Supreme Court - Daily Orders
Willian Stephen vs The State Of Tamil Nadu And Anr. on 31 October, 2023
Bench: Abhay S. Oka, Pankaj Mithal
ITEM NO.1 COURT NO.9 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). 7520/2017
(Arising out of impugned final judgment and order dated 27-07-2016
in CRLA No. 533/2015 passed by the High Court of Judicature at
Madras)
WILLIAN STEPHEN Petitioner(s)
VERSUS
THE STATE OF TAMIL NADU AND ANR. Respondent(s)
(IA No. 155332/2022 - GRANT OF BAIL)
WITH
SLP(Crl) No. 8800/2018
(IA No. 59146/2023- APPLICATION FOR BAIL)
Date : 31-10-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE PANKAJ MITHAL
For Petitioner(s) Mr. Rakesh Sharma R., AOR
Mr. Siddhartha Iyer, Adv.
Mr. Hemant Kumar, Adv.
Mr. Vasantha Kumar Kulandaivelu, Adv.
Ms. Anitha Shenoy, Sr. Adv.
Mr. Abishek Jebaraj, Adv.
Ms. Srishti Agnihotri, AOR
Ms. Sanjana Grace Thomas, Adv.
Ms. A Reyna Shruti, Adv.
Ms. Ayushma Awasthi, Adv.
Ms. Namrata Caleb, Adv.
Ms. Pariksha, Adv.
Ms. Tara Kurien, Adv.
Mr. D.P. Singh, Adv.
For Respondent(s) Mr. V. Krishnamurthy, Sr. Adv., A.A.G.
Signature Not Verified
Dr. Joseph Aristotle S., AOR
Digitally signed by
Anita Malhotra
Date: 2023.11.01
Ms. Shubhi Bhardwaj, Adv.
17:01:18 IST
Reason: Ms. Richa Vishwakarma, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
We put the parties to notice that though a limited notice has been issued regarding quantum of sentence, the Court proposes to examine the case on merits on all aspects. The Registry to forthwith call for soft copies of the record of the Trial Court. The soft copies be supplied to the learned counsel appearing for the parties.
Liberty is granted to the parties to file printed version of documents on record along with an application. List on 5th December, 2023.
Position of the matters to be retained.
(ASHISH KONDLE) (AVGV RAMU)
COURT MASTER (SH) COURT MASTER (NSH)
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