Supreme Court - Daily Orders
R Subramanian vs The Deputy Supdt Of Police on 11 March, 2022
Bench: D.Y. Chandrachud, Surya Kant
MA D.30938/2021
1
ITEM NO.43 Court 4 (Video Conferencing) SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
MISCELLANEOUS APPLICATION Diary No.30938/2021
(Arising out of impugned final judgment and order dated 04-01-2021
in S.L.P.(C) No.14808/2020 passed by the Supreme Court of India)
R SUBRAMANIAN Petitioner(s)
VERSUS
THE DEPUTY SUPDT OF POLICE & ORS. Respondent(s)
(With appln.(s) for IA No.18516/2022 - APPLICATION FOR PERMISSION,
IA No.163898/2021 - APPROPRIATE ORDERS/DIRECTIONS and IA
No.36081/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/
FACTS/ANNEXURES)
Date : 11-03-2022 These matters were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s)
Petitioner-in-person
For Respondent(s) Mr. Parag P Tripathi, Sr. Adv.
Mr. Abhinav Agrawal, AOR
Mr. Shivankar Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 By an order of this Court dated 4 January 2021 in SLP(C) No 14808 of 2020, Signature Not Verified Digitally signed by the trial was expedited. Chetan Kumar Date: 2022.03.12 12:04:07 IST Reason: MA D.30938/2021 2 2 A miscellaneous application has been filed seeking directions for expeditious conclusion of the trial.
3 Mr Parag P Tripathi, senior counsel appearing in support of the application submits that since the order of this Court, 83 hearings have taken place but, every effort is being made to obstruct the conclusion of the trial. Senior counsel states that as many as 82 petitions filed in 2022 have been dismissed by the trial court and 35 were filed after 25 February 2022.
4 One of the applicants is stated to be 93 years of age.
5 We have heard Mr R Subramanian, in-person, who is A-4 at the trial of the criminal case.
6 CC No 6 of 2020 and the connected matters pending before the Special Judge (TNPID) Chennai shall be disposed of on a day to day basis, no later than within a period of six months from the date of receipt of a copy of this order. The trial Judge shall not allow any frivolous applications or petitions to impede the progress of the trial and if any party is doing so, we grant liberty to the trial Judge to move this Court with a report. All the parties are directed to cooperate in the disposal of the trial and any impediment in implementing the above directions is liable to invite action for breach of the order of this Court.
7 Subject to the aforesaid direction, the Miscellaneous Application is disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Court Master