Supreme Court - Daily Orders
Chami vs The State Of Kerala on 12 February, 2021
Bench: Sanjay Kishan Kaul, Hrishikesh Roy
ITEM NO.22 Court 9 (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 for Special Leave to Appeal (Crl.) No. 1051/2021
(Arising out of impugned final judgment and order dated
05-08-2020 in CRLA No. 1000/2013 passed by the High Court Of
Kerala At Ernakulam)
CHAMI Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R.)
Date :12-02-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HRISHIKESH ROY
For Petitioner(s) Mr. Jaimons Andrews, Adv.
Mr. Abdullah Naseeh, Adv.
Mr. Naresh Kumar, 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 order.
The special leave petition is, accordingly, dismissed.
[CHARANJEET KAUR] [POONAM VAID] ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) Signature Not Verified Digitally signed by Charanjeet kaur Date: 2021.02.13 12:40:33 IST Reason: