Supreme Court - Daily Orders
Ramesh Gelli vs The Inspector Of Police Central Bureau ... on 11 May, 2018
Bench: Ranjan Gogoi, R. Banumathi, Navin Sinha
ITEM NO.31 COURT NO.3 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). 1118/2018
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 28-08-2017
IN CRLRC NO. 1662/2016 PASSED BY THE HIGH COURT OF JUDICATURE AT
MADRAS)
RAMESH GELLI PETITIONER(S)
VERSUS
THE INSPECTOR OF POLICE
CENTRAL BUREAU OF INVESTIGATION RESPONDENT(S)
(FOR ADMISSION AND I.R. AND IA NO.18136/2018-EXEMPTION FROM FILING
O.T. AND IA NO.33291/2018-PERMISSION TO FILE ADDITIONAL DOCUMENTS)
Date : 11-05-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Mahesh Agarwal, Adv.
Mr. Ankur Saigal, Adv.
Ms. Aastha Mehta, Adv.
Mr. E. C. Agrawala, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Permission to file additional documents is granted.
Exemption from filing O.T. is granted. We find no merit in the present Special Leave Petition. The Special Leave Petition is accordingly dismissed.
Signature Not Verified Digitally signed by VINOD LAKHINA Date: 2018.05.12 12:10:56 IST Reason: [VINOD LAKHINA] [ASHA SONI] AR-cum-PS BRANCH OFFICER