Supreme Court - Daily Orders
Chandru @ Chandrasekaran vs State Rep. By Deputy Superintendent Of ... on 12 February, 2019
ITEM NO.1502 COURT NO.3 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 No.1193/2011
CHANDRU @ CHANDRASEKARAN Appellant(s)
VERSUS
STATE REP. BY DEPUTY SUPERINTENDENT OF
POLICE CB CID & ANR. Respondent(s)
WITH
SLP(Crl) No. 2306/2011 (II-C)
Date : 12-02-2019 These matters were called on for pronouncement
today.
For Appellant(s) Mr. Raj Kamal, AOR
Mr. S. Thananjayan, AOR
For Respondent(s) Mr. R. Naveenraj, Adv.
Mr. K. V. Vijayakumar, AOR
Mr. Nithin Saravanan, Adv.
Mr. Gajapathy Krishnan, Adv.
Ms. Arunima Singh, Adv.
Ms. Priyadarshini, Adv.
Mr. Anil Kumar Mishra-I, AOR
UPON hearing the counsel the Court made the following
O R D E R
Leave granted in appeal arising out of Special Leave Petition (Crl.) No.2306 of 2011.
Hon’ble Mr. Justice Deepak Gupta pronounced the Judgment of the Bench comprising Hon’ble Mr. Justice Sanjay Kishan Kaul and His Lordship.
The appeals are allowed in terms of the Signed Reportable Judgment. The accused-appellants are acquitted. They are directed to be released immediately unless required in any other case Pending application (s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by POOJA ARORA Date: 2019.02.12 16:55:26 IST Reason:(POOJA ARORA) (INDU KUMARI POKHRIYAL) COURT MASTER ASSISTANT REGISTRAR (Signed Reportable Judgment is placed on the file.)