Supreme Court - Daily Orders
M K Chandrasekharan Nair vs The State Of Kerala on 16 October, 2015
Bench: Kurian Joseph, Arun Mishra
ITEM NO.58 COURT NO.13 SECTION IIB
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). 7012/2015
(Arising out of impugned final judgment and order dated 10/06/2015
in CRLA No. 493/2001 passed by the High Court of Kerala at
Ernakulam)
M K CHANDRASEKHARAN NAIR Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
WITH
SLP(Crl) No. 7049/2015
(With Interim Relief and Office Report)
Date : 16/10/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Basant R., Sr. Adv.
Mr. Raghenth Basant, Adv.
Mr. Hardeep Singh, Adv.
Mr. Senthil Jagadeesan,Adv.
For Respondent(s) Mr. Jogy Scaria,Adv.
Ms. Beena Victor, Adv.
Mr. Reegan S. Bel, Adv.
Mr. Rovin Jacob, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The appellant-M.K. Chandrasekharan Nair be released on bail subject to furnishing bail bonds for the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties of the like amount to the satisfaction of the Trial Court.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2015.10.16 17:16:31 IST Reason: (Rajni Mukhi) (Tapan Kumar Chakraborty) Sr. P.A. Court Master
(Signed Order is placed on the file) IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 1389 OF 2015 (Arising out of SLP (Crl.) No. 7012 of 2015) M K CHANDRASEKHARAN NAIR APPELLANT VERSUS STATE OF KERALA RESPONDENT WITH CRIMINAL APPEAL NO. 1390 OF 2015 (Arising out of SLP (Crl.) No. 7049 of 2015) O R D E R Leave granted.
These appeals have been preferred by the appellant against the impugned order dated 10 th June, 2015 passed by the High Court of Kerala at Ernakulam in Criminal Appeal Nos. 493/2001 whereby the appellant was sentenced to undergo rigorous imprisonment for two years with a fine of Rs.40,000/- and in Criminal Appeal Nos. 492/2001 whereby the appellant was sentenced to undergo rigorous imprisonment for two years with a fine of Rs.90,000/- .
We have heard learned counsel for the parties and perused the record of the criminal appeals and we find that it is a fit case to release the appellant-M.K. Chandrasekharan Nair on bail
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during the pendency of the appeals, subject to furnishing bail bonds for the sum of Rs.50,000/- (Rupees Fifty Thousand Only) with two solvent sureties of the like amount to the satisfaction of the Trial Court. Ordered accordingly.
....................J. [KURIAN JOSEPH] ....................J. [ARUN MISHRA] NEW DELHI OCTOBER 16, 2015