Supreme Court - Daily Orders
Agniraj vs State Through The Deputy ... on 11 March, 2022
Bench: D.Y. Chandrachud, Surya Kant
1
ITEM NO.26 Court 4 (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.) Nos.7855-7857/2019
(Arising out of impugned final judgment and order dated 21-03-2019
in CRLAMD No. 290/2015, CRLAMD No. 291/2015 and CRLAMD No. 292/2015
passed by the High Court of Judicature at Madras at Madurai)
AGNIRAJ & ORS. Petitioner(s)
VERSUS
STATE THROUGH THE DEPUTY SUPERINTENDENT OF POLICE
CB CID Respondent(s)
(WITH IA No. 123051/2019 - EXEMPTION FROM FILING O.T., IA No.
123050/2019 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 11-03-2022 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Rajeev Maheshwaranand Roy, AOR
Mr. P. Srinivasan, Adv.
For Respondent(s) Mr. V. Krishnamurthy, Sr. Adv./AAG.
Dr. Joseph Aristotle S., AoR.
Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Ms. Jessica Bhardwaj, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 A letter has been received from the second petitioner (S. Sivakumar, Accused No
5) through the Jail Superintendent, Central Jail, Trichy, seeking the discharge of Signature Not Verified his advocate and for permission to argue the case in person. Digitally signed by Sanjay Kumar Date: 2022.03.11 17:26:04 IST Reason: 2 The request for discharge of the advocate is allowed. 2 3 Having regard to the nature of the case, we are of the view that the second petitioner may either engage an advocate of his own choice or if he does not do so within a period of four weeks, the Supreme Court Legal Services Authority shall nominate a legal aid counsel to represent the second petitioner. We are passing the above order in the interest of justice to ensure proper representation on behalf of the second petitioner.
4 Bail is refused at this stage.
5 List the Special Leave Petitions on a non-miscellaneous day in the month of August 2022 for final disposal.
6 The original record of the courts below be called in the meantime.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER