Supreme Court - Daily Orders
R. Baiju vs The State Of Kerala on 29 August, 2017
Bench: Chief Justice, Prafulla C. Pant, D.Y. Chandrachud
ITEM NO.39 COURT NO.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
Petition(s) for Special Leave to Appeal (Crl.) No.6288/2017
(Arising out of impugned final judgment and order dated 19-07-2017
in CRLMA No. 6952/2017 passed by the High Court of Kerala at
Ernakulam)
R. BAIJU Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(With appln.(s) for exemption from filing O.T. and prayer for
interim relief)
Date : 29-08-2017 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PRAFULLA C. PANT
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
For Petitioner(s) Mr. Renjith B. Marar, Adv.
Mr. Lakshmi N. Kaimal, AOR
Ms. Vasudha Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
The special leave petition is dismissed.
Signature Not Verified(Chetan Kumar) (H.S. Parasher) Digitally signed by CHETAN KUMAR Date: 2017.08.29 Court Master Assistant Registrar 16:05:59 IST Reason: