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Gelei Nayak vs State Rep. By Inspector Of Police on 23 March, 2026

Author: Prashant Kumar Mishra

Bench: Prashant Kumar Mishra

       ITEM NO.7                            COURT NO.17                      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).   3437/2026

       [Arising out of impugned final judgment and order dated 15-09-2025
       in CRLOP No. 15415/2025 passed by the High Court of Judicature at
       Madras]

       GELEI NAYAK                                                            Petitioner(s)
                                                      VERSUS

       STATE REP. BY INSPECTOR OF POLICE & ORS.                               Respondent(s)

       IA No. 49461/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
       JUDGMENT

IA No. 49463/2026 - EXEMPTION FROM FILING O.T. Date : 23-03-2026 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE N.V. ANJARIA For Petitioner(s) :Mr. Ajay Prabu.S, Adv.

Ms. R. Shase, AOR Mr. Sibi Kargil.V, Adv.

Mr. Arun Gowtham, Adv.

Ms. Tharani Thirumalaiswamy, Adv.

For Respondent(s) :Mr. Sabarish Subramanian, AOR Mr. Muthu Mayan, Adv.

Mr. Vishnu Unnikrishnan, Adv.

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

1. Having heard learned counsel for the parties, we are not inclined to entertain this Special Leave Petition. Accordingly, the Special Leave Petition is dismissed.

2. Pending application(s), if any, shall stand Digitally signed by RAJESH KUMAR CHAURASIA Date: 2026.03.24 15:20:40 IST Reason: disposed of.

(RAJESH KUMAR CHAURASIA) (CHETNA BALOONI) PS to Addl. Registrar COURT MASTER (NSH)