Supreme Court - Daily Orders
R. Selvaraj vs The State Of Tamil Nadu on 28 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.18 Court 1 (Video Conferencing) 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 for Special Leave to Appeal (Crl.) No.1494/2022
(Arising out of impugned final judgment and order dated 28-01-2022
in CRL.O.P No. 1810/2022 passed by the High Court of Judicature at
Madras)
R. SELVARAJ & ANR. Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU Respondent(s)
( IA No.23758/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.23757/2022-EXEMPTION FROM FILING O.T. )
Date : 28-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Dr. Rajesh Pandey, Sr. Adv.
Mr. S. Manoj Selvaraj, Adv.
Mr. C. Solomon, Adv.
Mr. K.A. Mariappan, Adv.
Mr. Bhuwan Raj, Adv.
Achintya Tiwari, Adv.
Mr. Ram Kumar, Adv.
Mr. A. Gunasekaran, Adv.
Ms. Nayan Maggo, Adv.
Ms. Aswathi M.K., AOR
Ms. Tanuja Manjari Patrra, Adv.
Mr. R. Nedumaran, AOR
Mr. Mukul Lather, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.02.28 Having heard learned senior counsel appearing for 18:32:55 IST Reason: the petitioners and on carefully perusing the material placed on record, we do not find any ground to interfere with the impugned order passed by the High Court.
SLP(Crl.) No.1494/2022- 2 -
The Special Leave Petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory applications also stand disposed of.
(RAJNI MUKHI) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)