Supreme Court - Daily Orders
D. Hem Senthil Raj vs The State Of Tamil Nadu on 18 April, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.13 COURT NO.1 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 for Special Leave to Appeal (Crl.) No. 2620/2022
(Arising out of impugned final judgment and order dated 02-09-2020
in CRL.OP No. 6054/2020 passed by the High Court of Judicature at
Madras)
D. HEM SENTHIL RAJ Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
(FOR ADMISSION and IA No.40457/2022-EXEMPTION FROM FILING O.T. )
Date : 18-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. S. Nandakumar, Adv.
Ms. Deepika Nandakumar, Adv.
Mr. Anand Murthi Rao, Adv.
Mr. Naresh Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned counsel appearing for the Petitioner and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court.
2. The Special Leave Petition is, accordingly, dismissed.
3. Consequent upon the dismissal of the Special Leave Petition, the pending interlocutory application(s) also stand disposed of.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.04.18 17:29:44 IST Reason: (RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)