Supreme Court - Daily Orders
Parameshwari vs The State Of Tamil Nadu on 18 August, 2023
ITEM NO.1710 COURT NO.13 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). 7495/2021
PARAMESHWARI Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
(IA No. 126176/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 126175/2021 - EXEMPTION FROM FILING O.T.)
Date : 18-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.V. VISWANATHAN
[IN CHAMBER]
For Petitioner(s) Mr. A Velan, AOR
Ms. Navpreet Kaur, Adv.
Mr. Mritunjay Pathak, Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Shubhi Bhardwaj, Adv.
Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In the instant matter, notice was issued on 4.10.2021.
Service has not been effected on respondent nos. 2 and 3, who are accused in the matter. The grievance of the petitioner is that the sentence imposed on the accused which is originally three years has been converted to the period of sentence already undergone i.e. 2 Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.08.21 months.
11:53:02 IST Reason:
1Respondent nos. 2 and 3 are not served. Learned counsel for the petitioner states that they are not traceable and liberty may be given to serve through the local police. Let the service on respondent no.2 and 3 be effected through the Inspector of Police, Thiruppachethi P.S., Sivagangai District, Tamil Nadu. Let the matter be processed in accordance with the rules thereafter.
(KAVITA PAHUJA) (RAM SUBHAG SINGH)
COURT MASTER (SH) COURT MASTER (NSH)
2