Supreme Court - Daily Orders
Majeesh K. Mathew vs The State Of Kerala on 11 September, 2018
Bench: R. Banumathi, Indira Banerjee
ITEM NO.10 COURT NO.12 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(s).7299-7300/2018
(Arising out of impugned final judgment and order dated 20-06-2018
in BA No. 3833/2018 13-08-2018 in BA No. 5286/2018 passed by the
High Court Of Kerala At Ernakulam)
MAJEESH K. MATHEW Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION and INTERIM RELIEF and
IA No.124518/2018-EXEMP.FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 11-09-2018 These petitions were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE R. BANUMATHI
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Renjith B. Marar,Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Anubhav Anand Pandey,Adv.
For Respondent(s) Mr. M.T. George,Adv.
Ms. Kavitha K.T.,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any good ground warranting interference with the impugned order(s) in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petitions are accordingly dismissed. However, four weeks’ time is granted to the petitioner to surrender and move an application for regular bail. On filing of such an application for bail, the trial court shall consider the same expeditiously in accordance with law.
We make it clear that we have not expressed any opinion on the merits of the matter.
Signature Not Verified Digitally signed by MAHABIR SINGH Date: 2018.09.1209:58:07 IST Pending applications, if any, shall also stand disposed of.
Reason:
(MAHABIR SINGH) (PARVEEN KUMARI PASRICHA)
COURT MASTER BRANCH OFFICER