Supreme Court - Daily Orders
Balakrishnan vs The Inspector Of Police on 15 April, 2024
Author: B.R. Gavai
Bench: B.R. Gavai
ITEM NO.11 COURT NO.3 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). 4983/2024
(Arising out of impugned final judgment and order dated 16-02-2024
in CRLOP(MD) No. 2403/2024 passed by the High Court of Judicature
at Madras at Madurai)
BALAKRISHNAN Petitioner(s)
VERSUS
THE INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R. and IA No.85359/2024-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.85360/2024-EXEMPTION FROM
FILING O.T.)
Date : 15-04-2024 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE SANDEEP MEHTA
For Petitioner(s)
Mr. M.P. Srivignesh, Adv.
Mr. Lakshman Raja T, Adv.
Mr. Sharavena Raghul Asr, Adv.
Mr. Mithun Kumaar N, Adv.
Mr. P. Ramadass, Adv.
Mr. Manu Srinath, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner states that the petitioner will surrender before the Trial Court and apply for regular bail.
2. Two weeks’ time is granted to the petitioner for the same.
3. The special leave petition is, accordingly, disposed of.
4. Pending application(s), if any, shall stand disposed of.
Signature Not Verified (NARENDRA PRASAD) Digitally signed by (ANJU KAPOOR) Narendra Prasad DEPUTY REGISTRAR Date: 2024.04.15 19:26:37 IST COURT MASTER Reason: