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Abilash vs The State Of Kerala on 7 December, 2022

Bench: Dinesh Maheshwari, Hrishikesh Roy

     ITEM NO.13                              COURT NO.7                        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).     7174/2019

     (Arising out of impugned final judgment and order dated 25-06-2019
     in CRLA No. 754/2019 passed by the High Court Of Kerala At
     Ernakulam)

     ABILASH & ORS.                                                             Petitioner(s)
                                                      VERSUS
     THE STATE OF KERALA                                                        Respondent(s)

     (FOR ADMISSION and I.R. and IA No.120724/2019-EXEMPTION FROM FILING
     O.T. )

     Date : 07-12-2022 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE DINESH MAHESHWARI
                           HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                  Mr. Renjith B. Marar, Adv.
                                        Ms. Lakshmi N. Kaimal, AOR
                                        Mr. Arun Poomuli, Adv.
                                        Ms. Ashu Jain, Adv.
                                        Mr. Davesh Kumar Sharma, Adv.

     For Respondent(s)                  Mr. Nishe Rajen Shonker, AOR
                                        Mr. Alim Anvar, Adv.
                                        Mr. Anu K. Joy, Adv.

                          UPON hearing the counsel the Court made the following
                                               O R D E R

Learned counsel for the petitioner frankly points out that since after passing of the interim order by this Court, the charge-sheet was filed and thereafter, upon the petitioners appearing before the Court concerned, they were granted regular bail. Hence, no further orders are required to be passed.

This petition stands disposed of accordingly.

Pending applications also stand disposed of.

                            (NEETU KHAJURIA)                              (MONIKA DEY)
                         ASTT. REGISTRAR-cum-PS                           COURT MASTER