Supreme Court - Daily Orders
Boopalan vs M Rajendran on 11 August, 2025
ITEM NO.55 COURT NO.13 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 33172/2025
[Arising out of impugned final judgment and order dated 03-06-2025
in CRLRC No. 162/2023 passed by the High Court of Judicature at
Madras]
BOOPALAN Petitioner(s)
VERSUS
M RAJENDRAN Respondent(s)
IA No. 149457/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 149456/2025 - EXEMPTION FROM FILING O.T. AND IA
No. 149455/2025 - EXEMPTION FROM SURRENDERING WITHIN TIME
Date : 11-08-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA
HON'BLE MR. JUSTICE N.V. ANJARIA
For Petitioner(s) Mr. B. Karunakaran, AOR
Mr. Suresh, Adv.
Mr. Saravanan, Adv.
Mrs. Pooja Lakshmi, Adv.
Mr. Aditya Rawat, Adv.
Mr. Nishant, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Learned counsel appearing for the petitioner submits that an out of court settlement has taken place in the present matter. He prays for two weeks’ time to file the settlement agreement as well as the proof of the payment made directly to the respondent in response to the settlement.
Signature Not Verified
Re-list after two weeks.
Digitally signed byDeepak Guglani Date: 2025.08.11 17:07:24 IST Reason:
(Babita Pandey) (Preeti Saxena)
Astt. Registrar-cum-PS Court Master (NSH)