Supreme Court - Daily Orders
R. Raja vs State Represented By The Inspector Of ... on 7 August, 2023
Bench: Aniruddha Bose, Bela M. Trivedi
ITEM NO.38 COURT NO.6 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). 3399/2022
(Arising out of impugned final judgment and order dated 24-08-2021
in CRLRC No. 1245/2019 passed by the High Court Of Judicature At
Madras)
R. RAJA Petitioner(s)
VERSUS
STATE REPRESENTED BY THE INSPECTOR OF POLICE & ANR. Respondent(s)
(FOR ADMISSION and I.R.
IA No. 47757/2022 - EXEMPTION FROM FILING O.T.
IA No. 47759/2022 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 07-08-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. M.P. Parthiban, AOR
Ms. Priyaranjani Nagamuthu, Adv.
Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Mr. Bilal Mansoor, Adv.
Mr. R.Sowmyanarayanan, Adv.
Mr. Amar Shankar, Adv.
For Respondent(s) Dr. Joseph Aristotle S., AOR
Ms. Shubhi Bhardwaj, Adv.
Ms. Vaidehi Rastogi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
In view of the letter dated 04.08.2023 circulated by learned counsel for the respondent(s) seeking adjournment, list after four weeks.
Signature Not Verified Digitally signed by NIRMALA NEGI Date: 2023.08.07 17:37:18 IST Reason: (NIRMALA NEGI) (VIDYA NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR