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N.K. Ravindran vs Union Of India on 6 October, 2023

Author: Pankaj Mithal

Bench: Pankaj Mithal

     ITEM NO.1708                              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

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 39146/2023

     N.K. RAVINDRAN                                                     Petitioner(s)

                                                    VERSUS

     UNION OF INDIA                                                     Respondent(s)

     (IA No.196399/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.196400/2023-EXEMPTION FROM FILING O.T. and IA
     No.196401/2023-EXEMPTION FROM SURRENDERING WITHIN TIME )

     WITH
     Diary No(s). 38955/2023 (II-C)
     (IA No.198885/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.198882/2023-EXEMPTION FROM FILING O.T. and IA
     No.198880/2023-EXEMPTION FROM SURRENDERING WITHIN TIME)

     Date : 06-10-2023 This petition was called on for hearing today.

     CORAM :                     HON'BLE MR. JUSTICE PANKAJ MITHAL
                                               [IN CHAMBER]

     For Petitioner(s)                 Mr. Vishwaditya Sharma, Adv.
                                       Mr. Balaji Srinivasan, AOR

                                       Mr. S. Nagamuthu, Sr. Adv.
                                        Mr. P. Soma Sundaram, AOR
                                        Mr. Y. Arunagiri, Adv.
                                        Mr. N.B.V. Srinivasa Reddy, Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Diary No(s). 39146/2023 & Diary No(s). 38955/2023 Heard learned counsel for the petitioner(s).

In view of the quantum of sentence of three years and one Digitally signed by Rajni Mukhi Date: 2023.10.07 year respectively awarded to the petitioners, they are exempted 14:06:53 IST Reason:

from surrendering till the Special Leave Petitions are placed for consideration before the appropriate Roaster Bench.

IA Nos.196401/2023 & 198880/2023 for Exemption from Surrendering are allowed.

(KAPIL TANDON) (RAM SUBHAG SINGH) COURT MASTER (SH) COURT MASTER (NSH) 2