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Sajith vs The State Of Kerala on 28 August, 2023

     ITEM NO.10                REGISTRAR COURT. 1            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

                         BEFORE THE REGISTRAR SH. H. SHASHIDHARA SHETTY

                              Criminal Appeal   No(s).   1673-1674/2021

     SAJITH                                                       Appellant(s)

                                             VERSUS

     THE STATE OF KERALA                                          Respondent(s)

     WITH
     Crl.A. No. 1676/2021 (II-B)
     (FOR
     FOR EXEMPTION FROM FILING O.T. ON IA 108002/2019
     IA No. 108002/2019 - EXEMPTION FROM FILING O.T.)
      Crl.A. No. 1675/2021 (II-B)
     (FOR
     FOR EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT ON IA
     102233/2019
     FOR EXEMPTION FROM FILING O.T. ON IA 102234/2019
     IA No. 102233/2019 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 102234/2019 - EXEMPTION FROM FILING O.T.) Crl.A. No. 1677-1678/2021 (II-B) (FOR ADMISSION and I.R.) Crl.A. No. 1680-1681/2021 (II-B) (FOR FOR GRANT OF BAIL ON IA 10337/2021) Crl.A. No. 1679/2021 (II-B) (FOR FOR CONDONATION OF DELAY IN FILING ON IA 181642/2019 FOR EXEMPTION FROM FILING O.T. ON IA 181643/2019 IA No. 181643/2019 - EXEMPTION FROM FILING O.T.) Date : 28-08-2023 These appeals were called on for hearing today.

For Appellant(s) Mr. Renjith B. Marar, Adv.

Ms. Lakshmi N. Kaimal, AOR Digitally signed by PRIYANKA MALIK Date: 2023.08.31 Mr. Davesh Kumar Sharma, Adv. 13:00:14 IST Reason:

Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv.

Contd….

Item no.10 Mr. Subhash Chandran K.r., Adv. Mrs. Ashly Harshad, Adv. Mr Gaurav Yadav, Adv.

Mr Alok Kumar Dwivedi, Adv. Mr. Chand Qureshi, AOR Mr. Mohit Yadav, Adv.

Ms. Aarti Pal, Adv.

M/S. Subash Chandran & Kavitha Law Associates, AOR Mr. Subash Chandran, Adv. Mr. Sayooj Mohandas.m, Adv. Mrs. Kavitha.k.t, Adv. Ms. Subash Chandran & Kavitha Law Associates, Adv.

For Respondent(s) Mr. P. V. Dinesh, AOR Ms. Anna Oommen A, Adv.

Mr. G. Prakash, AOR Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv. Mr. Subhash Chandran K.r., Adv. Mrs. Ashly Harshad, Adv. M/S. Subash Chandran & Kavitha Law Associates, AOR Mr. Subash Chandran, Adv. Mr. Sayooj Mohandas.m, Adv. Mrs. Kavitha.k.t, Adv. Ms. Subash Chandran & Kavitha Law Associates, Adv.

UPON hearing the counsel the Court made the following O R D E R Original records have been received from the High Court and Trial Court in all matters.

Contd….

Item no.10 Crl.A. No. 1673-1674/2021, Crl.A. No. 1676/2021 Sole respondent is duly represented. Sole appellant is duly represented now. Crl.A. No. 1677-1678/2021 Both respondents are duly represented. Crl.A. No. 1680-1681/2021 Sole respondent is duly represented. Crl.A. No. 1679/2021 Respondent nos. 2,3 and 5 are duly represented. Service is complete on respondent nos. 1 and 4 but none has entered appearance.

Crl.A. No. 1675/2021 Sole respondent is duly represented. Service of notice for alternative arrangement(counsel expired) is complete on the appellant but none has entered appearance. Registry to process the matter for listing before the Hon’ble Judge in Chambers for necessary directions.

H. SHASHIDHARA SHETTY Registrar