Supreme Court - Daily Orders
Dhanasekar vs State By Inspector Of Police ... on 20 April, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.14 Court 9 (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. 5605/2019
(Arising out of impugned final judgment and order dated
30-08-2018 in CRLA No. 30/2010 passed by the High Court Of
Judicature At Madras)
DHANASEKAR Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE KARUNGALPALAYAM Respondent(s)
Date :20-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. Vikash, Adv.
Ms. Shalini Mishra, Adv.
For Respondent(s) Mr. Jayanth Muth Raj, Sr. Adv./AAG
Mr. M. Yogesh Kanna, AOR
Mr. RajaRajeshwaran S., Adv.
Mr. Aditya Chadha, Adv.
Ms. Uma Prasuna Bachu, Adv.
UPON hearing the counsel the Court made the following
O R D E R
The matter was listed on mentioning for bail.
Bail declined.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.04.20 17:14:39 IST Reason: