Supreme Court - Daily Orders
Mohammed Shukkoor Ali vs The State Of Kerala on 15 March, 2021
Bench: Sanjay Kishan Kaul, R. Subhash Reddy
ITEM NO.22 Court 9 (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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 6110/2021
(Arising out of impugned final judgment and order dated
04-09-2018 in CRLA No. 1394/2013 passed by the High Court Of
Kerala At Ernakulam)
MOHAMMED SHUKKOOR ALI Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.37027/2021-CONDONATION OF
DELAY IN FILING)
Date :15-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Ms. N. Annapoorani, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned order.
The special leave petition is, accordingly, dismissed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.03.15 17:55:42 IST Reason: