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Supreme Court - Daily Orders

Muthuramalingam vs State Rep.By Insp.Of Police on 5 February, 2016

Bench: Chief Justice, Fakkir Mohamed Ibrahim Kalifulla, A.K. Sikri, S.A. Bobde, R. Banumathi

                                                                                       1

     ITEM NO.501                             COURT NO.1                SECTION IIA

                               S U P R E M E C O U R T O F       I N D I A
                                       RECORD OF PROCEEDINGS

                               Criminal Appeal     No(s).   231-233/2009

     MUTHURAMALINGAM & ORS.                                            Appellant(s)

                                                   VERSUS

     STATE REP.BY INSP.OF POLICE                                       Respondent(s)

     WITH

     Crl.A. No. 225/2009
     (With Office Report)

     Crl.A. No. 226-227/2009
     (With Office Report)

     Crl.A. No. 895/2009
     (With Office Report)

     Crl.A. No. 429/2015
     (With appln.(s) for bail and Office Report)

     Date : 05/02/2016 These appeals were called on for hearing today.

     CORAM :
                         HON'BLE   THE CHIEF JUSTICE
                         HON'BLE   MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
                         HON'BLE   MR. JUSTICE A.K. SIKRI
                         HON'BLE   MR. JUSTICE S.A. BOBDE
                         HON'BLE   MRS. JUSTICE R. BANUMATHI

     For Appellant(s)
     (In Crl.A.No.231-    Mr. K. K. Mani, Adv.
     233/09               Mrs. T. Archna, Adv.
     (In Crl.A.No.895/09)

                                      Mr.   G. Sivabalamurugan, Adv.
     (In Crl.A.No.226-                Ms.   Vandana, Adv.
      227/2009                        Mr.   Anis Mohd., Adv.
                                      Mr.   L.K. Pandey, Adv.

     (In Crl.A.No.225
Signature Not Verified
                                      Mr.   A.T.M. Rangaramanujam, Sr. Adv.
Digitally signed by
      of 2009
ASHOK RAJ SINGH
Date: 2016.02.06
                                      Mr.   Hitesh Kumar Sharma, Adv.
                                      Mr.   Dipankar Das, Adv.
12:17:55 IST
Reason:


                                      Ms.   Anu Gupta,Adv.
                                                                                 2

(In Crl.A.No.429        Mr. Renjith Marar, Adv.
 of 2015)               Mr. B. Vinodh Kanna, Adv.

For Respondent(s)
                    Mr.    Subramonium Prasad, Sr. Adv.
                    Mr.    Raghavendra S. Srivatsava, Adv.
                    Mr.    M.Yogesh Kanna, Adv.
                    Mr.    Jayant Patel, Adv.
                    Mr.    Utkarsh Srivastava, Adv.
                    Mr.    Ashmeet Singh, Adv.
                    Mr.    M. Yogesh Kanna, Adv.


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

Mr. Subramonium Prasad, learned senior counsel appearing for the respondent-State resumed his arguments at 2.00 p.m. and concluded at 2.30 p.m. Thereafter Mr. K.K. Mani and Mr. Renjith Marar made their submissions for some time. Then Mr.G.Sivabalamurugan, learned senior counsel appearing for the petitioners made his submissions from 2.45 p.m. to 4.00 p.m. Hearing concluded.

Judgment reserved.




      (Ashok Raj Singh)      (Charanjeet Kaur)                 (Saroj Saini)
       Court Master             AR-cum-PS                       Court Master