Supreme Court - Daily Orders
V. M. Suresh Babu vs The State Of Kerala on 9 August, 2021
Bench: Indira Banerjee, V. Ramasubramanian
ITEM NO.25 Court 10 (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). 5635/2021
(Arising out of impugned final judgment and order dated 05-10-2020
in CRLA No. 2527/2007 passed by the High Court of Kerala at
Ernakulam)
V. M. SURESH BABU Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R.
IA No. 89153/2021 - CONDONATION OF DELAY IN FILING PROOF OF
SURRENDER
IA No. 89156/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 27633/2021 - EXEMPTION FROM FILING O.T.
IA No. 27632/2021 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 09-08-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Sureshan P., AOR
Mr. Utkarsh Singh, Adv.
Mr. vishnu Sharma, Adv.
For Respondent(s) Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Issue notice on the prayer for bail as well as on the Special Leave Petition.
Mr. Nishe Rajen Shonker, learned counsel appearing on behalf of the Respondent-State accepts notice.
Signature Not VerifiedList on 23.08.2021.
Digitally signed by SUNIL KUMAR Date: 2021.08.09 16:53:58 IST Reason: (GULSHAN KUMAR ARORA) (MATHEW ABRAHAM) AR-CUM-PS COURT MASTER(NSH)