J. Jayalalithaa
v.
State Of Tamil Nadu Rep. By The Superintendent Of Police Dv & Ac, Chennai (with Office Report)
(Supreme Court Of India)
Special Leave to Appeal (Criminal) No. 7900 Of 2014 (Arising Out Of Impugned Final Judgment And Order Dated 07/10/2014 In Ia No. 1 Of 2014 In Crl.Appeal No. 835 Of 2014 Passed By The High Court Of Karnataka At Bangalore) With Slp(Crl) No. 7906-7908 Of 2014 (With Office Report) | 17-10-2014
1. After hearing Shri Fali S. Nariman, Shri K.T.S. Tulsi, learned senior counsel for the petitioners and Shri Subramonium Swamy, party-in-person and also the complainant, for the present, we suspend the sentence and direct that the petitioners, (i) Selvi J.Jayalalithaa, (ii) Tmt.N.Sasikala, (iii) Mr.V.N. Sudhakaran, and (iv) TMT. J.Elasvarasi be released on bail on executing a bond with two solvent sureties by each of them to the satisfaction of the 36th Addl. City Civil & Sessions Judge (Spl. Court for Trial of Criminal Cases against Kum. Jayalalitha & Ors) at Bangalore.
2. Call these matters on 18th December, 2014.
2. Call these matters on 18th December, 2014.
Advocates List
For the Petitioner Fali S. Nariman, B. Kumar, A. Navaneetha Krishnan, K.T.S. Tulsi, Sr. Advocates, S. Senthil, Gaurav Agrawal, Meha Aggarwal, C. Mani Shankar, Rupesh Kumar, A. Ashokan, Raj Kamal, Farz Khan, Advocates. For the Respondent Subramonium Swamy ( In-person), Roxy Subramanian, Yatinder Choudhary, Advocates.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE CHIEF JUSTICE MR. H.L. DATTU
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE A.K. SIKRI
Eq Citation
(2015) 3 SCC 111
2015 (2) RCR (CRIMINAL) 510
LQ/SC/2014/1127
HeadNote
A. Constitution of India — Arts. 136 and 19(1)(d) — Bail — Grant of bail — Conviction of accused in disproportionate assets case — Sentence suspended — Bail granted
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