Supreme Court - Daily Orders
Poovarasan vs The State Of Tamil Nadu on 13 November, 2025
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.15 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(s) for Special Leave to Appeal (Crl.) No(s).18019/2025
[Arising out of impugned final judgment and order dated 08-10-2025
in CRLOP(MD) No.4797/2025 passed by the High Court of Judicature at
Madras at Madurai]
POOVARASAN PETITIONER(S)
VERSUS
THE STATE OF TAMIL NADU RESPONDENT(S)
IA No. 286983/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
Date : 13-11-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :
Mr. C. Aravind, Adv.
Mr. Romil Pathak, Adv.
Ms. Prashanthi Alias Bharathi, Adv. Mr. Subrmaniam S., Adv.
Ms. Sathyapriya, Adv.
Mr. Bharat Shandilia, Adv. Ms. Jagrati Singh, AOR For Respondent(s) :
Upon hearing the counsel the Court made the following O R D E R
1. Petitioner challenges the judgment and order dated 08.10.2025 in CRL OP (MD) No.4797/2025 passed by the High Court of Judicature at Madras at Madurai, titled “Poovarasan vs. The State of Tamil Nadu”. Signature Not Verified
2. Issue notice, returnable on 15.12.2025. Digitally signed by NAVEEN D Date: 2025.11.14 17:33:57 IST Reason: 3. Dasti service, in addition, is permitted. Let steps for service be taken within two weeks.
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4. Learned counsel for the petitioner is permitted to serve the learned standing counsel for the State of Tamil Nadu.
5. In the notice itself let it be mentioned that the respondent is required to file the counter affidavit before the next date of listing.
6. In the event of arrest in connection with Crime No.3 of 2025 of AWPS-Puliangudi Police Station, Tenkasi District, Tami Nadu, the petitioner shall be released on bail on the appropriate terms and conditions as may be fixed by the Investigating Officer/Arresting Officer.
7. Needless to add, till the investigation is not complete in all respect, the petitioner would fully cooperate, and if the challan/charge sheet is filed, he would maintain good conduct and not attempt to influence any of the witnesses in any manner till the completion of the trial.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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