Supreme Court - Daily Orders
Sabarinath T.A vs The State Of Kerala on 29 March, 2023
Bench: K.M. Joseph, B.V. Nagarathna
ITEM NO.16 COURT NO.3 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). 3714/2023
(Arising out of impugned final judgment and order dated 07-02-2023
in BA No. 799/2023 passed by the High Court of Kerala at Ernakulam)
SABARINATH T.A PETITIONER(S)
VERSUS
THE STATE OF KERALA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.58188/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.58189/2023-EXEMPTION FROM
FILING O.T.)
Date : 29-03-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE K.M. JOSEPH
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
For Petitioner(s) Mr. Ritin Rai, Sr. Adv.
Mr. Biju P Raman, AOR
Ms. Usha Nandini V., Adv.
Mr. John Thomas Arakkal, Adv.
Ms. Yogamaya M G, Adv.
Mr. Ravi Lomod, Adv.
Ms. Puja Kumari Shaw, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
However, we make it clear that it will open to the petitioner to move for bail at later stage.
Pending application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by Jagdish Kumar Date: 2023.03.29 18:37:12 IST Reason: (JAGDISH KUMAR) (RENU KAPOOR)
COURT MASTER (SH) ASSISTANT REGISTRAR