Supreme Court - Daily Orders
Julia Alias Uliya vs State Rep By The Inspector Of Police on 16 March, 2018
Bench: Arun Mishra, Navin Sinha
ITEM NO.37 COURT NO.9 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).1845/2018
(Arising out of impugned final judgment and order dated 06-02-2018
in CRCMD No. 20/2018 passed by the High Court Of Judicature At
Madras At Madurai)
JULIA ALIAS ULIYA Petitioner(s)
VERSUS
STATE REP BY THE INSPECTOR OF POLICE & ORS. Respondent(s)
Date : 16-03-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Ms. V. Mohana, Sr. Adv.
Mr. Parthasarathy,Adv.
Mr. Ankur Prakash, AOR
For Respondent(s) Mr. Aman Lekhi,ASG
Ms. Vimla Sinha,Adv.
Ms. Rukmini Bobde,Adv.
Mr. Harish Kr. Khinchi,Adv.
Mr. Mukesh Kumar Maroria, AOR
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
However, the question relating to admissibility is left open.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2018.03.17 13:31:27 IST Reason: (B.PARVATHI) (SUMAN JAIN)
COURT MASTER BRANCH OFFICER