Supreme Court - Daily Orders
T.K. Ajayan vs The State Of Kerala on 16 February, 2018
Bench: Arun Mishra, Amitava Roy
ITEM NO.36 COURT NO.10 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).1352/2018
(Arising out of impugned final judgment and order dated 07-11-2017
in CRLA No.1584/2004 passed by the High Court Of Kerala At
Ernakulam)
T.K. AJAYAN & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
Date : 16-02-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE AMITAVA ROY
For Petitioner(s) Mr. Roy Abraham,Adv.
Mr. Jaimon Andrew,Adv.
Mr. Mukund P. Unni,Adv.
For Mr. Naresh Kumar,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed. Pending application, if any, stands disposed of.
(Sarita Purohit) (Jagdish Chander)
Court master Branch Officer
Signature Not Verified
Digitally signed by
SARITA PUROHIT
Date: 2018.02.16
17:29:39 IST
Reason: