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Supreme Court - Daily Orders

Fr. Adv. Thomas Joseph Therakam vs The State Of Kerala on 1 August, 2018

Bench: A.K. Sikri, Ashok Bhushan

                                                      1

                                                    PART-I

       ITEM NO.12                             COURT NO.5                  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).   1880/2018

       (Arising out of impugned final judgment and order dated 20-12-2017
       in CRLRP No. 1048/2017 passed by the High Court Of Kerala At
       Ernakulam)

       FR. ADV. THOMAS JOSEPH THERAKAM & ANR.                              Petitioner(s)

                                        VERSUS
       THE STATE OF KERALA                                Respondent(s)

WITH IA 30092/2018 – APPLICATION FOR EXEMPTION FROM FILING O.T. IA 87270/2018 – STAY APPLICATION WITH SLP(Crl) No. 3712/2018 (II-B) I.A. NO. 61268/2018 – EXEMPTION FROM FILING O.T. Date : 01-08-2018 These matters were called on for hearing today.

CORAM : HON'BLE MR. JUSTICE A.K. SIKRI HON'BLE MR. JUSTICE ASHOK BHUSHAN For Petitioner(s) Dr. Harshvir Pratap Sharma, Adv.

Mr. Pankaj Kumar, AOR Mr. Basant R., Sr. Adv.

Mr. Raghenth Basan, Adv.

Mr. Mithun Verghish, Adv.

Ms. Namita Wahi, Adv.

Ms. Liz Mathew, AOR For Respondent(s) Mr. K.N. Balagopal, Sr. Adv.

Mr. Vipin Nair, Adv.

Mr. P.B. Suresh, Adv.

Mr. Abhay Pratap Singh, Adv. Mr. A.P. Mukundan, Adv.

Mr. Anshumaan Bahadur, Adv. Mr. Karthik Jayshankar, Adv. Mr. Vipin Nair, AOR Signature Not Verified UPON hearing the counsel the Court made the following Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2018.08.03 17:49:48 IST Reason: O R D E R SLP (Crl.) No. 1880/2018 The Special Leave Petition is dismissed.

2 SLP (Crl.) No. 3712/2018

Leave granted.

We have heard the arguments.

We are informed that the trial is in progress today before the trial court. Since, there is not enough time to dictate the judgment, we are allowing this appeal so that the decision is conveyed to the trial court. Reasons to follow.

A copy of this order may be provided to the counsel for the parties.

(MANISH SETHI) (RAJINDER KAUR) COURT MASTER (SH) BRANCH OFFICER