Supreme Court - Daily Orders
Faisal @ Kabru vs The State Of Kerala on 11 December, 2017
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.1 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Criminal Appeal No(s). 471/2017
FAISAL @ KABRU & ANR. Appellant(s)
VERSUS
THE STATE OF KERALA & ORS. Respondent(s)
(Only IA No.128608/2017 (Application for bail) is to be listed
before Hon'ble Court)
Date : 11-12-2017 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Appellant(s) Mr. Ragghenth Basant, Adv.
Ms. Aanchal Tikmani, Adv.
Mr. Senthil Jagadeesan, AOR
Mr. Mithun Vargish, Adv.
For Respondent(s) Mr. Vipin Nair, AOR
Mr. P.B.Suresh, Adv.
Mr. Abhay Pratap Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Appellant No. 2 (Hariz @ Chakkara) is directed to be released on bail subject to the conditions imposed by the Trial Court.
IA No. 128608 of 2017 is accordingly disposed of.
(SHASHI SAREEN) (SAROJ KUMARI GAUR)
AR CUM PS BRANCH OFFICER
Signature Not Verified
Digitally signed by
SHASHI SAREEN
Date: 2017.12.11
17:10:32 IST
Reason: