Supreme Court - Daily Orders
Karayi Chandrasekharan vs Inspector Of Police, Cbi/Scb, ... on 30 March, 2015
Bench: T.S. Thakur, R. Banumathi
ITEM NO.21 COURT NO.2 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.)...... of 2015
CRLMP No(s). 4873/2015
(Arising out of impugned final judgment and order dated 25/11/2014
in CRLMA No. 7088/2014,25/11/2014 in BA No. 7207/2013 passed by
the High Court Of Kerala At Ernakulam)
KARAYI CHANDRASEKHARAN & ANR Petitioner(s)
VERSUS
INSPECTOR OF POLICE, CBI/SCB, THIRUVANANTHAPURAM Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 30/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. R.Basant, Sr. Adv.
Mr.Sindhu T.P., Adv.
Mr. P. V. Dinesh,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
Delay condoned.
We see no reason to interfere with the impugned order. The Special Leave Petition is dismissed. We however request the High Court to expedite the hearing and disposal of criminal revision filed by the petitioners or any one of the accused persons facing trial in the case in question against the quashing of the proceedings or against the framing of the charges by the Signature Not Verified Digitally signed by Trial Court. Shashi Sareen Date: 2015.03.31 10:56:03 IST Reason: (SHASHI SAREEN) (VEENA KHERA) COURT MASTER COURT MASTER