Supreme Court - Daily Orders
Pradap vs The State Rep. By The Deputy ... on 20 February, 2024
Bench: Hrishikesh Roy, Prashant Kumar Mishra
ITEM NO.62 COURT NO.6 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
Petitions for Special Leave to Appeal (Crl.) Nos. 14003-14005/2023
(Arising out of impugned judgment and order dated 10-02-2023 in
CRLA No. 398/2020 10-02-2023 in CRLA No. 421/2020 10-02-2023 in
CRLA No. 519/2020 passed by the High Court of Judicature at Madras
at Chennai)
PRADAP & ANR. ETC. Petitioner(s)
VERSUS
THE STATE REP. BY THE DEPUTY SUPERINTENDENT
OF POLICE & ANR. Respondent(s)
(FOR ADMISSION
IA No. 149024/2023 - EXEMPTION FROM FILING O.T.)
Date : 20-02-2024 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Mr. G. Sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
Mr. Sumit, Adv.
Mr. C. Adhikeshavan, Adv.
Mr. P.V. Harikrishnan, Adv.
For Respondent(s) Mr. D.kumanan, AOR
Mrs. Deepa. S, Adv.
Mr. Veshal Tyagi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. G. Sivabalamurugan, learned counsel points out that seven accused were convicted. They however were convicted only under Signature Not Verified Sections Digitally signed by NITIN TALREJA Date: 2024.02.20 147, 148, 323 IPC read with Section 3(2)(va) of the 16:57:35 IST Reason:
Scheduled Castes and the Scheduled Tribes (Prevention of 1 Atrocities) Act, 1989. Upon such conviction, they were sentenced to suffer imprisonment for a maximum period of three years on two counts. Of them, the accused Surya was granted exemption from surrendering.
Leave granted.
The Trial Court records be called.
In the meantime, the appellants – Pradap, Prasanna, Balu (Boopalan), Mathi (Mathiyazhagan), Dineshkumar (Dinesh) and Gowtham are granted bail. Appropriate bail conditions be imposed by the learned trial court.
(NITIN TALREJA) (KAMLESH RAWAT)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
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