Supreme Court - Daily Orders
Renju @ Renjith vs The State Of Kerala on 28 September, 2021
Bench: Indira Banerjee, J.K. Maheshwari
ITEM NO.16 Court 8 (Video Conferencing) SECTION XI-A
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(C) No. 15065/2021
(Arising out of impugned final judgment and order dated 12-08-2021
in WP(C) No. 15868/2021 passed by the High Court of Kerala at
Ernakulam)
RENJU @ RENJITH Petitioner(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.121195/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.121196/2021-EXEMPTION FROM
FILING O.T. and IA No.121197/2021-EXEMPTION FROM FILING
AFFIDAVIT..........[TO BE TAKEN UP AT TOP OF THE BOARD]
IA No. 124180/2021 - EXEMPTION FROM FILING AFFIDAVIT
IA No. 124176/2021 - MODIFICATION OF COURT ORDER)
Date : 28-09-2021 These matters were called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDIRA BANERJEE
HON'BLE MR. JUSTICE J.K. MAHESHWARI
For Petitioner(s) Mr. V. Giri, Sr. Adv.
Mr. Deepak Prakash, AOR
Ms. Divyangna Malik, Adv.
Mr. Nachiketa Vajpayee, Adv.
Mr. Abhishek Bhati, Adv.
Mr. Sumit Singh, Adv.
Mr. Pawan Kr. Dabas, Adv.
Ms. Shashi Priya, Adv.
Ms. Prerna Robin, Adv.
Mr. Abhishek Singh, Adv.
Ms. Safa CM, Adv.
Mr. Rochit Abhishek, Adv.
Mr. Dhruv Goel, Adv.
For Respondent(s)
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by SUNIL KUMAR Date: 2021.09.28 15:51:44 IST Reason: The order dated 24.09.2021 passed by this Court is recalled.
Issue notice, returnable in six weeks.
2Considering the grim Covid-19 situation in the State of Kerala, the concerned authorities are directed to extend the parole granted to the petitioner till 31.10.2021.
The petitioner should surrender on or before 31.10.2021.
(MANISH ISSRANI) (MATHEW ABRAHAM) COURT MASTER (SH) COURT MASTER (NSH)