Supreme Court - Daily Orders
S.Ramesh vs The State Rep By The Inspector Of Police on 5 January, 2026
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.38 OF 2026
@ SPECIAL LEAVE PETITION (CRIMINAL)
NO.18281/2025
S.RAMESH …APPELLANT
VERSUS
THE STATE REP BY THE INSPECTOR OF POLICE
…RESPONDENT
WITH
CRIMINAL APPEAL NO.39 OF 2026
@ SPECIAL LEAVE PETITION (CRIMINAL) NO.
18896/2025
O R D E R
1. Heard the learned counsel appearing for the parties.
2. Leave granted.
3. Appellant(s) has been arraigned as an accused in FIR Nos.413/2025 and 414/2025 alleging Signature Not Verified Digitally signed by SACHIN KUMAR SRIVASTAVA Date: 2026.01.08 17:30:29 IST Reason: 1 cheating, breach of trust and criminal intimidation arising which arose from sale transactions relating to flats in Rajalakshmi Apartment. Since his prayer for grant of anticipatory bail has been rejected under the impugned order by the jurisdictional High Court. This Court while issuing notice on 01.12.2025 had directed that no coercive steps shall be taken against the appellant(s) subject to appellant(s) cooperating with the investigation.
4. Learned standing counsel appearing for the respondent – State would submit that till date no notice under Section 41A of the Criminal Procedure Code, 1973 has been issued to appellant(s) and the Investigating Officer proposes to issue the same in the near future. Placing his submission on record and directing the appellant(s) to cooperate with the investigation and to appear before the Investigating Officer as and when called upon, the appellant(s) are ordered to be enlarged on 2 anticipatory bail. Accordingly, appeals are allowed and appellant(s) are ordered to be enlarged on anticipatory bail by the jurisdictional Investigating Officer subject to such terms and conditions as he may deem fit to impose.
5. Pending application(s), if any, shall stand disposed of.
.................J. (ARAVIND KUMAR) .................J. (PRASANNA B. VARALE) NEW DELHI;
JANUARY 05, 2026.
3
ITEM NO.40 COURT NO.16 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).18281/2025 [Arising out of impugned final judgment and order dated 26-09-2025 in CRLOP No. 24697/2025 passed by the High Court of Judicature at Madras] S.RAMESH Petitioner(s) VERSUS THE STATE REP BY THE INSPECTOR OF POLICE, Respondent(s) IA No. 291459/2025 - EXEMPTION FROM FILING O.T. WITH SLP(Crl) No. 18896/2025 (II-C) IA No. 302095/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 302094/2025 - EXEMPTION FROM FILING O.T. Date : 05-01-2026 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ARAVIND KUMAR HON'BLE MR. JUSTICE PRASANNA B. VARALE For Petitioner(s) : Mr. Karuppaiah Meyyappan, Adv.
Ms. Kanika Kalaiyarasan, AOR For Respondent(s) : Mr. Sabarish Subramanian, AOR Ms. Vishnu Unnikrishnan, Adv. Ms. Jahnavi Taneja, Adv.
Mr. Veshal Tyagi, Adv.
Ms. Arpitha Anna Mathew, Adv. 4 Mr. K.s.badhrinathan, Adv.
Mr. Muthu Mayan R, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
Criminal Appeals are allowed in terms of the signed order placed on the file. Pending application(s), if any, shall stand disposed of.
(NEHA GUPTA) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
5