Supreme Court - Daily Orders
S.V. Dhanasekaran Etc. vs State Represented By Deputy ... on 12 May, 2022
Bench: Uday Umesh Lalit, S. Ravindra Bhat, Sudhanshu Dhulia
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ITEM NO.27 COURT NO.2 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). 10389-
10394/2017
(Arising out of impugned final judgment and order dated 10-10-2017
in CRLRC No. 217/2017 10-10-2017 in CRLRC No. 216/2017 10-10-2017
in CRLRC No. 215/2017 10-10-2017 in CRLRC No. 214/2017 10-10-2017
in CRLRC No. 213/2017 10-10-2017 in CRLRC No. 212/2017 passed by
the High Court Of Judicature At Madras)
S.V. DHANASEKARAN ETC. Petitioner(s)
VERSUS
STATE REPRESENTED BY DEPUTY SUPERINTENDENT
OF POLICE, CBI Respondent(s)
(FOR ADMISSION and I.R. and
IA No. 142051/2017 - PERMISSION TO FILE LENGTHY LIST OF DATES)
WITH
SLP(Crl) No. 34-37/2018 (II-C)
( FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 1133/2018
IA No. 1133/2018 - PERMISSION TO FILE LENGTHY LIST OF DATES)
SLP(Crl) No. 10373-10376/2017 (II-C)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 141897/2017
IA No. 141897/2017 - PERMISSION TO FILE LENGTHY LIST OF DATES)
Date : 12-05-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE UDAY UMESH LALIT
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Divyanshu Sahay, Adv.
Ms. Shradha Narayan, Adv.
Mr. Akshay Sahay, Adv.
Mr. Parijat Kishore, AOR
For Respondent(s) Mr. Vikramjit Banerjee, ASG
Mr. Nachiketa Joshi, Adv.
Mr. Bhakti Vardhan Singh, Adv.
Signature Not Verified
Mr. Sayooj Mohandas M., Adv.
Mr. Amith J, Adv.
Digitally signed by
Indu Marwah
Date: 2022.05.14
13:44:08 IST
Reason: Mr. Prashant Rawat, Adv.
Mr. Abhishek, Adv.
Mr. Tathagat, Adv.
Mr. Arvind Kumar Sharma, AOR
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UPON hearing the counsel the Court made the following
O R D E R
The instant proceedings arise out of the order of discharge passed by the trial court on 28.01.2016. Heard Mr. Dhruv Mehta and Mr. Guru Krishan Kumar, learned Senior Advocate in support of the petition and Mr. Vikramjeet Banerjee, learned ASG for the respondent. We see no reason to interfere.
Since the instant proceedings have been pending since 2016, we direct the trial court to take up the proceedings as early as possible for framing of charges and then conclude the trial at the earliest.
The Special Leave Petitions are dismissed. Pending applications, if any, shall stand disposed of.
(INDU MARWAH) (VIRENDER SINGH) COURT MASTER (SH) BRANCH OFFICER