Supreme Court - Daily Orders
Sunil @ Tites @ Sunil Tites vs State Of Kerala on 10 March, 2026
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.14 COURT NO.14 SECTION II-D
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). 49540/2025
[Arising out of impugned final judgment and order dated 31-07-2025
in CRLREVPET No. 477/2016 passed by the High Court of Kerala at
Ernakulam]
SUNIL @ TITES @ SUNIL TITES & ANR. Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(IA No. 291309/2025 - CONDONATION OF DELAY IN REFILING / CURING
THE DEFECTS
IA No. 291305/2025 - EXEMPTION FROM FILING O.T.)
Date : 10-03-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE VIJAY BISHNOI
For Petitioner(s) :
Mr. Jishnu M. L., AOR
Mr. Anoop R, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
After hearing learned counsel for the petitioners, we do not find any case is made out for interference with the impugned judgment of the High Court. The Special Leave Petition is, accordingly, dismissed.
However, as requested, we grant three weeks’ time to the petitioners to surrender before the Trial Court to Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2026.03.12 undergo the remaining period of sentence. 12:18:55 IST Reason:
Pending application shall also stand disposed of.
(ANITA MALHOTRA) (AKSHAY KUMAR BHORIA)
AR-CUM-PS COURT MASTER