Supreme Court - Daily Orders
Ramasubbu vs State Rep By The Inspector Of Police . on 14 September, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.12 COURT NO.4 SECTION IIA
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).6622/2015
(Arising out of impugned final judgment and order dated 03/07/2015
in CRLOP No.11119/2015 passed by the High Court of Madras at
Madurai)
RAMASUBBU Petitioner(s)
VERSUS
STATE REP BY THE INSPECTOR OF POLICE & ORS. Respondent(s)
(With interim relief and office report)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr.Shyam Divan, Sr.Adv.
Mr.A.R.Sethupathi, Adv.
Mr. S. Ravi Shankar, Adv.
For Respondent(s) Mr. A. Venayagam Balan, Adv.
Mrs.V.S.Lakshmi, Adv.
Mr.M.Yogesh Kanna, Adv.
Mr.Jayant Patel, Adv.
Upon hearing the counsel the Court made the following
O R D E R
Learned counsel for the respondent does not dispute the fact that the petitioner appeared before respondent No.1 on 17.08.2015 (at the time indicated in the Motion Bench order dated 14.08.2015). It is also not disputed, that even thereafter, the petitioner appeared before the Investigating Officer as and when he was summoned.
In view of the above, we dispose of the instant petition Signature Not Verified by confirming the order dated 14.08.2015.
Digitally signed by Satish Kumar Yadav Date: 2015.09.14 16:30:53 IST Reason: (SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER