Supreme Court - Daily Orders
Prithivirajan vs The State Rep By The Inpector Of Police on 15 December, 2022
Bench: S. Abdul Nazeer, Hima Kohli
ITEM NO.33 COURT NO.3 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 36274/2022
(Arising out of impugned final judgment and order dated 29-06-2022
in CRLOP No. 2408/2019 passed by the High Court of Judicature at
Madras)
PRITHIVIRAJAN Petitioner(s)
VERSUS
THE STATE REP BY THE INPECTOR OF POLICE & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.193649/2022-CONDONATION OF DELAY
IN FILING and IA No.193650/2022-EXEMPTION FROM FILING O.T.)
Date : 15-12-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. S.Nagamuthu,Sr.Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S.Vairawan,Adv.
Mr. R.Sudhakaran,Adv.
Mr. G.R.Vikash,Adv.
Mr. D.Subrahmanya Bhanu,Adv.
Mr. Rohan,Adv.
Mr. T.Hari Hara Sudhan,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Application for exemption from filing official translation is allowed.
Delay condoned.
Issue notice returnable within six weeks.
Until further orders, all further proceedings
pursuant to FIR No.1/2019 dated 9th January, 2019 Police
Signature Not Verified
Station W27 AWPS, District T.Nagar, Tamil Nadu shall
Digitally signed by
Anita Malhotra
Date: 2022.12.16
17:56:54 IST remain stayed.
Reason:
(ANITA MALHOTRA) (KAMLESH RAWAT)
AR-CUM-PS COURT MASTER