Supreme Court - Daily Orders
Shaji vs The State Of Kerala on 12 March, 2021
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.22 Court 5 (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).2029/2021
(Arising out of impugned final judgment and order dated 09-12-2020
in CRLA No. 2180/2005 passed by the High Court of Kerala at
Ernakulam)
SHAJI & ORS. Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(WITH IA No.14207/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.14208/2021-EXEMPTION FROM FILING O.T. and IA
No.14211/2021-EXEMPTION FROM FILING AFFIDAVIT)
Date : 12-03-2021 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. A. Karthik, AOR
Ms. Smrithi Suresh, Adv.
Ms. Sreepriya K, Adv.
Mr. Arsh Khan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1 We are not inclined to entertain the Special Leave Petition under Article 136 of the Constitution.
2 The Special Leave Petition is accordingly dismissed. 3 Pending applications stand disposed of.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2021.03.13 11:33:47 IST (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) Reason: AR-CUM-PS COURT MASTER