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Supreme Court - Daily Orders

M R Ajayan vs The State Of Kerala on 12 March, 2024

Bench: C.T. Ravikumar, Rajesh Bindal

                                                  1

      ITEM NO.21                         COURT NO.13                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). 18482/2023

      (Arising out of impugned final judgment and order dated 10-03-2023
      in CRLMC No. 5261/2022 passed by the High Court Of Kerala At
      Ernakulam)

      M R AJAYAN                                                    Petitioner(s)

                                                 VERSUS

      THE STATE OF KERALA & ORS.                                    Respondent(s)

      (FOR ADMISSION and IA No.106830/2023-PERMISSION TO FILE PETITION
      (SLP/TP/WP/..)

      WITH SLP(Crl) No. 7896/2023 (II-B)
      (FOR ADMISSION and I.R. and IA No.123334/2023-EXEMPTION FROM FILING
      C/C OF THE IMPUGNED JUDGMENT and IA No.123336/2023-EXEMPTION FROM
      FILING O.T.)

      Date : 12-03-2024 These petitions were called on for hearing today.

      CORAM :             HON'BLE MR. JUSTICE C.T. RAVIKUMAR
                          HON'BLE MR. JUSTICE RAJESH BINDAL

      For Petitioner(s)            Mr. R. Basant, Sr. Adv.
                                   Mr. Deepak Prakash, AOR
                                   Mr. Vishal Somany, Adv.
                                   Mr. Sriram P., Adv.
                                   Mr. Pawan Kr. Dabas, Adv.
                                   Mr. Kamal Singh Bisht, Adv.
                                   Mr. Raneev Dahiya, Adv.
                                   Mr. Nachiketa Vajpayee, Adv.
                                   Ms. Divyangna Malik, Adv.
                                   Ms. Merlyn J. Rachel, Adv.
                                   Ms. Vishnu Priya, Adv.
                                   Mr. Vardaan Kapoor, Adv.
                                   Mr. Rahul Lakhera, Adv.
                                   Mr. Rahul Suresh, Adv.

                                   Mr. Saurabh Ajay Gupta, Adv.
Signature Not Verified
                                   Mr. Nishant Bishnoi, Adv.
                                   Ms. Srishti Prabhakar, Adv.
Digitally signed by Dr.
Naveen Rawal
Date: 2024.03.12
16:58:42 IST
Reason:                            Mr. Upendra Pratap Singh, Adv.
                                   Mr. D. K. Devesh, AOR

      For Respondent(s)            Mr. Deepak Prakash, AOR
                                    2


                    Mr. Nishe Rajen Shonker, AOR
                    Mrs. Anu K Joy, Adv.
                    Mr. Abraham Mathew, Adv.
                    Mr. Alim Anvar, Adv.

                    Mr. Amith Krishnan H, AOR

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

SLP (CRL.) Diary No. 18482/2023 Permission to file special leave petition is granted. Respondents are permitted to file counter affidavit, if any, within two weeks. Rejoinder affidavit, if any, may be filed within a week thereafter.

List these matters on 9.4.2024.

(DR. NAVEEN RAWAL) (MATHEW ABRAHAM) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)