Supreme Court - Daily Orders
Joshi B vs State Of Kerala on 18 March, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
ITEM NO.19 COURT NO.10 SECTION IIB
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). 2054/2016
(Arising out of impugned final judgment and order dated
12/02/2016 in BA No. 564/2016 passed by the High Court Of Kerala
At Ernakulam)
JOSHI B Petitioner(s)
VERSUS
STATE OF KERALA AND ANR Respondent(s)
(with appln. (s) for exemption from filing O.T. and interim
relief)
Date : 18/03/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Kaleeswaram Raj, Adv.
Mr. Nishe Rajen Shonker, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
The petitioner is directed to surrender before the appropriate Court within a period of two weeks' from today and if so advised, seek bail before the appropriate Court, which would decide on the prayer, as expeditiously as possible, in accordance with the provisions of law.
Signature Not Verified Digitally signed by R.NATARAJAN Date: 2016.03.18 16:45:14 IST
(R.NATARAJAN) (SNEH LATA SHARMA)
Reason:
Court Master Court Master