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.
J. Jayalalithaa v. State Of Tamil Nadu Rep. By The Superintendent Of Police Dv & Ac, Chennai (with Office Report)
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
Advocate List
Bench
- HON'BLE CHIEF JUSTICE MR. H.L. DATTU
- HON'BLE MR. JUSTICE MADAN B. LOKUR
- HON'BLE MR. JUSTICE A.K. SIKRI
Eq Citations
- (2015) 3 SCC 111
- 2015 (2) RCR (CRIMINAL) 510
- LQ/SC/2014/1127
Head Note
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
