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K M Shalima vs State Of Kerala on 1 May, 2017

Bench: N.V. Ramana, Prafulla C. Pant

  ITEM NO.9                               COURT NO.11                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).                 2287/2017

  (Arising out of impugned final judgment and order dated 21/12/2016
  in CRLMC No. 667/2015 passed by the High Court Of Kerala At
  Ernakulam)

  K M SHALIMA                                                       Petitioner(s)

                                                VERSUS

  STATE OF KERALA AND ORS                                           Respondent(s)

  Date : 01/05/2017 This petition was called on for hearing today.

  CORAM :
                         HON'BLE MR. JUSTICE N.V. RAMANA
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

  For Petitioner(s)
                                    Mr. V. Giri, Sr.Adv.
                                    Shinoj K. Narayanan, Adv.
                                    Mr. Bijo Mathew, Adv.
                                    Mr. K. Rajeev,Adv.
  For Respondent(s)

                          UPON hearing the counsel the Court made the following
                                             O R D E R

Heard learned senior counsel for the petitioner. We are not inclined to interfere with the impugned order.

The special leave petition is, accordingly, dismissed. However, we direct the trial Court to expedite the trial.

Pending applications, if any, stand disposed of.

[SUKHBIR PAUL KAUR] [S.S.R.KRISHNA] A.R.-CUM-P.S. ASSISTANT REGISTRAR