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J. Jayalalitha vs State of Tamil Nadu

Supreme Court Of India · Decided on 17 October 2014 · Citation: (2015) 2 RCR(Criminal) 510

HON’BLE JUDGES
H.L. Dattu, C.J. · Madan B. Lokur, J · Arjan Kumar Sikri, J
RESULT
Disposed Of
CASE NUMBER
SLP(Crl.) Nos. 7900/2014 and 7906-7908/2014
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Judgment

1 paragraphs · 103 words
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. Call these matters on 18th December, 2014.