Supreme Court - Daily Orders
Manilal vs State Of Kerala on 23 March, 2015
Bench: J. Chelameswar, R.K. Agrawal
ITEM NO.54 COURT NO.6 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).
2649/2015
(Arising out of impugned final judgment and order dated 07/02/2013
in CRA No. 1868/2008 passed by the High Court Of Kerala At
Ernakulam)
MANILAL Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
CRLMP. 2649/2015(with c/delay in filing SLP and office report)
Date : 23/03/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J. CHELAMESWAR
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Renjith. B,Adv.
Mr. Lakshmi N. Kamal, Adv.
Mr. Anas Muhammed Shamnad R., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted in view of the judgment in Subran alias Subramanian and Others Vs. State of Kerala (1993) 3 SCC 32.
(DEEPAK MANSUKHANI) (INDU BALA KAPUR) COURT MASTER COURT MASTER Signature Not Verified Digitally signed by Deepak Mansukhani Date: 2015.03.24 12:44:34 IST Reason: