Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

V.P. Anuradha vs S. Sugantha @ Suganthi . on 16 August, 2016

Bench: S.A. Bobde, Ashok Bhushan

     ITEM NO.21                                  COURT NO.11                         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......./2016
                                                   CRL.M.P. No.13046/2016

     (Arising out of impugned final judgment and order dated 04/02/2015
     in CRLRP No.702/2014 passed by the High Court Of Madras)

     V.P. ANURADHA                                                                     Petitioner(s)
                                                             VERSUS

     S. SUGANTHA @ SUGANTHI AND ORS.                                                   Respondent(s)

     (With appln. (s) for c/delay in filing SLP)

     Date : 16/08/2016 This petition was called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE S.A. BOBDE
              HON'BLE MR. JUSTICE ASHOK BHUSHAN

     For Petitioner(s)                       Ms. Vibha Dutta Makhija, Sr. Adv.
                                             Mr. D. Kumanan, Adv.
                                             Mr. Satya Mitra Garg,Adv.

     For Respondent(s)

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

Delay condoned.

Having heard Ms. Vibha Dutta Makhija, learned Senior Counsel appearing for the petitioner and perused the record, we are not inclined to interfere with the impugned order of the High Court which arises out of an interim order passed by the learned Magistrate. Accordingly, the special leave petition is dismissed.

It is made clear that any observations made in the orders passed by the appellate as well as the revisional court, are restricted for the purpose of making the interim orders.

However, at the request of Ms. Makhija, learned Senior Counsel appearing for the petitioner, the petitioner is given liberty to apply for mediation before the Madras High Court.

                         (Sanjay Kumar-II)                                    (Indu Pokhriyal)
                          Court Master                                          Court Master