Supreme Court - Daily Orders
Appanchan @ Joseph Pm vs The State Of Kerala on 13 December, 2019
Bench: Navin Sinha, Krishna Murari
ITEM NO.28 COURT NO.15 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 43116/2019
(Arising out of impugned final judgment and order dated 22-02-2019
in CRLA No. 247/2014 passed by the High Court of Kerala at
Ernakulam)
APPANCHAN @ JOSEPH PM Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.187820/2019-CONDONATION OF DELAY
IN FILING )
Date : 13-12-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE NAVIN SINHA
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s)
Mrs. S. Usha Reddy, AOR
Mr. Karri Venkata Reddy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
Pending applications, if any, are disposed of.
(NEETA SAPRA) (DIPTI KHURANA) SR. PERSONAL ASSISTANT COURT MASTER (NSH) Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2019.12.14 13:07:42 IST Reason: