Supreme Court - Daily Orders
Shaji vs Sub Inspector Of Police on 1 April, 2015
Bench: Dipak Misra, Prafulla C. Pant
1
ITEM NO.15 COURT NO.3 SECTION IIB
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 (Crl.) No(s). 816/2015
(Arising out of impugned final judgment and order dated
17/12/2014 in CRLA No. 89/2004 passed by the High Court Of
Kerala At Ernakulam)
SHAJI AND ORS. Petitioner(s)
VERSUS
S.I OF POLICE AND ANR. Respondent(s)
(with appln. (s) for exemption from filing O.T.)
Date : 01/04/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Raghenth Basant, Adv.
Mr. Hardeep Singh, Adv.
Ms. Aditi Mishra, Adv.
for Mr. Senthil Jagadeesan,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
This Court on 6.2.2015 had passed the following order:
“Learned counsel for the petitioners submits that in this case the trial had proceeded without framing of charges. He submits that he shall file the documents to substantiate the said plea. List the matter after three weeks.” Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.04.01 16:54:21 IST Learned counsel for the petitioners would submit that Reason: though he has applied for a copy of the order framing charges, the same has not yet been supplied to him. 2 In view of the aforesaid, Registry is directed to call for the record of Sessions Case No. 272 of 2001 dated 18.12.2003 on the file of Additional Sessions Judge, Fast Track Court-II, Alappuzha. The record shall be requisitioned through the concerned District and Sessions Judge, so as to reach to this Court within two weeks.
List the matter after two weeks.
(Parveen Kr. Chawla) (H.S. Parasher)
Court Master Court Master