Supreme Court - Daily Orders
L. Muruganantham vs The State Of Tamil Nadu on 24 February, 2023
Bench: Abhay S. Oka, Rajesh Bindal
ITEM NO.16 COURT NO.17 SECTION XII
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 (C) No(s). 1785/2023
(Arising out of impugned final judgment and order dated 29-11-2022
in WP No. 22431/2021 passed by the High Court Of Judicature At
Madras)
L. MURUGANANTHAM Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU & ORS. Respondent(s)
( IA No.15218/2023-EXEMPTION FROM PERSONAL APPEARANCE and IA
No.15209/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.15211/2023-EXEMPTION FROM FILING O.T. and IA
No.15205/2023-PERMISSION TO APPEAR AND ARGUE IN PERSON )
Date : 24-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE RAJESH BINDAL
For Petitioner(s) Petitioner-in-person
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to Appear and Argue the matter in Person is granted.
Issue notice on the question whether there was any violation of Human Rights by the Jail authorities, returnable within six weeks.
Liberty to serve the learned Standing Counsel for the State.
Signature Not Verified Digitally signed by Indu Marwah Date: 2023.02.25 (INDU MARWAH) 12:44:35 IST Reason: (RAM SUBHAG SINGH) COURT MASTER (SH) BRANCH OFFICER