Supreme Court - Daily Orders
Prasanna Chandra Kurup @ Rajan Pillai vs The State Of Kerala on 4 December, 2015
Bench: Jagdish Singh Khehar, Rohinton Fali Nariman
ITEM NO.14 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.)...... CRLMP No(s).
No.18584/2015
(Arising out of impugned final judgment and order dated 31/03/2015
in CRLA No. 276/2005 passed by the High Court Of Kerala At
Ernakulam)
PRASANNA CHANDRA KURUP @ RAJAN PILLAI Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(with appln. (s) for c/delay in filing SLP and office report)
Date : 04/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
For Petitioner(s) Mr. Maneesh N, Adv.
Mr. Nishad, Adv.
Mr. Sumit Pachkhande, Adv.
for Mr. R. V. Kameshwaran,AOR
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.
No ground for interference is made out, in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is dismissed. As a sequel to the above, pending miscellaneous application, if any, also stands disposed of.
Signature Not Verified Digitally signed by Parveen Kumar Chawla Date: 2015.12.04 17:08:50 IST Reason: (Renuka Sadana) (Parveen Kr. Chawla) Court Master AR-cum-PS