Supreme Court - Daily Orders
Selvamani vs The State Rep. By The Inspector Of Police on 21 March, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.21 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
SPECIAL LEAVE PETITION (CRIMINAL)…………………….. Diary No.28226/2020
(Arising out of impugned final judgment and order dated 27-08-2019
in CRLA No. 840/2012 passed by the High Court Of Judicature At
Madras)
SELVAMANI Petitioner(s)
VERSUS
THE STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
(IA No. 3828/2021 - CONDONATION OF DELAY IN FILING
IA No. 3831/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 3829/2021 - EXEMPTION FROM FILING O.T.) Date : 21-03-2023 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE HON'BLE MR. JUSTICE SUDHANSHU DHULIA For Petitioner(s) Mr. Rahul Shyam Bhandari, AOR Mrs. Priya Dharshni.g, Adv. Mr. Satyam Pathak, Adv.
Mr. Rohit Prakash, Adv.
Dr. Ratneswar Chakma, Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR Mr. Shobhit Dwivedi, Adv. Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Leave granted.
The interim prayer for bail is rejected.Signature Not Verified
List for hearing on 13.04.2023.Digitally signed by SNEHA DAS Date: 2023.03.21 17:28:45 IST Reason:
(SNEHA DAS) (VIDYA NEGI)
SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR