Supreme Court - Daily Orders
Peter Rajamanickam vs The State Of Tamil Nadu on 5 October, 2018
Bench: Chief Justice, Sanjay Kishan Kaul, K.M. Joseph
ITEM NO.20 COURT NO.1 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). 8061/2018
(Arising out of impugned final judgment and order dated 22-09-2017
in CRLA No. 10/2009 passed by the High Court Of Judicature At
Madras)
PETER RAJAMANICKAM Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R.)
(WITH IA NOS. 8390/2018,8391/2018)
Date : 05-10-2018 This matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. R. Anand Padmanabhan, Adv.
Mr. Romil Pathak, Adv.
Mr. Shashi Bhushan Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Applications for exemption from filing certified copy of the impugned order and from filing official translation are allowed.
Special Leave Petition (Crl.) No.356 of 2018 filed by the co-accused, M. Mohammed Yusuf, has been dismissed by this Court on 19.01.2018. Consequently, Signature Not Verified this special leave petition is also dismissed.
Digitally signed by NEETU KHAJURIA Date: 2018.10.05 16:29:13 IST Reason: (NEETU KHAJURIA) (ASHA SONI)
COURT MASTER ASSISTANT REGISTRAR