Supreme Court - Daily Orders
Santhamma vs State Of Kerala on 13 October, 2014
Author: Dipak Misra
Bench: Dipak Misra
ITEM NO.13 COURT NO.7 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.)...... CRLMP No(s).
20120/2014
(Arising out of impugned final judgment and order dated 19/02/2014
in CRLA No. 1669/2005 passed by the High Court Of Kerala At
Ernakulam)
SANTHAMMA Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
CRLMP. 20120/2014(With exemption from surrendering)
Date : 13/10/2014 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
[IN CHAMBER]
For Petitioner(s) Mr. V. K. Sidharthan,Adv.
Mr. Shabu Sreedharan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard Mr. V.K. Sidharthan, learned counsel for the petitioner. Regard being had to the fact that the petitioner is an old lady and considering the nature of an offence, application for exemption from surrendering stands allowed.
CRLMP stands disposed of.
(MEENAKSHI KOHLI) (SUMAN JAIN)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2014.10.14
10:48:28 IST
Reason: