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The Inspector Of Police, Spe, Cbi, Acb, ... vs M.S. Gnaneshwaran on 30 October, 2023

Bench: Vikram Nath, Rajesh Bindal

     ITEM NO.24                             COURT NO.11                  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). 39138/2023

     (Arising out of impugned final judgment and order dated 26-09-2022
     in CRLOP(MD) No. 5965/2021 26-09-2022 in CRLOP(MD) No. 15129/2021
     26-09-2022 in CRLOP(MD) No. 15656/2021 passed by the High Court Of
     Judicature At Madras At Madurai)

     THE INSPECTOR OF POLICE, SPE, CBI, ACB, CHENNAI                     Petitioner(s)

                                     VERSUS
     M.S. GNANESHWARAN & ANR. ETC. ETC.                                  Respondent(s)

     (FOR ADMISSION and I.R. and IA No.218883/2023-CONDONATION OF DELAY
     IN FILING and IA No.218884/2023-EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT )

     Date : 30-10-2023 These petitions were called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE VIKRAM NATH
                           HON'BLE MR. JUSTICE RAJESH BINDAL

     For Petitioner(s)                Mr. K M Nataraj, A.S.G.
                                      Ms. Srishti Mishra, Adv.
                                      Mr. Akshit Pradhan, Adv.
                                      Mr. Amit Sharma B, Adv.
                                      Ms. Dachita Shahi, Adv.
                                      Mr. Anuj Srinivas Udupa, Adv.
                                      Ms. Indira Bhakar, Adv.
                                      Mr. Purnendu Bajpai, Adv.
                                      Mr. Arvind Kumar Sharma, AOR
     For Respondent(s)

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

Delay condoned.

We are not inclined to interfere with the impugned judgment(s) and order(s). The Special Leave Petition(s) are, accordingly, dismissed.

Pending application(s) shall stand disposed of.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER