Vetrivel Vs. State represented by its Deputy Superintendent of Police & Anr.
[Petition(s) for Special Leave to Appeal (Crl.) No(s). 8082/2021 (Arising out of impugned final judgment and order dated 16-02-2021 in CRLA No. 784/2019 passed by the High Court of Judicature at Madras]
[Heard By Hon. Ajay Rastogi And Hon. Abhay S. Oka, JJ. ]
[IA No. 136691/2021 - Exemption from Filing C/C of The Impugned Judgment]
[IA No. 136692/2021 - Exemption from Filing O.T.]
Date: 19-01-2022
This matter was called on for pronouncement of judgment today.
CORAM:
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s)
Mr. M.P. Parthiban, AOR
For Respondent(s)
Dr. Joseph Aristotle S., AOR.
Ms. Preeti Singh, Adv.
Ms. Nupur Sharma, Adv.
Mr. Sanjeev Kumar Mahara, Adv.
Leave granted.
Hon'ble Mr. Justice A.S. Oka pronounced the judgment in the matter heard by the Bench comprising of Hon'ble Mr. Justice Ajay Rastogi and His Lordship.
The appeal is partly allowed in terms of the signed non-reportable judgment.
Pending applications, if any, stand disposed of.
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(SONIA BHASIN) |
(BEENA JOLLY) |
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(Signed Non-Reportable Judgment is Placed on The File) |
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