Supreme Court - Daily Orders
Abu @ Aboobacker vs State Of Kerala on 16 February, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.50 COURT NO.14 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). 9302/2014
(Arising out of impugned final judgment and order dated 14/12/2011
in CRLA No. 2243/2007 passed by the High Court Of Kerala At
Ernakulam)
ABU @ ABOOBACKER Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP and exemption from
filing O.T. and office report)
Date : 16/02/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Renjith. B. Marar, Adv.
Ms. Lakshmi N. Kaimal,Adv.
Mr. Anas Muhammed Shamnad.R. Adv.
For Respondent(s) Mr. M. T. George,Adv.
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed on the ground of delay as well as on merits.
(Ashwani Kumar) (Sneh Lata Sharma)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.02.18
14:40:55 IST
Reason: