Supreme Court - Daily Orders
Unnikrishnan @ Unnikuttan vs State Of Kerala on 2 December, 2016
Bench: Pinaki Chandra Ghose, Uday Umesh Lalit
ITEM NO.20 COURT NO.7 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). No.18630/2016
(Arising out of impugned final judgment and order dated 18/11/2015
in CRLRP No. 182/2009 passed by the High Court of Kerala at
Ernakulam)
UNNIKRISHNAN @ UNNIKUTTAN Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP and office report)
Date: 02/12/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s)
Mr. Abid Ali Beeran P, AOR
For Respondent(s)
Mrs. Sudha Gupta, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel appearing for the petitioner.
We find that the joint application filed by the learned counsel for the applicants seeking permission to compound the offences under Section 320 of the Criminal Procedure Code has not been forwarded to one of us by the Registry.
In view of the above, list the matter on Monday, the 5 th December, 2016.
We direct the Registry to forward the said joint application Signature Not Verified filed by the learned counsel for the applicants, without fail.
Digitally signed by VISHAL ANAND Date: 2016.12.02 17:47:23 IST Reason: (VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER