Supreme Court - Daily Orders
K.P. Tamilmaran vs The State Rep. By Deputy Superintendent ... on 21 April, 2023
Bench: A.S. Bopanna, Hima Kohli
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ITEM NO.55 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). 1522/2023
(Arising out of impugned final judgment and order dated 08-06-2022
in CRLA No. 626/2021 passed by the High Court Of Judicature At
Madras)
K.P. TAMILMARAN Petitioner(s)
VERSUS
THE STATE REP. BY DEPUTY SUPERINTENDENT OF POLICE Respondent(s)
IA No. 10772/2023 - EXEMPTION FROM FILING O.T.
IA No. 81885/2023 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
WITH
SLP(Crl) No. 3616/2023 (II-C)
FOR SUSPENSION OF SENTENCE ON IA 40150/2023
FOR EXEMPTION FROM FILING O.T. ON IA 40154/2023
FOR PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES ON IA
52716/2023
Date : 21-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Parties(s) Ms. Haripriya Padmanabhan, Adv.
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Raghunatha Sethupathy B, AOR
Ms. Priya R, Adv.
Mr. S. Sabari Bala Pandian, Adv.
Ms. Ishita Chowdhury, Adv.
Mr. Bharathimohan M, Adv.
Mr. Nirnimesh Dube, AOR
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Karuppaiah Meyyappan, Adv.
Signature Not Verified
Mrs. Kanika Kalaiyarasan, Adv.
Ms. Jhanvi Dubey, Adv.
Digitally signed by
Nisha Khulbey
Date: 2023.04.21
17:13:34 IST
Reason: Mr. Abhishek Kalaiyarasan, Adv.
Mr. Sanjay Jain, A.S.G.
Mr. Arkaj Kumar, Adv.
Mr. B K Satija, Adv.
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Ms. Rukhmini Bobde, Adv.
Mr. Anukalp Jain, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Rahul Shayam Bhandari, AOR
Ms. Priya Dharshni G, Adv.
Mr. Satyam Pathak, Adv.
Mr. Rohit Prakash, adv.
UPON hearing the counsel the Court made the following
O R D E R
Special Leave to Appeal (Crl.) No(s). 1522/2023 The petitioner, herein is the accused no.14, who has been convicted by the Trial Court and has been awarded sentence of two years of imprisonment. The appeal has been dismissed by the High Court. The petition before this Court is to be considered along with the other petitions. As against the sentence of two years, the petitioner has already undergone more than one and a half years of incarceration.
In that circumstance, we deem it appropriate to order grant of bail to the petitioner.
The petitioner be released on bail subject to appropriate conditions being imposed by the Trial Court. For the said purpose and to issue release order, the petitioner shall be produced before the Trial Court forthwith.
Petition is accordingly, disposed of along with pending application(s), if any.
SLP(Crl) No. 3616/2023
List the matter on 04th July, 2023.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR