Supreme Court - Daily Orders
Abdul Azeez P.V. vs State Of Kerala on 13 April, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.12 COURT NO.13 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(s). 2875/2017
(Arising out of impugned final judgment and order dated 19/12/2016
in CRLA No. 147/2016 passed by the High Court of Kerala at
Ernakulam)
ABDUL AZEEZ P.V. AND ORS Petitioner(s)
VERSUS
STATE OF KERALA AND ANR Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief)
Date : 13/04/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Sidhrath Luthra, Sr. Adv.
Mr. Ramesh Babu M. R.,Adv.
Mr. M.P Abdul Latheef, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard.
We do not find any ground to interfere with the impugned order of the High Court.
The special leave petition is, accordingly, dismissed. Pending applications, if any, are also stand disposed of.
(Sweta Dhyani) (Veena Khera)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
SWETA DHYANI
Date: 2017.04.20
01:11:34 IST
Reason: