Supreme Court - Daily Orders
Abdul Razack P.P. vs The State Of Kerala on 2 November, 2020
Bench: Rohinton Fali Nariman, Navin Sinha, Krishna Murari
ITEM NO.21 Court 3 (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(s) for Special Leave to Appeal (Crl.) No(s). 5013/2020
(Arising out of impugned final judgment and order dated 11-09-2020
in BA No. 5266/2020 passed by the High Court Of Kerala At
Ernakulam)
ABDUL RAZACK P.P. Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION)
Date : 02-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. K. Parameshwar, AOR
Mr. M.V. Mukunda, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Special Leave Petition is dismissed.
(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by R Natarajan Date: 2020.11.02 16:30:14 IST Reason: