Supreme Court - Daily Orders
Nagaraj Reddy vs The State Of Tamil Nadu on 21 March, 2023
Bench: B.R. Gavai, Vikram Nath
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ITEM NO.19 COURT NO.8 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). 12764/2022
(Arising out of impugned final judgment and order dated 31-03-2022
in CRLA No. 34/2019 passed by the High Court Of Judicature At
Madras)
NAGARAJ REDDY Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(IA No.185799/2022-EXEMPTION FROM FILING O.T.
IA No. 185799/2022 - EXEMPTION FROM FILING O.T.)
Date : 21-03-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s)
Mr. Venugopala Gowda, Sr. Adv.
Mr. Shiva Krishnamurti, Adv.
Mr. Balaji Srinivasan, AOR
For Respondent(s)
Dr. Joseph Aristotle S., AOR
Mr. Shobhit Dwivedi, Adv.
Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. Leave granted.
2. For the reasons to be recorded separately, the Signature Not Verified judgment and order of conviction passed by the High Digitally signed by Deepak Singh Date: 2023.03.21 16:56:09 IST Reason: Court of Judicature at Madras is quashed and set aside and the appeal is allowed.
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3. The appellant (Nagaraj Reddy) is acquitted of the charges charged with and directed to be set at liberty forthwith, if not required in any other case.
(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)