G. SAMINATHAN v. THE STATE REPRESENTED BY THE SUB INSPECTOR OF POLICE

ITEM NO.47 COURT NO.14 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). 10294/2025

[Arising out of impugned final judgment and order dated 28-03-2025 in CRLOP No. 15131/2023 passed by the High Court of Judicature at Madras]

IA No. 167066/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ ANNEXURES Date : 15-12-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN

For Petitioner(s) :Mr. Shashwat Singh, AOR Mr. Saurav Beniwal, Adv. For Respondent(s) :Mr. Sabarish Subramanian, AOR Mr. M. Gireesh Kumar, Adv. Mr. Ankur S. Kulkarni, AOR Mr. Sanjay Singh, Adv. Mr. Ashok Kumar, Adv. UPON hearing the counsel the Court made the following O R D E R

1. There is a letter seeking adjournment on behalf of learned

counsel for the respondent for filing counter affidavit.

2. List this matter in the third week of January, 2026.

3. In the meantime, counter affidavit be filed.

(KAVITA PAHUJA) (SAPNA BANSAL) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)