Supreme Court - Daily Orders
C.M.Prakash vs State Of Kerala & Anr. Etc. on 5 January, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.7 COURT NO.11 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 20995-20996/2016 in Petition(s) for Special Leave to Appeal
(Crl.) No(s). 4839-4840/2014
(Arising out of impugned final judgment and order dated 14/02/2014
in CRLA No. 44/2002 14/02/2014 in CRLRP No. 717/2002 passed by the
High Court Of Kerala At Ernakulam)
C.M.PRAKASH Petitioner(s)
VERSUS
STATE OF KERALA & ANR. ETC. Respondent(s)
(For bail and office report)
Date : 05/01/2017 These applications were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Romy Chacko,Adv.
For Respondent(s) Mr.G. Prakash,Adv.
Mr.Jishnu M.L.,Adv.
Mrs.Priyanka Prakash,Adv.
Ms.Beena Prakash,Adv.
Mr. Manu Singh,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Crl.Misc. Petitions for bail are dismissed. List the special leave petitions along with connected matters on Monday i.e. 9th January, 2017.
(Madhu Bala) (Veena Khera)
Court Master Court Master
Signature Not Verified
Digitally signed by
MADHU BALA
Date: 2017.01.05
16:52:36 IST
Reason: