Supreme Court - Daily Orders
Ramasubbu vs State Rep By The Inspector Of Police . on 14 August, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
OUT TODAY
ITEM NO.601 COURT NO.4 SECTION IIA
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).6622/2015
(Arising out of impugned final judgment and order dated 03/07/2015
in CRLOP No. 11119/2015 passed by the High Court of Madras at
Madurai)
RAMASUBBU Petitioner(s)
VERSUS
STATE REP BY THE INSPECTOR OF POLICE & ORS. Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T.)
Date : 14/08/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mr.Shyam Divan, Sr.Adv.
Mr.A.R.Sethupathy, Adv.
Mrs.Yamunah Nachiar, Adv.
Mr. S. Ravi Shankar,Adv.
For Respondent(s) Mr. A. Venayagam Balan, Adv.
Mrs.V.S.Lakshmi, Adv.
Mr.S.I.Abdul Kalam Bagdr Sha, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Taken on board.
Issue notice.
The arrest of the petitioner is stayed till further orders.
The petitioner shall appear before respondent No.1 on 17.08.2015 at 11.00 A.M. He shall not leave the police station till his presence is recorded with the Inspector of Police, Central Crime Branch, Madurai. The petitioner shall continue to appear before respondent No.1, thereafter, as and when required.
Signature Not Verified Digitally signed by Satish Kumar Yadav Date: 2015.08.14 14:21:45 IST Reason:List again after two weeks.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER