Supreme Court - Daily Orders
K.S. Nazar vs State Of Kerala on 7 September, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.18 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.)............ of 2015
CRLMP No(s). 14604/2015
(Arising out of impugned final judgment and order dated 09/07/2015
in CRLAP No. 1049/2005 passed by the High Court of Kerala at
Ernakulam)
K.S. NAZAR Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
CRLMP. 14604/2015(with exemption from surrendering)
Date : 07/09/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Mr. Roy Abraham, Adv.
Ms. Seema Jain, Adv.
Ms. Chandrani Prasad, Adv.
Mr. Himinder Lal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP for exemption from surrendering is rejected. However, the petitioner is granted six weeks' time to surrender.
In case the petitioner surrenders and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court immediately.
Signature Not Verified Digitally signed by (Sweta Dhyani) (Tapan Kumar Chakraborty) Neeta Sapra Date: 2015.09.08 16:47:36 IST Sr. P.A. Court Master Reason: