Supreme Court - Daily Orders
Deepak @ Kuttayi vs The State Of Kerala on 30 November, 2022
Bench: B.R. Gavai, Vikram Nath
ITEM NO.27 COURT NO.8 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 35667/2022
(Arising out of impugned final judgment and order dated 23-08-2004
in DSR No. 01/2003 23-08-2004 in CRLA No. 450/2003 passed by the
High Court of Kerala at Ernakulam)
DEEPAK @ KUTTAYI Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.174846/2022-CONDONATION OF DELAY
IN FILING and IA No.174847/2022-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.174848/2022-EXEMPTION FROM FILING O.T.)
Date : 30-11-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Adolf Mathew,Adv.
Mr. Sanjay Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition(s) is/are dismissed on the ground of delay as well as on merits.
However, if the petitioner is entitled to make an application for remission to the State Government, he may do so. If such an application/representation is made, the same shall be decided in accordance with law.
(NARENDRA PRASAD) Signature Not Verified (ANJU KAPOOR) ASTT. REGISTRAR-cum-PS Digitally signed by Narendra Prasad Date: 2022.12.02 COURT MASTER (NSH) 10:20:10 IST Reason: