Supreme Court - Daily Orders
S. Namasivayam vs The State Rep. Through The Inspector Of ... on 23 July, 2020
Bench: D.Y. Chandrachud, Indu Malhotra, K.M. Joseph
ITEM NO.7 Court 4 (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
Petition(s) for Special Leave to Appeal (Crl.) No(s).3160/2020
(Arising out of impugned final judgment and order dated 07-07-2020
in CRLMP No. 1262/2020 passed by the High Court of Judicature at
Madras)
S. NAMASIVAYAM Petitioner(s)
VERSUS
THE STATE REP. THROUGH THE INSPECTOR OF POLICE Respondent(s)
(WITH I.R. and IA No.63136/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 23-07-2020 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE K.M. JOSEPH
For Petitioner(s) Mr. G.Sivabalamurugan, AOR
Mr. Selvaraj Mahendran, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution. 2 The Special Leave Petition is dismissed. 3 Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by ARJUN BISHT Date: 2020.07.23 (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) 18:39:10 IST Reason: AR-CUM-PS COURT MASTER