Supreme Court - Daily Orders
T. Balan @ Thottathil Balan vs The State Of Kerala on 20 August, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.26 COURT NO.6 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). 26102/2018
(Arising out of impugned final judgment and order dated 15-02-
2016 in CRLA No. 835/2011 passed by the High Court Of Kerala At
Ernakulam)
T. BALAN @ THOTTATHIL BALAN Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(WITH PRAYER FOR INTERIM RELIEF AND IA No.113759/2018-
CONDONATION OF DELAY IN FILING and IA No.113760/2018-EXEMPTION
FROM FILING C/C OF THE IMPUGNED JUDGMENT and IA No.113761/2018-
EXEMPTION FROM FILING O.T.)
Date :20-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Ms. Sangeeta Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed as not pressed.
Pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar Signature Not Verified Digitally signed by CHARANJEET KAUR Date: 2018.08.20 16:23:27 IST Reason: