Supreme Court - Daily Orders
Ramchandran vs State Of Kerala on 15 November, 2016
Author: D.Y. Chandrachud
Bench: D.Y. Chandrachud
ITEM NO.10 COURT NO.13 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 17975/2016
(Arising out of impugned final judgment and order dated 06/08/2015
in CRLRP No. 1031/2004 passed by the High Court of Kerala at
Ernakulam)
RAMCHANDRAN Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
CRLMP. 17975/2016(with exemption from surrendering)
Date : 15/11/2016 This application was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
[IN CHAMBERS]
For Petitioner(s) Mr. P. V. Dinesh, AOR
Ms. Sindhu T. P., Adv.
Mr. Bineeshle, Adv.
Ms. Arushi Singh, Adv.
Mr. Rajendra Beniwal, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Petitioner is a Driver in Kerala State Road Transport Corporation. The conviction is under Sections 279 and 304(A) of the Indian Penal Code and the petitioner has been sentenced to undergo simple imprisonment for six months each under the two sections and sentence is being required to run concurrently.
The incident took place on 30.09.1999 and it has been stated that the petitioner was granted exemption from surrendering in the court below.
Having regard to the facts and circumstances, the Crl.M.P. Signature Not Verified No.17975 of 2016 for exemption from surrendering is allowed.
Digitally signed by RASHI GUPTA Date: 2016.11.17 11:59:37 IST Reason: (RASHI GUPTA) (RAJ RANI NEGI)
SR. P. A. ASSISTANT REGISTRAR