Supreme Court - Daily Orders
E. Rajarathnakar vs Kanagiri Lingam on 3 November, 2025
Author: Dipankar Datta
Bench: Dipankar Datta
1
ITEM NO.55 COURT NO.9 SECTION II
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). 867/2025
[Arising out of impugned final judgment and order dated 20-03-2024
in CRLP No. 3209/2024 passed by the High Court for The State of
Telangana at Hyderabad]
E. RAJARATHNAKAR Petitioner(s)
VERSUS
KANAGIRI LINGAM & ORS. Respondent(s)
IA No. 7064/2025 - EXEMPTION FROM FILING O.T.
Date : 03-11-2025 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPANKAR DATTA
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Harsha Gollamudi, Adv.
Mr. Dawneesh Shaktivats, AOR
Mr. Yeshwant, Adv.
Mr. Aman Sabir Saifi, Adv.
Mr. Mohd Yasin, Adv.
Ms. Himanshi Mehta, Adv.
For Respondent(s) :Mr. Y. Raja Gopala Rao, AOR
Mr. Akshay Singh, Adv.
Ms. Devina Sehgal, AOR
Mr. Srikanth Varma Mudunuru, Adv.
Mr. Yatharth Kansal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. We have heard learned counsel appearing for the parties.
2. We are not inclined to dispose of the special leave petition at this stage having regard to a prima facie satisfaction formed by us that an incorrect Signature Not Verified representation was made by learned counsel for the respondents to the effect Digitally signed by JATINDER KAUR Date: 2025.11.04 17:35:57 IST that the order dated 17th January, 2024 has dismissed the application under Reason:
Section 216(1), Code of Criminal Procedure, 1973. On the contrary, the order 2 dated 17th January, 2024, which has since been placed on record, reveals that an application filed by the petitioner seeking permission to be represented by his own counsel came to be rejected.
3. Be that as it may, there shall be stay of the proceedings before the trial court till such time the High Court decides Criminal Petition No. 11798 of 2024.
4. We hope and trust that the High Court shall decide such petition as expeditiously as possible, preferably within four months from date.
5. Relist the special leave petition after four months.
(JATINDER KAUR) (SUDHIR KUMAR SHARMA) P.S. to REGISTRAR COURT MASTER (NSH)