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Xxxx vs The State Of Kerala on 2 September, 2022

Author: Surya Kant

Bench: Surya Kant

                                                         1

     ITEM NO.19                                  COURT NO.14                  SECTION II­B

                                   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.22397/2022

     (Arising out of impugned final judgment and order dated 23­11­2021
     in CRLMC No. 4831/2021 passed by the High Court of Kerala at
     Ernakulam)

     XXXX                                                                     Petitioner(s)

                                                       VERSUS

     THE STATE OF KERALA & ANR.                                               Respondent(s)

     (FOR ADMISSION and I.R. and IA No.105504/2022­CONDONATION OF DELAY
     IN FILING SLP, IA No.105505/2022­EXEMPTION FROM FILING C/C OF THE
     IMPUGNED JUDGMENT, IA No.105510/2022­EXEMPTION FROM FILING O.T. and
     IA No.105502/2022­PERMISSION TO FILE SPECIAL LEAVE PETITION,     IA
     No.105507/2022­PERMISSION    TO    FILE    ADDITIONAL    DOCUMENTS/
     FACTS/ANNEXURES and IA No.105509/2022­APPLICATION FOR FILING THE
     PETITION WITHOUT DISCLOSING THE IDENTITY OF THE PETITIONER/
     RESPONDENT)

     Date : 02­09­2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SURYA KANT
                             HON'BLE MR. JUSTICE J.B. PARDIWALA

     For Petitioner(s)
                                        Mr. Rajith, Adv.
                                        Ms. Anzu. K. Varkey, AOR
     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

1. Application seeking permission to file the Special Leave Petition is allowed.

2. Digitally signed by VISHAL ANAND Delay condoned.

Date: 2022.09.05

3. Exemption applications are allowed. 20:06:15 IST Reason:

4. Application seeking permission not to disclose the identity of the petitioner is also allowed.

5. Having heard learned counsel appearing for the petitioner – complainant and after carefully perusing the material available on record, we see no reason to interfere with the impugned order passed by the High Court directing the learned Sessions Judge to accept the report filed by the Investigating Officer and close the case.

6. The Special Leave Petition is, accordingly, dismissed.

7. Pending application filed in the matter also stands disposed of.

(VISHAL ANAND) (PREETHI T.C.) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH)