Supreme Court - Daily Orders
N. Kumar vs Arul Jothi on 23 January, 2026
ITEM NO.23 COURT NO.13 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). 900/2026
[Arising out of impugned final judgment and order dated 25-11-2025
in CRLRC No. 2227/2025 passed by the High Court of Judicature at
Madras]
N. KUMAR Petitioner(s)
VERSUS
ARUL JOTHI & ORS. Respondent(s)
IA No. 14995/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 14994/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 23-01-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MANOJ MISRA
HON'BLE MR. JUSTICE MANMOHAN
For Petitioner(s) :Mr. Vairawan A.S, AOR
Mr. N. Karuppusamy, Adv.
Mr. J.Helan Sophiya Rani, Adv.
Mr. R.Sweety Jacklin, Adv.
Mr. J.Seneta Christy, Adv.
Mr. A.Vignesh, Adv.
Mr. Kamakhya Narayan Singh, Adv.
Mr. Suresh Kumar Thakur, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. After some argument, learned counsel for the petitioner prays for withdrawal of the petition.
2. The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by KAVITA PAHUJA(KAVITA PAHUJA) Date: 2026.01.24 12:41:28 IST Reason: (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR