Supreme Court - Daily Orders
Priyanath Mishra vs Additional Superintendent Of Police on 27 July, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.32 COURT NO.2 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). 5599/2018
(Arising out of impugned final judgment and order dated 21-03-2018
in CRLA No. 691/2015 passed by the High Court Of Judicature At
Madras)
PRIYANATH MISHRA Petitioner(s)
VERSUS
ADDITIONAL SUPERINTENDENT OF POLICE, CBI Respondent(s)
(FOR ADMISSION and I.R. and IA No.86919/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.86920/2018-EXEMPTION FROM
FILING O.T. )
Date : 27-07-2018 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. S. Nagamuthu, Adv.
Mr. V. Balaji, Adv.
Ms. Selvi George, Adv.
Mr. Atul sharma, Adv.
Mr. MSM Asai thambi, Adv.
Mr. C. Kannan, Adv.
Mr. Sripradha Krishnan, Adv.
Mr. Rakesh K. Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Applications for exemption from filing certified copy of the impugned order and from filing official translation are allowed.
Signature Not VerifiedWe do not find any legal and valid ground for Digitally signed by NEETU KHAJURIA Date: 2018.07.27 interference. The Special Leave Petition is dismissed. 17:23:58 IST Reason:
(NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER