Supreme Court - Daily Orders
Varadharajan vs The State Rep. By The Inspector Of Police on 25 March, 2026
ITEM NO.801 COURT NO.14 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). 20626-
20627/2025
[Arising out of impugned final judgment and order dated 21-09-2022
in CLRA No. 437/2014 21-09-2022 in CLRA No. 444/2014 passed by the
High Court of Judicature at Madras]
VARADHARAJAN Petitioner(s)
VERSUS
THE STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
Date : 25-03-2026 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) : Mr. Vairawan A.s, AOR
For Respondent(s) : Mr. Sabarish Subramanian, AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Not to be deleted from the notified date i.e. 01.04.2026.
(CHETAN ARORA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS Signature Not Verified COURT MASTER (NSH) Digitally signed by CHETAN ARORA Date: 2026.03.25 16:42:59 IST Reason: