Supreme Court - Daily Orders
Syed Muhammed Hashim vs The State Of Kerala on 11 February, 2020
Bench: L. Nageswara Rao, Deepak Gupta
ITEM NO.13 COURT NO.11 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). 930/2020
(Arising out of impugned final judgment and order dated 10-01-
2020 in BA No. 9567/2019 passed by the High Court Of Kerala At
Ernakulam)
SYED MUHAMMED HASHIM Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(IA No.20047/2020-EXEMPTION FROM FILING O.T. )
Date : 11-02-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Renjith B. Marar, Adv.
Ms. Lakshmi N. Kaimal, AOR
Mr. Mahendra Kumawat, Adv.
For Respondent(s) Mr. P.V. Dinesh, AOR
Ms. Sindhu T.P., Adv.
Mr. Mukund P Unny, Adv
Mr. Bineesh K., Adv
Ms. Ashwini Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We see no reason to interfere with the impugned order passed by the High Court. The Special Leave Petition is, accordingly, dismissed. However, the petitioner shall surrender within a period of two weeks from today.
Pending application(s) shall stand disposed of. Signature Not Verified Digitally signed by GEETA AHUJA Date: 2020.02.12 15:57:55 IST Reason:
(GEETA AHUJA) (ANAND PRAKASH)
COURT MASTER (SH) BRANCH OFFICER