Supreme Court - Daily Orders
Jayachandran @ Kannan vs The State Of Kerala on 8 October, 2018
Bench: Arun Mishra, Vineet Saran
ITEM NO.32 COURT NO.7 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). 8096/2018
(Arising out of impugned final judgment and order dated 04-04-2018
in CRLA No. 2158/2010 passed by the High Court Of Kerala At
Ernakulam)
JAYACHANDRAN @ KANNAN Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 08-10-2018 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ARUN MISHRA
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Raghenth Basant, Adv.
Mr. Mithun Verghis, Adv.
Ms. Liz Mathew, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and order. Consequently, the special leave petition is dismissed.
Pending application, if any, is also disposed of.
(NEELAM GULATI) (JAGDISH CHANDER) COURT MASTER (SH) BRANCH OFFICER Signature Not Verified Digitally signed by NEELAM GULATI Date: 2018.10.09 16:38:54 IST Reason: