Supreme Court - Daily Orders
Balan @ Soda Balan vs The State Of Kerala on 29 April, 2022
Bench: Dinesh Maheshwari, Aniruddha Bose
1
ITEM NO.14 COURT NO.14 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. 3925/2022
(Arising out of impugned final judgment and order dated 20-12-2021
in CRLA No. 678/2006 passed by the High Court of Kerala at
Ernakulam)
BALAN @ SODA BALAN & ORS. Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.44840/2022-EXEMPTION FROM FILING
O.T. and IA No.44841/2022-EXEMPTION FROM FILING AFFIDAVIT)
Date : 29-04-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. R. Basant, Sr. Adv.
Mr. Raghenth Basant, Adv.
Mr. Govind Manoharan, Adv.
Ms. Samiksha Godiyal, Adv.
Mr. Vishnu Pazhanganat, Adv.
Mr. Nakul Rajan, Adv.
Mr. A. Karthik, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel for the petitioners and having perused the material placed on record, we are not persuaded to consider interference in the impugned judgment and order dated 20.12.2021 passed by the High Court of Kerala at Ernakulum in Signature Not Verified Criminal Appeal No. 678 of 2006, at the instance of the Digitally signed by DEEPAK SINGH Date: 2022.04.29 17:21:09 IST Reason: petitioners.
2The petition seeking special leave to appeal, accordingly, stands dismissed.
All pending applications stand disposed of.
(SHRADDHA MISRHA) (ANJU KAPOOR) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)