Supreme Court - Daily Orders
Paramasivam vs State By Inspector Of Police on 12 April, 2019
Bench: N.V. Ramana, Deepak Gupta
SLP(Crl.)No.11197/18 etc.etc. 1
ITEM NO.31 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).11197/2018
(Arising out of impugned final judgment and order dated 19-07-2018
in CRLA No.803/2007 passed by the High Court of Judicature at
Madras)
PARAMASIVAM Petitioner(s)
VERSUS
STATE BY INSPECTOR OF POLICE Respondent(s)
(FOR ADMISSION and I.R.)
IA No.41250/2019 – Grant of bail
WITH
SLP(Crl) No.11198/2018 (II-C)
(FOR GRANT OF BAIL ON IA 41315/2019)
IA No.41315/2019 – Grant of bail
SLP(Crl) No.11199/2018 (II-C)
(FOR GRANT OF BAIL ON IA 41277/2019)
IA No.41277/2019 – Grant of bail
Date : 12-04-2019 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr.Anandh Kannan N., AOR
For Respondent(s) Ms.Sonia Mathur, Sr.Adv.
Mr.Anshul Gupta, Adv.
Mr.Vaibhav Chadha, Adv.
Mr.Saurabh Mishra, Adv.
Mr.Arvind Kumar Sharma, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties.
Leave granted.
Taking into consideration the fact that the maximum punishment imposed upon the appellants is of three years, and they Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2019.04.12 17:38:23 IST have Reason:
surrendered before the trial court on 03.12.2018, we are inclined to grant them bail.
…………………...2/-SLP(Crl.)No.11197/18 etc.etc. 2
The appellants are accordingly directed to be enlarged on bail on such terms and conditions to be imposed by the trial court.
The applications for bail are accordingly allowed. (SATISH KUMAR YADAV) (RAJ RANI NEGI) AR-CUM-PS ASSISTANT REGISTRAR