Supreme Court - Daily Orders
Muraleedharan Nair vs State Of Kerala on 6 May, 2016
Bench: Dipak Misra, Shiva Kirti Singh
ITEM NO.34 COURT NO.4 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.)...........
CRL.M.P. 7821/2016
(Arising out of impugned final judgment and order dated 11/01/2016
in CRLMC No. 3846/2014 passed by the High Court of Kerala at
Ernakulam)
MURALEEDHARAN NAIR Petitioner(s)
VERSUS
STATE OF KERALA AND ORS Respondent(s)
(With appln. (s) for c/delay in filing SLP)
Date : 06/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE SHIVA KIRTI SINGH
For Petitioner(s) Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mrs. Ashly Harshad, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
Having heard him at length, we are of the considered opinion that the observation of the High Court that the steps can be taken against the petitioner under Section 319 Cr.P.C. during the trial, does not necessarily mean steps shall be taken. It shall depend upon the evidence brought on record and the law that has been laid down in Hardeep Singh vs. State of Punjab and Others (2014) 3 SCC 92.
With the aforesaid observation, the special leave petition stands disposed of.
Signature Not Verified Digitally signed by CHETAN KUMAR Date: 2016.05.09 16:44:53 IST Reason: (Chetan Kumar) (H.S. Parasher)
Court Master Court Master