Supreme Court - Daily Orders
Ashok @ Ashok Kumar @ Ravi Kumar @ Raj ... vs State By Intelligence Officer on 14 October, 2019
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.18 COURT NO.15 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(s). 25232/2019
(Arising out of impugned final judgment and order dated 12-10-2018
in CRLA No. 44/2013 passed by the High Court Of Judicature At
Madras)
ASHOK @ ASHOK KUMAR @ RAVI KUMAR @ RAJ KUMAR Petitioner(s)
VERSUS
STATE BY INTELLIGENCE OFFICER Respondent(s)
(FOR ADMISSION and I.R. and IA No.136064/2019-CONDONATION OF DELAY
IN FILING and IA No.136066/2019-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.136065/2019-EXEMPTION FROM FILING O.T.
and IA No.136067/2019-CONDONATION OF DELAY IN REFILING)
Date : 14-10-2019 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. Prabu Ramasubramanian, Adv.
Mr. Raghunatha Sethupathy, adv.
Mr. Y. William Vinoth Kumar, Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
List the matter before the larger bench in terms of the Judgment passed in “Tofan Singh versus State of Tamil Nadu reported in (2013) 16 SCC 31”.
In the meanwhile, bail is granted to the petitioner subject to the satisfaction of the Special Court NDPS Cases.
Signature Not Verified Digitally signed by NEELAM GULATI Date: 2019.10.14 16:47:21 IST Reason: (POOJA CHOPRA) (RAJINDER KAUR) COURT MASTER BRANCH OFFICER