Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 31 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.2 COURT NO.9 SECTION IIB
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). 6117-6120/2015
(Arising out of impugned final judgment and order dated 11/05/2015
in CRLA No. 835-838/2014 passed by the High Court of Karnataka at
Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) No. 6294-6297/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and Interim
Relief and Office Report)
SLP(Crl) No. 6121-6126/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for permission to file additional documents and appln.(s)
for exemption from filing c/c of the impugned judgment and Interim
Relief and Office Report)
SLP(Crl) No. 7107-7112/2015
(With appln.(s) for permission to file lengthy list of dates and
appln.(s) for exemption from filing c/c of the impugned judgment
and Interim Relief and Office Report)
Date : 31/03/2016 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s)
Mr. Dushyant Dave, Sr. Adv.
Mr. B.V. Acharya, Sr. Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S.,Adv.
Ms. Priya Aristotle, Adv.
Mr. M.B. Elakkumanan, Adv.
Signature Not Verified
Ms. Priyanka Gladson, Adv.
Digitally signed by
VISHAL ANAND
Date: 2016.04.05
Mrs. Pushpa Latha, Adv.
16:40:54 IST
Reason:
Mr. T.R. Andhyarujina, Sr. Adv.
Mr. R. Shunmuga Sundaram, Sr. Adv.
Mr. V. G. Pragasam,Adv.
-2-
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Siddharth Sijoria, Adv.
Mr. Soumik Ghosal, Adv.
Mr. J. Shreshta, Adv.
Ms. Anitha Shenoy,Adv.
Mr. Vishruti Vijay, Adv.
For Respondent(s)
Intervenor-in-person
Mr. Jay Kishor Singh,Adv.
Mr. R. Gopalakrishnan,Adv.
Mr. Raghavendra S. Srivatsa,Adv.
Mr. L.N. Rao, Sr. Adv.
Mr. Shekar Naphade, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. A.Navaneetha Krishnan, Sr. Adv.
Mr. Mayank Pandey, Adv.
Mr. Gautam Shivshankar, Adv.
Mr. Gautam Bharadwaj, Adv.
Vamshi Rao, Adv.
Mr. C. Mani Shankar, Adv.
Mr. S. Senthil, Adv.
Mr. A. Asokan, Adv.
Mr. J. Karupaiya, Adv.
Mr. K.C. Paneer Selvam, Adv.
Mr. N.B. Kumar, Adv.
Mr. K. Dhananjeyan, Adv.
Mr. Krishnamoorthy, Adv.
Mr. S.N.D. Kulasekaran, Adv.
Mr. C. Pandian, Adv.
Mr. Gaurav Agrawal,Adv.
Mr. Abhay Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. L. Nageswara Rao, learned Senior counsel appearing for Respondent No.1 in Special Leave Petitions (Criminal) Nos. 6117-6120 of 2015 started his arguments at 10.35 a.m. raising the objection of Mr. T.R. Andhyarujina, learned Senior counsel appearing for petitioner viz. Mr. K. Anbazhagan in Special Leave Petition (Crl.) Nos. 6294-6297 of 2015 and Special Leave Petition (Crl.) Nos. 6121-6126 of 2015 addressing the Court with regard to the locus of the petitioner, and concluded at 10.45 a.m. -3- Thereafter, Mr. T.R. Andhyarujina, learned Senior counsel appearing for the petitioner – Mr. K. Anbazhagan started his arguments at 10.46 a.m. and concluded at 11.15 a.m. Mr. L. Nageswara Rao, learned Senior counsel resumed his arguments at 11.16 a.m. and was on his legs when the Court rose for the day, leaving the matters as Part-heard.
During the course of hearing, Mr. L.N. Rao, learned Senior counsel has given one chart and four spiral bound Volume Nos. 1, 2, 3 and 5 containing the compilation of Judgments of this Court in the Court today which are taken on record.
Mr. T.R. Andhyarujina, learned Senior counsel has given his written submissions in the Court today.
On the prayer made by the learned Senior counsel appearing for the Respondent No.1, list the Special Leave Petitions on Tuesday, the 5th April, 2016 as Part-Heard.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Books/Case cited:-
1. The Prevention of Corruption Act, 1988
2. The Indian Evidence Act, 1872
3. (2015) 6 SCC 156 and 158