Supreme Court - Daily Orders
Balaji vs State Represented By Inspector Of ... on 30 September, 2019
Author: Indu Malhotra
Bench: Indu Malhotra
ITEM NO.26 COURT NO.13 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). 33209/2019
BALAJI & ANR. Petitioner(s)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.144564/2019-CONDONATION OF DELAY
IN FILING and IA No.144565/2019-EXEMPTION FROM FILING O.T. and IA
No.144563/2019-EXEMPTION FROM SURRENDERING WITHIN TIME )
Date : 30-09-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDU MALHOTRA
[IN CHAMBER]
For Petitioner(s)
Mr. G.Sivabalamurugan, AOR
Mr.M.Vivek Bharathi,Adv.
Mr.Selvaraj Mahendran,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioners.
Application seeking exemption from surrendering is rejected.
However, six weeks’ time is granted to the petitioners to surrender and furnish proof thereof.
Post the matter before the Court thereafter.
(SUSHMA KUMARI BAJAJ) Signature Not Verified (PRADEEP KUMAR) SENIOR PERSONAL ASSISTANT Digitally signed by SUSHMA KUMARI BRANCH OFFICER BAJAJ Date: 2019.10.01 16:22:29 IST Reason: