Supreme Court - Daily Orders
Sarath Kumar vs State Of Kerala on 6 December, 2019
Bench: D.Y. Chandrachud, Hrishikesh Roy
ITEM NO.31 COURT NO.7 SECTION II-B
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).10853/2019
(Arising out of impugned final judgment and order dated 24-10-2019
in CRLMC No. 6936/2019 passed by the High Court of Kerala at
Ernakulam)
SARATH KUMAR Petitioner(s)
VERSUS
STATE OF KERALA & ANR. Respondent(s)
Date : 06-12-2019 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Shaijan C. George, Adv.
Mr. Giss Antony, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to entertain this Special Leave Petition under Article 136 of the Constitution of India. The Special Leave Petition is accordingly dismissed. Pending applications, if any, are disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
Signature Not Verified
Digitally signed by
SANJAY KUMAR
Date: 2019.12.06
17:07:49 IST
Reason: