Supreme Court - Daily Orders
K Senthil Murugan vs State By Inspector Of Police on 22 November, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
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IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1749-1750 OF 2019
(Arising out of SLP (Crl.) No.3312-3313 of 2019)
K SENTHIL MURUGAN APPELLANT(S)
VERSUS
STATE BY INSPECTOR OF POLICE RESPONDENT(S)
ORDER
Leave granted.
The appellant has been named in an FIR alleging the commission of offences under Section 420 and 483 of the Penal Code of the Information Technology Act.
On 16th April 2019, the following order was passed by this Court:
“Issue notice, returnable in four weeks. In the meantime, there shall be a stay of arrest.” In pursuance of notice issued by this Court, the respondent has appeared in these proceedings.
We are of view that the ends of justice would be met by directing that in the event of the arrest of the appellant, he shall be released on bail Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2019.11.28 17:41:24 IST Reason: subject to such terms and conditions as may be imposed by the competent court, namely, Principal Sessions Judge, Kancheepuram District at 2 Chengalpattu in connection with FIR No.25 of 2018 dated 21 June 2018 registered in P.S. District Crime Branch, Kancheepuram, Kancheepuram District, Tamil Nadu.
The appellant shall, however, cooperate in the investigation. The appeals are accordingly disposed of. Pending applications, if any, stand disposed of.
.......................................................J. [Dr Dhananjaya Y Chandrachud] .......................................................J. [Hrishikesh Roy] New Delhi;
November 22, 2019
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ITEM NO.35 COURT NO.8 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).3312-3313/2019 (Arising out of impugned final judgment and order dated 13-02-2019 in CRLOP No.2884/2019 13-03-2019 in CRLMP No.3509/2019 passed by the High Court of Judicature at Madras) K SENTHIL MURUGAN PETITIONER(S) VERSUS STATE BY INSPECTOR OF POLICE RESPONDENT(S) (IA No.59897/2019-PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS /ANNEXURES) Date : 22-11-2019 These matters were called on for hearing today. CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD HON'BLE MR. JUSTICE HRISHIKESH ROY For Petitioner(s) Mr.B.Karunakaran, Adv. Mr.M.Tabish Zia, Adv. Mr.Anirudh, Adv.
Mr.S.Gowthaman, AOR For Respondent(s) Mr.M. Yogesh Kanna, AOR Mr.S.Raja Rajeshwaran, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The criminal appeals are disposed of in terms of the signed order.
Pending applications, if any, stand disposed of.
(Ashok Raj Singh) (Saroj Kumari Gaur)
Court Master Court Master
(Signed Order is placed in the file