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P. Rajagopal vs The Inspector Of Police on 6 November, 2015

Bench: Madan B. Lokur, S.A. Bobde

     ITEM NO.16                             COURT NO.8                 SECTION IIA

                                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).
     9261-9262/2015

     (Arising out of impugned final judgment and order dated 19/03/2009
     in CRLA No. 668/2004 and CRLA No. 669/2004 passed by the High Court
     of Madras)

     P. RAJAGOPAL AND ORS. ETC.                                         Petitioner(s)

                                                   VERSUS

     STATE OF TAMILNADU                                                 Respondent(s)

     (with appln. (s) for exemption from filing c/c of the impugned
     judgment and exemption from filing O.T. and office report)

     Date : 06/11/2015 These petitions were called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE MADAN B. LOKUR
                          HON'BLE MR. JUSTICE S.A. BOBDE

     For Petitioner(s)              Mr.    Sushil Kumar, Sr. Adv.
                                    Ms.    Aishwarya Bhati, AOR
                                    Gp.    Capt. Karan Singh Bhati, Adv.
                                    Mr.    Aditya Kumar, Adv.
                                    Mr.    S. Ratna Karan, Adv.
                                    Mr.    Bhagwan Dass P., Adv.
                                    Mr.    Thangaiah M.R., Adv.
                                    Mr.    T. Gopal, Adv.


     For Respondent(s)


                         UPON hearing the counsel the Court made the following
                                               O R D E R

Issue notice.

Tag with Criminal Appeal Nos.820-821 of 2009.

AR-CUM-PS COURT MASTER Reason: