Supreme Court - Daily Orders
Joy Devaraj vs The State Of Kerala on 13 February, 2015
Bench: Ranjan Gogoi, Arun Mishra
ITEM NO.1 COURT NO.9 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRL.M.P. NO. 1468/2015
IN
CRIMINAL APPEAL NO. 32/2013
JOY DEVARAJ APPELLANT(S)
VERSUS
STATE OF KERALA RESPONDENT(S)
(FOR BAIL AND OFFICE REPORT)
Date : 13/02/2015 This Crl.M.P. was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ARUN MISHRA
For Appellant(s) Mr. Renjith. B. Marar, Adv.
Ms. Lakshmi N. Kaimal, Adv.
Mr. Anas Muhammed Shamsad, Adv.
For Respondent(s) Ms. Liz Mathew, Adv.
Mr. M.I. Philip, Adv.
UPON hearing the counsel the Court made the following
O R D E R
CRL.M.P. NO. 1468/2015 IN CRIMINAL APPEAL NO.32/2013 Considering the fact that the appellant – Joy Devaraj has been in custody since 15th December, 2006 and also the fact that hearing of the appeal will take some time, we are inclined to release the appellant on bail. Therefore, the appellant is ordered to be released on bail to the satisfaction of the learned Additional Sessions Signature Not Verified Digitally signed by Vinod Lakhina Date: 2015.02.13 Court (Ad hoc), Thalassery in S.C. No.201/2002. 16:19:29 IST Reason: Page No.1 of 2 The learned Additional Sessions Court (Ad hoc), Thalassery is free to impose appropriate condition(s) as it deems fit.
Crl.M.P. No. 1468 of 2015 is disposed of in the above terms.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
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