Supreme Court - Daily Orders
Subhash Kumar vs The State Of Kerala on 30 December, 2020
Bench: Indira Banerjee, Aniruddha Bose
ITEM NO.7 Court No.2 (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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 28044/2020
(Arising out of impugned final judgment and order dated 16-12-2020
in BA No. 1361/2020 passed by the High Court Of Kerala At
Ernakulam)
SUBHASH KUMAR Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.135629/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.135628/2020-PERMISSION TO
FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER)
Date : 30-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
(VACATION BENCH)
For Petitioner(s) Mr. T. S. Sabarish, AOR
Mr. Vishnu Unnikrishnan, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file Special Leave Petition without certified/plain copy of the impugned order is granted.
Heard the learned counsel for the petitioner. We find no ground to interfere with the impugned order of the High Court.
The Special Leave Petition is, accordingly, dismissed. Signature Not Verified Pending application stands disposed of. Digitally signed by Sanjay Kumar Date: 2020.12.30 16:03:14 IST Reason: (SANJAY KUMAR-II) (R. NATARAJAN) (NISHA TRIPATHI) AR-CUM-PS AR-CUM-PS BRANCH OFFICER