Supreme Court - Daily Orders
The State Of Kerala vs Sunil N.S.@ Pulsar Suni on 15 December, 2020
Bench: A.M. Khanwilkar, B.R. Gavai, Krishna Murari
1
ITEM NO.25 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). 6273/2020
(Arising out of impugned final judgment and order dated 20-11-2020
in TRPCR No. 49/2020 passed by the High Court Of Kerala At
Ernakulam)
THE STATE OF KERALA Petitioner(s)
VERSUS
SUNIL N.S.@ PULSAR SUNI & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.127126/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 15-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. Ranjit Kumar, Sr. Adv.
Ms. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. G. Prakash, AOR
For Respondent(s) Mr. Mukul Rohatgi, Sr. Adv.
Mr. Philip T. Varghese, Adv.
Mr. Sujesh Menon, Adv.
Ms. Pragya Baghel, Adv.
Mr. Vamshi Polsani, Adv.
Ms. Samten Doma, Adv.
Ms. Ranjeeta Rohatgi, AOR
UPON hearing the counsel the Court made the following
O R D E R
We decline to interfere in this special Signature Not Verified leave petition. The special leave petition is Digitally signed by dismissed.
NEETU KHAJURIA Date: 2020.12.16 19:20:33 IST Reason:
However, the dismissal of this special leave petition will not come in the way of the 2 prosecution to request the learned Judge to consider the pending applications including to challenge the adverse order(s) passed by the trial Court on the said applications or any further proceedings by way of appropriate proceedings before the Higher forum.
The prosecution is free to nominate new special public prosecutor within one week from today, if so advised.
Pending application(s), if any, shall stand disposed of.
(NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER