Supreme Court - Daily Orders
State By The Inspector Of Police vs B. Ramu on 21 October, 2022
Bench: B.R. Gavai, B.V. Nagarathna
1
ITEM NO.40 COURT NO.11 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). 8137/2022
(Arising out of impugned final judgment and order dated 25-01-2022
in CRLOP No. 1067/2022 passed by the High Court Of Judicature At
Madras)
STATE BY THE INSPECTOR OF POLICE Petitioner(s)
VERSUS
B. RAMU Respondent(s)
IA No. 113183/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 113185/2022 - EXEMPTION FROM FILING O.T.) WITH SLP(Crl) No. 8138/2022 (II-C) ( IA No.119045/2022-CONDONATION OF DELAY IN FILING and IA No.119048/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.119046/2022-EXEMPTION FROM FILING O.T.) Date : 21-10-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI HON'BLE MRS. JUSTICE B.V. NAGARATHNA For Petitioner(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. Richa Vishwakarma, Adv. Ms. Vaidehi Rastogi, Adv.Signature Not Verified Digitally signed by SNEHA
For Respondent(s) Date: 2022.10.22 10:32:10 IST Reason: Mr. J. Merlyn Rachel, Adv. Mr. Selvaraj Mahendran, Adv. Mr. C. Adhikesavan, Adv.
Ms. Meenakshi Rawat, Adv.2
Mr. G.sivabalamurugan, AOR Mr. Karuppaiah Meyyappan, Adv. Ms. Kanika Kalaiyarasan, Adv. Mr. Abhishek Kalaiyarasan, Adv. Mr. Raghunatha Sethupathy B , AOR UPON hearing the counsel the Court made the following O R D E R In view of letter circulated by the learned counsel for the respondent seeking adjournment on the ground of personal difficulty, list this matter after one week.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)