Supreme Court - Daily Orders
S. Jeevanantham vs State By Inspector Of Police on 3 February, 2020
Bench: Deepak Gupta, Aniruddha Bose
ITEM NO.18 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). 28085/2019
(Arising out of impugned final judgment and order dated 14-11-2018
in CRLOP No. 15221/2009 14-11-2018 in CRLOP No. 15222/2009 passed
by the High Court Of Judicature At Madras)
S. JEEVANANTHAM & ANR. Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.120401/2019-CONDONATION OF DELAY
IN FILING and IA No.120402/2019-EXEMPTION FROM FILING O.T.
IA No. 120401/2019 - CONDONATION OF DELAY IN FILING
IA No. 120402/2019 - EXEMPTION FROM FILING O.T.)
Date : 03-02-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. S.Naagamugthu,Sr.Adv.
Mr. Y.Arunagiri,Adv.
Mr. P. Soma Sundaram, 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 order. The Special Leave Petition is accordingly dismissed. Pending applications, if any, stand disposed of.
Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.02.03 17:02:20 IST Reason: (SUMAN WADHWA) (PRADEEP KUMAR) AR CUM PS BRANCH OFFICER