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Edakkandi Dineshan@ P.Dineshan . vs State Of Kerala on 23 November, 2015

Bench: Chief Justice, Amitava Roy

                                                  1

     ITEM NO.5                           COURT NO.1                SECTION IIB

                                S U P R E M E C O U R T O F     I N D I A
                                        RECORD OF PROCEEDINGS

     CRLMP. 18761/2015 in Criminal Appeal              No(s).   118/2013

     EDAKKANDI DINESHAN@ P.DINESHAN & ORS.                           Appellant(s)

                                                 VERSUS

     STATE OF KERALA                                                 Respondent(s)

     (for bail and office report)


     Date : 23/11/2015 This application was called on for hearing today.

     CORAM :
                          HON'BLE THE CHIEF JUSTICE
                          HON'BLE MR. JUSTICE AMITAVA ROY


     For Appellant(s)                Mr.V.Giri, Sr.Adv.
                                     Mr. P. V. Dinesh,Adv.
                                     Ms.Sindhu, T.P.,Adv.


     For Respondent(s)               Ms. Liz Mathew,Adv.



                           UPON hearing the counsel the Court made the following
                                              O R D E R

Having gone through the records and in the peculiar facts and circumstances of the case, we are of the considered opinion that the appellants be directed to be released on bail, subject to the satisfaction of the Trial Court. Signature Not Verified Digitally signed by Ramana Venkata Ganti Date: 2015.11.24

Accordingly, we direct that the appellants be 14:11:27 IST Reason: released on bail, subject to the satisfaction of the Trial Court.

CRLMP No.18761 of 2015 is disposed of accordingly.

(G.V.Ramana)                                   (Vinod Kulvi)
AR-cum-PS                                    Asstt.Registrar