Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

R Senthamarai vs The State Represented By The Inspector ... on 9 April, 2026

                                                                         SLP(Crl.) Nos. 5988/2026

     ITEM NO.32                                COURT NO.12                  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. 5988/2026

     [Arising out of impugned final judgment and order dated 04-03-2026
     in CRLOP No. 2416/2026 passed by the High Court of Judicature at
     Madras]

     R. SENTHAMARAI                                                      Petitioner(s)

                                                    VERSUS

     THE STATE REPRESENTED BY THE INSPECTOR OF POLICE                   Respondent(s)

     (IA No. 102157/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No. 102161/2026 - EXEMPTION FROM FILING O.T.)

     Date : 09-04-2026 This matter was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJAY KUMAR
                             HON'BLE MR. JUSTICE K. VINOD CHANDRAN

     For Petitioner(s) :
                                       Mr. U. Kathiravan, Adv.
                                       Mr. A. Lakshminarayanan, AOR
                                       Mr. S. Karthi, Adv.
                                       Mr. R. Rajesh, Adv.
                                       Mr. D. Vignesh, Adv.
                                       Mr. K. Dharani Kumar, Adv.
                                       Mr. M. Prasanna, Adv.
     For Respondent(s) :
                                       Mr. Sabarish Subramanian, Adv./AOR
                                       Mr. Muthu Mayan R., Adv.

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

Applications for exemption from filing a certified copy of the impugned judgment and official translation are allowed.

Issue notice, returnable on 27.07.2026.

Digitally signed by Deepak Guglani Date: 2026.04.09 Mr. Sabarish Subramanian, learned counsel, who is present in 17:59:38 IST Reason: Court on advance notice/caveat, waives service and accepts notice 1  SLP(Crl.) Nos. 5988/2026 on behalf of the State. Hence, notice need not be served. He seeks time to enter appearance and file a counter affidavit/reply. Needful shall be done within four weeks from today. Rejoinder thereto, if any, may be filed within two weeks thereafter.

Subject to the petitioner, R. Senthamarai, joining and co-operating with the investigation in connection with Crime/First Information Report (FIR) No. 266/2025 dated 26.12.2025, registered with Police Station – Keelaiyur, District – Nagapattinam, Tamil Nadu, for the offences punishable under Sections 123 of the Bharatiya Nyaya Sanhita, 2023; Sections 8(c), 20(b)(ii)(C), 29(1) and 25 of the Narcotic Drugs and Psychotropic Substances Act, 1985, she shall not be arrested till the next hearing. In addition, the petitioner shall scrupulously abide by the conditions stipulated in Section 482(2) of the Bharatiya Nagarik Suraksha Sanhita, 2023.

(DEEPAK GUGLANI)                                                (PREETI SAXENA)
DEPUTY REGISTRAR                                               COURT MASTER (NSH)




                                             2