Supreme Court - Daily Orders
Shajan Skaria vs The State Of Kerala on 10 July, 2023
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
ITEM NO.36 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(s) for Special Leave to Appeal (Crl.) No(s).8081/2023
(Arising out of impugned final judgment and order dated 30-06-2023
in CRLA No. 906/2023 passed by the High Court of Kerala at
Ernakulam)
SHAJAN SKARIA Petitioner(s)
VERSUS
THE STATE OF KERALA & ANR. Respondent(s)
(WITH IA No.126297/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.126298/2023-EXEMPTION FROM FILING O.T.)
Date : 10-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
For Petitioner(s) Mr. Sidharth Luthra, Sr. Adv.
Mr. Siddhartha Dave, Sr. Adv.
Mr. Abhay Anil Anturkar, Adv.
Mr. Dhruv Tank, Adv.
Ms. Surbhi Kapoor, AOR
Mr. Sarthak Mehrotra, Adv.
Mr. Aniruddha Awalgaonkar, Adv.
Mr. Ayush Kaushik, Adv.
Mr. Prastur Dalvi, Adv.
For Respondent(s) Mr. V. Giri, Sr. Adv.
Mr. Haris Beeran, Adv.
Mr. Azhar Asseees, Adv.
Mr. Rahul Narang, Adv.
Mr. R.S. Jena, AOR
Mr. Ranjit Kumar, Sr. Adv.
Mr. Nishe Rajen Shonker, AOR
Mrs. Anu K. Joy, Adv.
Mr. Alim Anvar, Adv.
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2023.07.10
17:37:12 IST
Reason:
2
UPON hearing the counsel the Court made the following
O R D E R
1 Issue notice, returnable in three weeks.
2 Mr V Giri, senior counsel, accepts notice on behalf of the de facto complainant with Mr R S Jena and Mr Ranjit Kumar, senior counsel, accepts notice on behalf of the State with Mr Nishe Rajen Shonker.
3 Pending further orders, there shall be a stay of arrest of the petitioner in connection with FIR No 899 of 2023 dated 9 June 2023 registered at Elamakkara PS, Ernakulam City, Kerala.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR ASSISTANT REGISTRAR