Supreme Court - Daily Orders
S.V. Shaji vs The State Of Kerala on 29 November, 2021
Bench: Vikram Nath, M.M. Sundresh
ITEM NO.22 Court 15 (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 for Special Leave to Appeal (Crl.) No.6765/2019
(Arising out of impugned final judgment and order dated 21-11-2018
in CRLA No. 593/2017 passed by the High Court of Kerala at
Ernakulam)
S.V. SHAJI Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 29-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Mr. Manoj V. George, Adv.
Ms. Shilpa Liza George, Adv.
Mr. Alim Anvar, Adv.
Mr. K. Panmei, Adv.
Mr. Shifaz R.D., Adv.
Ms. Bhavika, Adv.
Mr. Mohammed Sadique T.A., AOR
For Respondent(s) Mr. Jishnu M.L., Adv.
Mr. G. Prakash, AOR
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. Manan Sanghai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We do not find any reason to interfere with the order of the High Court refusing to quash the complaint.
Accordingly, the Special Leave Petition is dismissed.
Signature Not Verified Digitally signed by Pending application(s) shall also stand disposed of. Rajni Mukhi Date: 2021.11.30 17:14:02 ISTReason: However, we make it clear that any observation made either by the High Court in any of its orders or by the Sessions ...2/-
- 2 -
Court in any of its orders, would not influence the trial which shall be decided on the basis of the evidence or material placed before it.
(RAJNI MUKHI) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER