Supreme Court - Daily Orders
Prakash @ Ajayan vs State Of Kerala on 18 December, 2014
P ITEM NO.27 COURT NO.12 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.)...... CRLMP No(s).
24447/2014
(Arising out of impugned final judgment and order dated 06/02/2009
in CRLA No. 1070/2004 passed by the High Court Of Kerala At
Ernakulam)
PRAKASH @ AJAYAN Petitioner(s)
VERSUS
STATE OF KERaLA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 18/12/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE V. GOPALA GOWDA
HON’BLE MR. JUSTICE C. NAGAPPAN
For Petitioner(s) Mr. Gopal Shankar Narayan, Adv.
Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out to exercise our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. Signature Not Verified (VINOD KR.JHA) (MALA KUMARI SHARMA) Digitally signed by Vinod Kumar COURT MASTER COURT MASTER Date: 2014.12.18 17:03:15 IST Reason: