Supreme Court - Daily Orders
State Represented By The Inspector Of ... vs M. Rajkumar on 1 February, 2021
Bench: Mohan M. Shantanagoudar, Vineet Saran
ITEM NO.18 Court 10 (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). 444-
445/2021
(Arising out of impugned final judgment and order dated 31-07-2020
in CRLA No. 19/2019 & CRLA No. 55/2019 passed by the High Court Of
Judicature At Madras)
STATE REPRESENTED BY THE INSPECTOR OF POLICE Petitioner(s)
VERSUS
M. RAJKUMAR ETC.
Respondent(s)
(FOR ADMISSION and I.R. and IA No.5812/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.5810/2021-EXEMPTION FROM
FILING O.T. )
Date : 01-02-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Jayanth Muth Raj, Sr. Adv. AAG
Mr. M. Yogesh Kanna, AOR
Mr. Raja Rajeshwaran S., Adv.
Mr. Aditya Chadha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by ASHWANI KUMAR Date: 2021.02.01 16:47:33 IST Reason: