Supreme Court - Daily Orders
K Dhandapani vs The State By The Inspector Of Police on 17 December, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.30 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). 9698/2019
(Arising out of impugned final judgment and order dated 13-02-2019
in CRLA No. 12/2019 passed by the High Court Of Judicature At
Madras)
K DHANDAPANI Petitioner(s)
VERSUS
THE STATE BY THE INSPECTOR OF POLICE Respondent(s)
( IA No. 156032/2019 - EXEMPTION FROM FILING O.T.
IA No. 156031/2019 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 17-12-2019 This petition called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. Hardik Gautam, Adv.
For Respondent(s) Mr. M. Yogesh Kanna, AOR
Ms. Meha Aggarwal, Adv.
Mr. Karthik Rajendran, Adv.
Ms. Uma Prasuna Balav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Petitioner is granted bail subject to the satisfaction of the concerned trial Court.
Signature Not VerifiedList on 31.1.2020.
Digitally signed by GEETA AHUJA Date: 2019.12.17 17:09:32 IST Reason:(GEETA AHUJA) (ANAND PRAKASH) COURT MASTER (SH) BRANCH OFFICER