Supreme Court - Daily Orders
Chellammal vs State Rep. By The Inspector Of Police on 11 April, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
ITEM NO.13 COURT NO.11 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(s) for Special Leave to Appeal (Crl.) No(s). 368/2020
(Arising out of impugned final judgment and order dated 05-11-2019
in CRLA No. 345/2012 passed by the High Court Of Judicature At
Madras)
CHELLAMMAL & ANR. Petitioner(s)
VERSUS
STATE REP. BY THE INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.197421/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.197422/2019-EXEMPTION FROM
FILING O.T )
Date : 11-04-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Ms. Priyaranjani Nagamuthu, Adv.
Mr. A.S.vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. Amod Bidhuri, Adv.
Ms. Shalini Mishra, Adv.
Mr. T. Hari Hara Sudhan, Adv.
Mr. G.R. Vikash, Adv.
Mr. Bilal Mansoor, Adv.
Mr. K.deivendran, Adv.
Mr. D. Alagendren, Adv.
Mr. M.A. Aruneshe, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
Signature Not VerifiedThe petitioners are exempted from surrendering until the next Digitally signed by NIRMALA NEGI Date: 2023.04.11 date of hearing.
16:46:09 IST Reason:
(NIRMALA NEGI) (VIDYA NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR