Supreme Court - Daily Orders
Durga Prasad Shetty vs State Of Kerala . on 8 August, 2016
Bench: S.A. Bobde, Ashok Bhushan
ITEM NO.33 COURT NO.12 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.) No......./2016
CRL.M.P. No.12497/2016
(Arising out of impugned final judgment and order dated 17/02/2016
in BA No.2738/2015 in Crime No.577/2013 passed by the High Court Of
Kerala At Ernakulam)
DURGA PRASAD SHETTY AND ANR. Petitioner(s)
VERSUS
STATE OF KERALA AND ORS. Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 08/08/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Ms. Kiran Suri, Sr. Adv.
Mr. S. J. Amith, Adv.
For Dr. (Mrs.) Vipin Gupta,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. However, needless to state that the police shall take necessary precautions referred to by this Court in the case of Arnesh Kumar vs. State of Bihar & Anr. - (2014) 8 SCC 273, for arresting the petitioners-accused.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2016.08.11 17:05:50 IST Reason: (Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master