Supreme Court - Daily Orders
Rameswaram Katta vs The Commissioner Of Police on 5 May, 2021
Bench: Aniruddha Bose, Krishna Murari
ITEM NO.17 Court 4 (Video Conferencing) SECTION XII
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 (C) No(s). 6681/2021
(Arising out of impugned final judgment and order dated 29-03-2021
in HCP No. 476/2021 passed by the High Court Of Judicature At
Madras)
RAMESWARAM KATTA Petitioner(s)
VERSUS
THE COMMISSIONER OF POLICE & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59205/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.59206/2021-EXEMPTION FROM
FILING O.T. )
Date : 05-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Ms. Mary Mitzy, Adv.
Ms. Shakun Sharma, AOR
Ms. Devyani Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, the petitioner is at liberty to take recourse to a civil proceeding for guardianship or visitation rights of his two children, who are in custody of their mother.
In view of the above, pending applications Signature Not Verified shall stand disposed of.
Digitally signed by NEETU KHAJURIA Date: 2021.05.05 14:35:30 IST Reason: (DEEPAK SINGH) (BEENA JOLLY)
COURT MASTER COURT MASTER