Supreme Court - Daily Orders
Asif Azad vs Jaimon Baby on 9 December, 2022
Author: M.M. Sundresh
Bench: M.M. Sundresh
ITEM NO.43 COURT NO.8 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). 14907/2022
(Arising out of impugned final judgment and order dated 17-02-2022
in CRLMC No. 4662/2021 passed by the High Court Of Kerala At
Ernakulam)
ASIF AZAD PETITIONER(S)
VERSUS
JAIMON BABY RESPONDENT(S)
(FOR ADMISSION and IA No.129764/2022-EXEMPTION FROM FILING O.T. and
IA No.129765/2022-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No.129763/2022-PERMISSION TO APPEAR AND ARGUE IN
PERSON and IA No.130542/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES )
Date : 09-12-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s) Petitioner-in-person (through VC)
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Application seeking permission to argue and appear in-person is allowed.
Delay condoned.
We do not find any good ground and reason to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Signature Not Verified
We, however, clarify that the dismissal of the present special Digitally signed by NIRMALA NEGI Date: 2022.12.10 leave petition and 14:59:45 IST Reason: observations in the impugned judgment will not be treated as an expression or opinion on merits of the case. 1 It is open to the petitioner to take recourse to appropriate remedies/steps in accordance with law before the trial court. Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)
2