Supreme Court - Daily Orders
The Superintendent Of Prison vs Venkatesan @ Senu @ Srinivasan @ ... on 24 February, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.7+14 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 1508/2021
(Arising out of impugned final judgment and order dated 11-09-2020
in CRLOP No. 4712/2020 passed by the High Court of Judicature at
Madras)
THE SUPERINTENDENT OF PRISON & ANR. Petitioner(s)
VERSUS
VENKATESAN @ SENU @ SRINIVASAN @ BASKARAN @ RADIO @ PRAKASAM
Respondent(s)
(FOR ADMISSION and I.R. and IA No.24299/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.24296/2021-EXEMPTION FROM
FILING O.T. )
with
SLP (Crl.) No.1742 of 2021
(FOR ADMISSION and I.R. and IA No.28046/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.28045/2021-EXEMPTION FROM
FILING O.T.
Date : 24-02-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Jayanth Muth Raj, Sr. Adv, AAG
Mr. M. Yogesh Kanna, AOR
Mr. RajaRajeshwaran. S, Adv.
Mr. Aditya Chadha, Adv.
Ms. Uma Prasuna Bachu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Issue notice.
Digitally signed by Neelam Gulati Date: 2021.02.25 16:46:35 IST Reason:(NEELAM GULATI) (KAMLESH RAWAT) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)