Supreme Court - Daily Orders
Ouseph @ Joseph vs The State Of Kerala on 27 November, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.36 COURT NO.6 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). 30104/2017
(Arising out of impugned final judgment and order dated
14-03-2017 in CRLA No. 1279/2008 passed by the High Court Of
Kerala At Ernakulam)
OUSEPH @ JOSEPH Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(WITH APPLN.(S) FOR CONDONATION OF DELAY IN FILING and IA
No.103601/2017-EXEMPTION FROM FILING O.T.)
Date : 27-11-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Adolf Mathew, Adv.
Mr. Manu Tom, Adv.
Mr. Sanjay Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice.
Having regard to the facts and circumstances of the case, we consider it appropriate to direct the release of the petitioner on bail.
Accordingly, the petitioner is directed to be released on bail on furnishing bail bonds in the sum of Rs, 1,00,000/- (Rupees one lakh only) with two Signature Not Verified sureties of the like amount to the satisfaction of the trial Court.
Digitally signed by CHARANJEET KAUR Date: 2017.11.27 16:40:26 IST Reason:[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Asstt. Registrar