Supreme Court - Daily Orders
Ramamurthy vs The State Of Tamil Nadu on 12 October, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.21 Court 10 (Video Conferencing) 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. 6062/2020
(Arising out of impugned final judgment and order dated 29-08-2019
in CRL.A No. 100/2011 passed by the High Court Of Judicature At
Madras)
RAMAMURTHY & ORS. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and I.R.
IA No. 74206/2020 - APPLICATION U/S 7-A [9(2) old] OF JUVENILE
JUSTICE (CARE AND PROTECTION OF CHILDREN) ACT, 2015
IA No. 42223/2020 - CONDONATION OF DELAY IN FILING
IA No. 42224/2020 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 42225/2020 - EXEMPTION FROM FILING O.T. IA No. 42226/2020 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 12-10-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER HON'BLE MR. JUSTICE SANJIV KHANNA For Petitioner(s) Mr. Ratnagar Dash, Sr. Advocate Ms. S. Ramamani, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Signature Not Verified We are not inclined to interfere with the order of conviction Digitally signed by Rachna Date: 2020.10.13 so 16:56:08 IST Reason: far as Petitioner No. 1-Ramamurthy and Petitioner No. 3- Rajamani, are concerned.-2-
The Special Leave Petition filed on behalf of Petitioner No. 1 and Petitioner No.3 are dismissed. Petitioner No. 2-Kalaivanan has filed an application stating that he was a juvenile on the date of the offence on 20-06-2003. The Petitioner No. 2 has relied upon the document in the form of Transfer Certificate enclosed as Annexure-A/1. In view of the averments made in the application and the document enclosed herewith, let the Sessions Judge concerned conduct an inquiry as to the age of Petitioner No. 2 as on 20-06-2003 and submit a report before this Court within a period of three months.
The Special Leave Petition in respect of Petitioner No. 2 shall, thereafter, be listed.
(MANISH ISSRANI) (KAMLESH RAWAT) Sr. PERSONAL ASSISTANT COURT MASTER (NSH)