Supreme Court - Daily Orders
V.K.V. Ramesan vs The State Of Kerala on 16 April, 2021
Bench: Sanjay Kishan Kaul, Hemant Gupta
ITEM NO.31 Court 8 (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 for Special Leave to Appeal (Crl.) No. 3072/2021
(Arising out of impugned final judgment and order dated
06-11-2020 in CRLMC No. 3964/2020 passed by the High Court Of
Kerala At Ernakulam)
V.K.V. RAMESAN Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.51609/2021-EXEMPTION FROM
FILING O.T. and IA No.51610/2021-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date :16-04-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. P. V. Dinesh, AOR
Ms. Rashmi Singh, Adv.
Ms. Ashwini Kumar Singh, Adv.
Mr. Bineesh K., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned order.
The Special Leave Petition is, accordingly, dismissed.
Pending applications stand disposed of.
Signature Not Verified[CHARANJEET KAUR] [POONAM VAID] Digitally signed by Charanjeet kaur Date: 2021.04.16 ASTT. REGISTRAR-cum-PS COURT MASTER (NSH) 17:21:29 IST Reason: