(Supreme Court Of India)
Petition(s) for Special Leave to Appeal (Crl.) No(s). 9053/2016 with Diary No(s). 6122/2019 (II-B) with Diary No(s). 6405/2019 (II-B) | 09-05-2019
1. Hon’ble Mrs. Justice R.Banumathi, pronounced the judgment of the Bench comprising Her Ladyship and Hon’ble Mr. Justice R. Subhash Reddy.
2. Leave granted.
3. The appeals arising out of SLP(Crl.)D.Nos. 6405 and 6122 of 2019 preferred by the respondents are allowed. The appeal arising out of SLP(Crl.)No. 9053 of 2016 preferred by the appellants is dismissed in terms of the signed reportable judgment.
4. Pending application(s), if any, shall also stand disposed of.
For Petitioner(s) : Mr. Senthil Jagadeesan, AOR Mr. T. R. B. Sivakumar, AOR Mr. Ajay Bhargava,Adv. Ms. Trishala Trivedi,Adv. Mr. Vikas Mehta, AOR
For Respondent(s) : Mr. Ranjit Kumar,Sr.Adv. Mr. Debol Banarjee,Sr.Adv. Mr. Manish Agarwal,Adv. Mr. Ajay Bhargava,adv. Mrs. Shally Bhasin, AOR Mr. Vaibhav Niti,Adv. Ms. Sayareee Basu Malik,Adv. Ms. Madhavi Agrwal,Adv. Ms. Surabhi Limaye,Adv. Ms. Trishala Trivedi,Adv. Mr. Rishi Raj Sharma,Adv. Ms. Soumya Joykaran Singh,Adv. Mr. Chaitanya Safaya,Adv. Fox Mandal & Co., AOR Mr. T. R. B. Sivakumar, AOR Mr. Vikas Mehta, AOR Mr. Ajay Bhargav,Adv. Ms. Trishala Trivedi,Adv. Mr. Mithun Shashank,Adv.
Constitution of India — Arts. 136 and 14 — SLPs against criminal appeals — Condonation of delay — Delay in filing SLPs — Allowed — SLPs arising out of SLPCrlDNos 6405 and 6122 of 2019 preferred by respondents allowed and SLP arising out of SLPCrlNo 9053 of 2016 preferred by appellants dismissed
