Supreme Court - Daily Orders
Venugopal V. vs The State Of Kerala on 17 August, 2021
Bench: K.M. Joseph, S. Ravindra Bhat
ITEM NO.19 Court 11 (Video Conferencing) 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
Petition(s) for Special Leave to Appeal (Crl.) No. 5996/2021
(Arising out of impugned final judgment and order dated 06-08-2021
in BA No. 5591/2021 passed by the High Court of Kerala at
Ernakulam)
VENUGOPAL V. & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.98761/2021-EXEMPTION FROM FILING
O.T. and IA No.98763/2021-EXEMPTION FROM FILING AFFIDAVIT)
Date : 17-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s)
Mr. R. Basant, Sr. Adv.
Mr. Raghenth Basant, Adv.
Mr. Vishnu Pazhanganat, Adv.
Ms. Roopali Lakhotia, Adv.
Mr. Arjun Singh Bhati, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed. Pending applications stand disposed of.
(NIDHI AHUJA) (RENU KAPOOR)
AR-cum-PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
Nidhi Ahuja
Date: 2021.08.17
17:42:39 IST
Reason: