Supreme Court - Daily Orders
Ramamoorthy @ Velu Thevar vs State Thr.Ins. Of Police on 14 July, 2014
ITEM NO.46 COURT NO.1 SECTION IIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.)... CRLMP No. 11635/2014
(Arising out of impugned final judgment and order dated 14/12/2007 in
CRLA No. 328/2006 passed by the High Court Of Madras At Madurai)
RAMAMOORTHY @ VELU THEVAR Petitioner(s)
VERSUS
STATE THR.INS. OF POLICE Respondent(s)
CRLMP No. 11635/2014(With c/delay in filing SLP and office report)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Vinodh Kanna B. ,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. B. Vinodh Kanna, learned counsel for the petitioner, places reliance upon the judgment dated July 01, 2014 of this Court in Criminal Appeal Nos. 2277-2278 of 2009, ’Duryodhan Rout vs. State of Orissa’ insofar as correctness of the direction Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2014.07.16 given by the Court in paragraph 70 of the impugned 11:09:40 IST Reason: judgment is concerned.
...2/-
-2-Delay is condoned in filing special leave petition.
Issue notice limited to the question of sentence awarded to the respondent, returnable in six weeks.
(Neetu Khajuria) (Renu Diwan) Sr.P.A. Court Master