Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Supreme Court - Daily Orders

Justin vs State Represented By The Inspector Of ... on 7 February, 2020

Bench: N.V. Ramana, Ajay Rastogi, V. Ramasubramanian

     ITEM NO.16                               COURT NO.2                  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 for Special Leave to Appeal (Crl.)     No.10693/2019

     (Arising out of impugned final judgment and order dated 08-07-2019
     in CRLAMD No. 83/2011 passed by the High Court of Judicature at
     Madras At Madurai)

     JUSTIN                                                                Petitioner(s)

                                                     VERSUS

     STATE REPRESENTED BY THE INSPECTOR OF POLICE                          Respondent(s)

     (FOR ADMISSION and I.R. IA No. 169250/2019 - EXEMPTION FROM FILING
     O.T.)

     Date : 07-02-2020 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE N.V. RAMANA
                             HON'BLE MR. JUSTICE AJAY RASTOGI
                             HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN


     For Petitioner(s)
                                       Mr.   S. Nagamuthu, Sr. Adv.
                                       Mr.   M.P. Parthiban, AOR
                                       Mr.   A.S. Vairawan, Adv.
                                       Mr.   R. Sudhakaran, Adv.
                                       Mr.   Hardik Gautam, Adv.
                                       Ms.   Shalini Mishra, Adv.
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

The Special Leave Petition is dismissed. Consequent upon the dismissal of the Special Leave Petition, pending application filed in the matter also stands disposed of.


Signature Not Verified

Digitally signed by
GEETA AHUJA
     (VISHAL ANAND)
Date: 2020.02.07
16:06:07 IST                                                            (RAJ RANI NEGI)
Reason:
     COURT MASTER (SH)                                                ASSISTANT REGISTRAR