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George Kutty vs The State Of Kerala on 19 November, 2018

Bench: R. Banumathi, Indira Banerjee

                                                          1

     ITEM NO.32                                  COURT NO.9                  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). 30202/2018
     (Arising out of impugned final judgment and order dated 05-03-2018
     in CRLRP No. 3087/2005 passed by the High Court Of Kerala At
     Ernakulam)

     GEORGE KUTTY                                                                Petitioner(s)

                                                        VERSUS

     THE STATE OF KERALA                                 Respondent(s)
     (FOR ADMISSION and I.R. and IA No.122682/2018-CONDONATION OF DELAY
     IN FILING and IA No.122685/2018-EXEMPTION FROM FILING O.T. and IA
     No.122687/2018-PERMISSION TO COMPOUND THE OFFENCE )

     Date : 19-11-2018 These matters were called on for hearing today.

     CORAM :
                              HON'BLE MRS. JUSTICE R. BANUMATHI
                              HON'BLE MS. JUSTICE INDIRA BANERJEE


     For Petitioner(s)                    Mr. Aljo K. Joseph, AOR
                                          Mrs.Shelna K.,Adv.

     For Respondent(s)                    Mr. Aditya Hooda,Adv.
     (For the defacto                     Mr. Rochak Kharbanda,Adv.
      complainant)                        Dr. Surender Singh Hooda, AOR

                                          Mr.   Nishe Rajen Shonker,Adv.
                                          Ms.   Anu K. Joy,Adv.
                                          Mr.   Alim A.,Adv.
                                          Mr.   Reegan S. B.,Adv.
                                          Mr.   Bebil Nizar,Adv.

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

Heard learned counsel for the petitioner. Delay condoned.

Defacto - complainant has entered appearance by caveat. Digitally signed by MADHU BALA Date: 2018.11.19 16:52:50 IST Reason: Learned counsel for the petitioner has submitted that the victim-woman has compromised the matter with the petitioner-accused and in this regard counsel for the petitioner has drawn our  2 attention to Page No. 56 of the special leave petition- affidavit of the victim-woman/complainant.

Having regard to above submissions and the affidavit of the alleged defacto complainant, issue notice.

(MADHU BALA)                              (PARVEEN KUMARI PASRICHA)
COURT MASTER (SH)                                  BRANCH OFFICER