Supreme Court - Daily Orders
Latheef Murshid vs The State Of Kerala on 19 July, 2022
Bench: Chief Justice, Krishna Murari, Hima Kohli
ITEM NO.8 COURT NO.1 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
Petition for Special Leave to Appeal (Crl.) No.6275/2022
(Arising out of impugned final judgment and order dated 15-06-2022
in CRLMA No. 5/2022 in Bail Appln. No. 1990 of 2022 passed by the
High Court of Kerala at Ernakulam)
LATHEEF MURSHID Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(IA No.93740/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.93746/2022-EXEMPTION FROM FILING O.T. and IA
No.93741/2022-EXEMPTION FROM FILING AFFIDAVIT )
Date : 19-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE KRISHNA MURARI
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Sriram P., AOR
Mr. S. Vishnu Sankar, Adv.
Mr. Sheejish, Adv.
Mr. Michael Rao, Adv.
Mr. Sreenath S., Adv.
Athira Nair, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Having heard learned counsel appearing for the petitioner and on carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the regular bail application of the petitioner herein.
2. The Special Leave Petition is, accordingly, dismissed.
3. Consequent upon dismissal of the Special Leave Petition, the Signature Not Verified pending interlocutory application(s) also stand disposed of.
Digitally signed by Rajni Mukhi Date: 2022.07.19 18:11:11 IST Reason: (RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)