Supreme Court - Daily Orders
T.C. Ravikumar vs State By Mandya Rural Police Station on 17 September, 2018
Author: Deepak Gupta
Bench: Deepak Gupta
ITEM NO.18 COURT NO.3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 30009/2018
T.C. RAVIKUMAR Petitioner(s)
VERSUS
STATE BY MANDYA RURAL POLICE STATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.129133/2018-EXEMPTION FROM FILING
O.T. and IA No.129131/2018-EXEMPTION FROM SURRENDERING )
Date : 17-09-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DEEPAK GUPTA
[IN CHAMBER]
For Petitioner(s)
Mr. Shailesh Madiyal, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The petitioner has been sentenced to undergo R.I. for 2 years under Section 498A IPC, out of which he has already undergone approximately 8 months. Keeping in view these facts, the application for exemption from surrendering is allowed.
(MANISH SETHI) (ANITA RANI AHUJA)
COURT MASTER (SH) COURT MASTER (NSH)
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.09.17
17:10:06 IST
Reason: