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K. Vignesh vs The State Rep. By Inspector Of Police on 11 December, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     SLP(Crl.)No.9266/21                           1

     ITEM NO.14               Court 1 (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.) No(s).9266/2021

     (Arising out of impugned final judgment and order dated 22-10-2021
     in CRLOP No.19590/2021 passed by the High Court of Judicature at
     Madras)

     K. VIGNESH                                                      Petitioner(s)

                                                 VERSUS

     THE STATE REP. BY INSPECTOR OF POLICE                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.156201/2021-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.156202/2021-EXEMPTION FROM
     FILING O.T.)

     Date : 11-12-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)             Mr.   Udian Sharma, Adv.
                                   Mr.   Arun Saravanan, Adv.
                                   Mr.   Nirmal Aditya, Adv.
                                   Mr.   L.Narasimha Varman, Adv.
                                   Mr.   Pranab Prakash, AOR

     For Respondent(s)

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned counsel for the petitioner. Issue notice.

Liberty is granted to the counsel for the petitioner to serve the standing counsel for the respondent-State through dasti Signature Not Verified process.

In the meantime, interim protection against arrest is granted to the petitioner herein.

……...2/-

The petitioner is directed to cooperate with the investigation at all stages. Additionally, the interim protection is also subject to the compliance of other conditions, as enumerated in Section 438(2) of the Code of Criminal Procedure, 1973.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)