Supreme Court - Daily Orders
Nalini Mohanan K.M. vs The State Of Kerala on 17 January, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.16 Court 1 (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).122/2022
(Arising out of impugned final judgment and order dated 08-01-2020
in CRLMC No.4254/2019 passed by the High Court of Kerala at
Ernakulam)
NALINI MOHANAN K.M. Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(FOR ADMISSION)
Date : 17-01-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Abraham C.Mathew, Adv.
Mr. Babu Kuruvathazham, Adv.
Ms. Anu K.Joy, Adv.
Mr. Alim Anvar, Adv.
Mr. Mohammed Sadique T.A., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the petition preferred by the petitioner under Section 482 Cr.P.C. for quashing the proceedings initiated against her.
The special leave petition is, accordingly, dismissed.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2022.01.17 17:20:12 IST(SATISH KUMAR YADAV) Reason:
(R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)