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Babitha Surendran vs State Rep. By Inspector Of Police on 25 July, 2016

Bench: Ranjan Gogoi, Prafulla C. Pant

                                                   1

     ITEM NO.12                            COURT NO.6               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).    7184/2015

     (Arising out of impugned final judgment and order dated 03/06/2015
     in CRLOP No. 7117/2015 passed by the High Court of Madras)

     BABITHA SURENDRAN                                               Petitioner(s)

                                                  VERSUS

     STATE REP. BY INSPECTOR OF POLICE AND ANR.                      Respondent(s)

     (with appln. (s) for exemption from filing O.T., permission to file
     additional documents, interim relief and office report)

     WITH

     SLP(Crl.)...CRLMP No. 9819/2016
     (With appln.(s) for c/delay in filing SLP and Office Report)

     Date : 25/07/2016 These petitions were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE RANJAN GOGOI
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)              Mr. R. Basanth, Sr. Adv,
                                    Mr. G. Balaji,Adv.

                                    Mr.   N. Ganapathy, Sr. Adv.
                                    Mr.   Balaji Srinivasan,Adv.
                                    Ms.   Vaishnavi Subrahmanyam, Adv.
                                    Ms.   Srishti Govil, Adv.
                                    Mr.   Arunava Mukherjee, Adv.
                                    Ms.   Pratiksha Mishra, Adv.

     For Respondent(s)              Mr. Sanjay R. Hegde, Sr. Adv.
                                    Mr. M.P. Parthiban, Adv.
                                    Mr. T. R. B. Sivakumar,Adv.

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

Signature Not Verified SLP(Crl.) No(s).7184/2015 Digitally signed by NEETU KHAJURIA Date: 2016.07.27 10:04:06 IST Reason: Permission to file additional documents is granted.

Heard the learned counsel for the petitioner and perused the relevant material.

We do not entertain this special leave petition as charge-sheet has been filed. The trial may proceed. It will, of course, be open for the petitioner- Babitha Surendran, to raise all issues including the one raised in the present special leave petition (with regard to Section 311A of Cr.P.C.) in the course of the trial.

We make it clear that we have expressed no opinion on the merit of the case. The Special leave petition is disposed of in the above terms.

SLP(Crl.)...CRLMP No. 9819/2016 Heard the learned counsel for the petitioners and perused the relevant material.

Permission to file additional documents is granted.

Delay condoned.

In view of the order passed today in S.L.P. (C) No.7184 of 2015, this special leave petition is also disposed of by directing that the trial be held against all the accused jointly.

In view of the above, the order of the High Court dated 29.01.2016 is, accordingly, modified.

 (Neetu Khajuria)                           (Asha Soni)
   Court Master                             Court Master