Supreme Court - Daily Orders
R. Vijaya Kumar vs State Represented By Inspector Of ... on 2 September, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.21 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).46163/2025
[Arising out of impugned final judgment and order dated 14-10-2022
in CRLA No.1061/2022 passed by the High Court of Judicature at
Madras]
R. VIJAYA KUMAR PETITIONER(S)
VERSUS
STATE REPRESENTED BY INSPECTOR OF POLICE RESPONDENT(S)
IA No. 209237/2025 - CONDONATION OF DELAY IN FILING
IA No. 209236/2025 - EXEMPTION FROM FILING O.T.
Date : 02-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) :
Mr. Chanchal Kumar Ganguli, AOR
Ms. Nishita Jagetia, Adv.
For Respondent(s) :
Upon hearing the counsel the Court made the following
O R D E R
1. Petitioner challenges the judgment and order dated 14.10.2022 in Crl.A.No.1061/2022 passed by the High Court of Judicature at Madras, titled “R.Vijaya Kumar vs. State represented by Inspector of Police”.
2. Delay condoned.
3. Issue notice, returnable on 17.10.2025.
4. Dasti service, in addition, is permitted. Let steps for Signature Not Verified Digitally signed by NAVEEN D Date: 2025.09.03 service be taken within two weeks.
19:21:49 ISTReason:
5. Learned counsel for the petitioner is permitted to 1 serve the learned standing counsel for the respondent.
6. In the notice itself let it be mentioned that the respondent is required to file the counter affidavit and reply to the interlocutory application(s), if any, before the next date of listing.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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