
Ms. Nupur Sharma, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Leave granted.
Hon’ble Mr. Justice A.S. Oka pronounced the judgment in the matter heard by the Bench comprising of Hon’ble Mr. Justice Ajay Rastogi and His Lordship.
The appeal is partly allowed in terms of the signed non- reportable judgment.
Pending applications, if any, stand disposed of. Signature Not Verified Digitally signed by Anita Malhotra Date: 2022.01.19 18:04:54 IST Reason:
(SONIA BHASIN) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)
(SIGNED NON-REPORTABLE JUDGMENT IS PLACED ON THE FILE)