Supreme Court - Daily Orders
P.C. Lalitha vs The State Of Kerala on 13 December, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.22 Court 8 (Video Conferencing) 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). 7011/2021
(Arising out of impugned final judgment and order dated 03-03-2020
in CRLMA No. 1/2019 passed by the High Court of Kerala at
Ernakulam)
P.C. LALITHA & ANR. Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.116529/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 13-12-2021 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Agam Sharma, Adv.
Mr. Dharm Singh, Adv.
Ms. Nandini Pandey, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s) Mr. Nishe Rajen Shonker, AOR
Ms. Anu K. Joy, Adv.
Mr. Alim Anwar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
After hearing the learned counsel for the parties, we do not find any grounds to interfere with the impugned judgment and order of the High Court dismissing the application for suspension of sentence pending adjudication of the appeal filed by the petitioner Signature Not Verified Digitally signed by Chetan Kumar Date: 2021.12.13 in the High Court.
17:52:03 IST Reason:
The petitioner has been convicted for the offence punishable 2 under Section 302 of the Indian Penal Code. Apparently, there is evidence against the petitioner.
The special leave petition is, therefore, dismissed. It is made clear that any observations made in this order will not prejudice the appeal.
Pending applications, if any, stand disposed of accordingly.
(GULSHAN KUMAR ARORA) (MATHEW ABRAHAM)
AR-CUM-PS COURT MASTER (NSH)