Supreme Court - Daily Orders
R. Rajendran vs Kamar Nisha on 13 September, 2021
Bench: Dinesh Maheshwari, Vikram Nath
1
ITEM NO.16 Court 14 (Video Conferencing) 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). 5879/2017
(Arising out of impugned final judgment and order dated 10-05-2017
in WAMD No. 521/2017 passed by the High Court Of Judicature At
Madras At Madurai)
R. RAJENDRAN Petitioner(s)
VERSUS
KAMAR NISHA & ORS. Respondent(s)
Date : 13-09-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Pulkit Tare, Adv.
Mr. Sheikh Fakhruddin Kalia, Adv.
Mr. Suvendu Suvasis Dash, AOR
For Respondent(s) Mr. S.Nagamuthu, Sr. Adv.
Mr. Ankur Prakash, AOR.
Mr. M.P. Parthiban,Adv.
Mr. A S Vairavan, Adv.
Dr. Joseph Aristotle S., AOR
Ms. Preeti Singh, Adv.
Ms. Ripul Swati Kumari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
Hearing expedited.
Interim order dated 18.08.2017 is confirmed Signature Not Verified to last until the decision of this appeal. Digitally signed by NEETU KHAJURIA Date: 2021.09.15 18:01:04 IST Reason: In the interest of justice, it is, however, made clear that apart from the aspect covered by 2 the impugned order, i.e., directions for DNA profiling of the appellant, which shall remain stayed, the investigating agency may, otherwise, proceed with the investigation; and pendency of this appeal shall not be of any impediment in proceeding with any other part of investigation.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER