Supreme Court - Daily Orders
Tammisetty Chakravarthy vs The State Of Telangana on 18 May, 2022
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
ITEM NO.6 COURT NO.14 SECTION II
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). 4617/2022
(Arising out of impugned final judgment and order dated 22-04-2022
in CRLP No. 3445/2022 passed by the High Court For The State Of
Telangana At Hyderabad)
TAMMISETTY CHAKRAVARTHY Petitioner(s)
VERSUS
STATE OF TELANGANA Respondent(s)
( IA No.72461/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT )
Date : 18-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. C.B.Gururaj, Adv.
Mr. Pramit Chhetri, Adv.
Mr. Prakash Ranjan Nayak, AOR
Mr. K.P.Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
However, it is clarified that the observations made in the impugned judgment and the dismissal of this petition would not be treated as an adverse circumstance in case the petitioner surrenders or is arrested and applies for regular bail. Signature Not Verified
Pending application(s), if any, shall stand disposed of. Digitally signed by NIRMALA NEGI Date: 2022.05.19 16:45:01 IST Reason:
(NIRMALA NEGI) (DIPTI KHURANA)
COURT MASTER (SH) ASSISTANT REGISTRAR