Supreme Court - Daily Orders
Nirmal Premkumar vs State Rep. By Inspector Of Police on 17 April, 2023
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.1708 COURT NO.10 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). 8053/2023
NIRMAL PREMKUMAR & ANR. Petitioner(s)
VERSUS
STATE REP. BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and IA No.60670/2023-EXEMPTION FROM FILING O.T. and
IA No.60669/2023-EXEMPTION FROM SURRENDERING WITHIN TIME)
Date : 17-04-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
[IN CHAMBER]
For Petitioner(s) Ms. E. R. Sumathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petitioner No.1 namely Nirmal Premkumar stands convicted for an offence punishable under Section 12 of the Protection of Children from Sexual Offences Act, 2012 with Rigorous Imprisonment of three years and petitioner no.2 Lawrance is convicted for an offence punishable under Section 506(i) of Indian Penal Code.
No good ground is made for interference by this court. The petitioners are directed to surrender within a period of eight weeks from the date of this order.
IA No.60669/2023 is disposed of in the aforesaid terms Signature Not Verified clarifying Digitally signed by Neetu Khajuria Date: 2023.04.21 that no further time shall be afforded to the 17:40:38 IST Reason:
petitioners to surrender.
(KRITIKA TIWARI) (RAVINDER KUMAR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)