Supreme Court - Daily Orders
Venkatesan Balasubramaniyan vs The Intelligence Officer on 1 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.26 Court 5 (Video Conferencing) SECTION II
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).1452/2019
(Arising out of impugned final judgment and order dated 30-11-2018
in CRLP No.10524/2018 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana And The State Of Andhra
Pradesh)
VENKATESAN BALASUBRAMANIYAN Petitioner(s)
VERSUS
THE INTELLIGENCE OFFICER Respondent(s)
(FOR ADMISSION and I.R. and IA No.25167/2019-PERMISSION TO FILE
LENGTHY LIST OF DATES, IA No.72476/2020 - EARLY HEARING
APPLICATION)
WITH
SLP(Crl) No.1820/2019 (II)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 25715/2019)
SLP(Crl) No. 1443/2019 (II)
(FOR PERMISSION TO FILE LENGTHY LIST OF DATES ON IA 24843/2019
FOR EARLY HEARING APPLICATION ON IA 72480/2020)
Date : 01-10-2020 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. M. Karpaga Vinayagam, Sr. Adv.
Mr. Raj Narayanan, Adv.
Mr. SCV Vimal Pani, Adv.
Mr. A. Lakshminarayanan, AOR
For Respondent(s)
Mr. Vikramjit Banerjee, ASG
Mr. Sanjay Kr. Tyagi, Adv.
Mr. Abhishek Kumar, Adv.
Mr. B. Krishna Prasad, AOR
Signature Not Verified
Digitally signed by
UPON hearing the counsel the Court made the following
MEENAKSHI KOHLI
Date: 2020.10.01
16:36:51 IST
O R D E R
Reason:
Mr. Vikramjit Banerjee, learned ASG, is granted two weeks’ 1 time to file additional documents in which he may give the details of all the bail applications of accused and orders of bail passed, if any, by the Trial Court.
List in the week commencing from 26.10.2020.
(ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) BRANCH OFFICER
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