Supreme Court - Daily Orders
A.G. Perarivalan vs The State Of Tamil Nadu State Through ... on 27 November, 2020
Bench: L. Nageswara Rao, S. Ravindra Bhat
ITEM NO.7 Court 5 (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
I.A. No. 121741/2020 in
Petition for Special Leave to Appeal (Crl.) Nos. 10039-10040/2016
(Arising out of impugned final judgment and order dated 06-03-2015
in CRLOP No. 4084/2015 and CRLOP No. 5073/2015 passed by the High
Court of Judicature at Madras)
A.G. PERARIVALAN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU STATE
THROUGH SUPERINTENDENT OF POLICE AND ANR. Respondent(s)
(IA No. 121741/2020 - APPROPRIATE ORDERS/DIRECTIONS)
Date : 27-11-2020 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. K. Paarivendhan, Adv.
Mr. Prabu Ramasubramanium, Adv.
Mr. Raghunatha Sethupathy, Adv.
Mr. S. Gowthaman, AOR
For Respondent(s)
Mr. Tushar Mehta, SG.
Mr. K. M. Nataraj, ASG.
Mr. Ashok Panigrahi, Adv.
Ms. Rekha Pandey, Adv.
Mr. Vanshja Shukla, Adv.
Mr. Nabab Singh, Adv.
Mr. T. A. Khan, Adv.
Ms. Kirti Dua, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Arvind Kumar Sharma, AOR
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2020.11.27
Mr. Balaji Srinivasan, AAG.
17:33:25 IST
Reason: Mr. M. Yogeshkanna, AOR
Mr. RajaRajeswaran S., Adv.
Mr. Aditya Chada, Adv.
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I.A. No. 121741/2020 in SLP (Crl.) Nos. 10039-10040/2016
UPON hearing the counsel the Court made the following
O R D E R
By our order dated 23.11.2020, we extended the parole of the petitioner by a week and directed the respondent- State of Tamil Nadu to provide the necessary police escort to the petitioner to visit the hospital for treatment.
The above interlocutory application is filed by the petitioner seeking extension of parole for another 90 days on the ground that he is seriously ill and needs medical attention.
Mr. Balaji Srinivasan, learned counsel appearing for the State, submits that an application filed for extension of parole was disposed of by the Madras High Court on 06.11.2020 by giving two weeks’ time and directing the petitioner not to seek any further extension. He submits that CMC Vellore is only 25 kilometers away from the jail in which the petitioner is lodged and in case of any medical necessity, the petitioner shall be taken to CMC Vellore.
In view of the submissions made by Mr. Gopal Sankaranarayanan, learned senior counsel appearing for the petitioner and Mr. Balaji Srinivasan, learned counsel for the State, we extend the parole of the petitioner by another week from today and it is needless to state that the State of Tamil Nadu shall provide necessary police escort to visit the hospital of his choice. No further application shall be entertained for extension.
The interlocutory application stands disposed of.
(NIDHI AHUJA) (ANAND PRAKASH)
AR-cum-PS BRANCH OFFICER
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