Supreme Court - Daily Orders
Renuka Prasad vs The State Represented By Assistant ... on 17 October, 2023
Bench: C.T. Ravikumar, Sanjay Kumar
ITEM NO.6 COURT NO.16 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
Criminal Appeal Nos.3189-3190/2023
RENUKA PRASAD Appellant(s)
VERSUS
THE STATE REPRESENTED BY ASSISTANT SUPERINTENDENT OF POLICE
Respondent(s)
(IA No.213920/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.213921/2023-GRANT OF BAIL and IA No.213923/2023-
EXEMPTION FROM FILING O.T. and IA No.213922/2023-SUSPENSION OF
SENTENCE)
Date : 17-10-2023 These appeals were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE C.T. RAVIKUMAR
HON'BLE MR. JUSTICE SANJAY KUMAR
For Appellant(s) Mr. Sidharth Luthra, Sr. Adv.
Ms. Kiran Suri, Sr. Adv.
Mr. Girish Ananthamurthy, Adv.
Mrs. Vaijayanthi Girish, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and O.T. are allowed.
Issue notice, returnable on 09.11.2023.
Dasti, in addition, is permitted.
List the matters on 09.11.2023 in top five matters on the board.
(VIJAY KUMAR) (MATHEW ABRAHAM) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by Vijay Kumar Date: 2023.10.17 16:55:50 IST Reason: