Supreme Court - Daily Orders
Saravanan vs The State Represented By The Inspector ... on 13 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
1
ITEM NO.33 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).43192/2019
(Arising out of impugned final judgment and order dated 15-04-2019
in CRLA No. 261/2013 passed by the High Court of Judicature at
Madras)
SARAVANAN Petitioner(s)
VERSUS
THE STATE REPRESENTED BY THE INSPECTOR OF POLICE
CB CID COIMBATORE Respondent(s)
(WITH I.R. and IA No.185846/2019-CONDONATION OF DELAY IN FILING and
IA No.185848/2019-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.185847/2019-EXEMPTION FROM FILING O.T. )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Ms. Akansha Dixit, Adv.
Mr. Anand Varma, AOR
Mr. Vishnu Pazhanganat, Adv.
Mr. Dhairya Madan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr R Basant, learned senior counsel appearing on behalf of the petitioner, submitted that the High Court, in the absence of the petitioner, reversed an order of Signature Not Verified acquittal passed by the Principal Sessions Judge, Digitally signed by SANJAY KUMAR Date: 2019.12.13 18:23:15 IST Reason: Tiruppur.
2Issue notice on the application for condonation of delay in filing the Special Leave Petition and on the Special Leave Petition.
The petitioner has been taken into custody on 27 October 2019. We direct that the petitioner shall be released on bail subject to such terms and conditions as may be imposed by the Chief Judicial Magistrate, Coimbatore in connection with Case No 55 of 2010.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER