Supreme Court - Daily Orders
K. Vignesh vs The State Rep. By Inspector Of Police on 12 December, 2022
Bench: Surya Kant, Krishna Murari
SLP(Crl.) No(s). 9266/2021
ITEM NO.58 COURT NO.11 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9266/2021
(Arising out of impugned final judgment and order dated 22-10-2021
in CRLOP No. 19590/2021 passed by the High Court of Judicature at
Madras)
K. VIGNESH Petitioner(s)
VERSUS
THE STATE REP. BY INSPECTOR OF POLICE Respondent(s)
( IA No. 156201/2021 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 156202/2021 - EXEMPTION FROM FILING O.T.) Date : 12-12-2022 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SURYA KANT HON'BLE MR. JUSTICE KRISHNA MURARI For Petitioner(s) Mr. Udian Sharma, Adv.
Ms Aarzoo Aneja, Adv.
Mr. Pranab Prakash, AOR For Respondent(s) Dr. Joseph Aristotle S., AOR Ms. Nupur Sharma, Adv.
Mr. Shobhit Dwivedi, Adv.
Mr. Sanjeev Kr Mahara, Adv.
Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following O R D E R Heard learned counsel appearing for the parties and Signature Not Verified perused the material on record.Digitally signed by SONIA BHASIN Date: 2022.12.14 17:02:07 IST
Reason: Learned counsel appearing for the State submits that 1 SLP(Crl.) No(s). 9266/2021 investigation has already been completed and charge sheet has been filed.
In view of the statement made by the learned counsel appearing for the State, the interim order dated 11th December, 2021 granting interim protection against arrest to the petitioner is made absolute.
The special leave petition is disposed of.
Pending application(s), if any, shall stand disposed of.
(SONIA BHASIN) (PREETHI T.C.) COURT MASTER (SH) COURT MASTER (NSH) 2