Supreme Court - Daily Orders
Gelei Nayak vs State Rep. By Inspector Of Police on 17 February, 2026
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
1
ITEM NO.48 COURT NO.15 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). 8021/2026
[Arising out of impugned final judgment and order dated 15-09-2025
in CRLOP No. 15415/2025 passed by the High Court of Judicature at
Madras]
GELEI NAYAK Petitioner(s)
VERSUS
STATE REP. BY INSPECTOR OF POLICE & ORS. Respondent(s)
IA No. 49459/2026 - CONDONATION OF DELAY IN FILING
IA No. 49461/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 49463/2026 - EXEMPTION FROM FILING O.T. Date : 17-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) :
Mr. Ajay Prabu.s, Adv.
Ms. R. Shase, AOR Mr. Sibi Kargil.v, Adv.
For Respondent(s) :Mr. Sabarish Subramanian, AOR Ms. Jahnavi Taneja, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. Delay condoned.
2. Issue notice, returnable on 23.03.2026. Signature Not Verified
3. Ms. Jahnavi Taneja, learned counsel Digitally signed by NISHA KHULBEY Date: 2026.02.19 10:20:55 IST Reason: appearing for Mr. Sabarish Subramanian, learned Advocate on Record, has entered appearance on advance notice and waives 2 service of notice for respondent-State. She undertakes to file counter affidavit within four weeks from today.
(NISHA KHULBEY) (CHETNA BALOONI) SENIOR PERSONAL ASSISTANT COURT MASTER(NSH)