Supreme Court - Daily Orders
Shaji vs Sub Inspector Of Police on 6 February, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.13 COURT NO.5 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.) No.816/2015
(Arising out of impugned final judgment and order dated 17/12/2014
in CRLA No.89/2004 passed by the High Court of Kerala at
Ernakulam)
SHAJI AND ORS. Petitioner(s)
VERSUS
S.I OF POLICE AND ANR. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim
relief)
Date : 06/02/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Raghenth Basant, Adv.
Mr. Senthil Jagadeesan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners submits that in this case the trial had proceeded without framing of charges. He submits that he shall file the documents to substantiate the said plea.
List the matter after three weeks.
Signature Not Verified Digitally signed by Chetan Kumar Date: 2015.02.06 16:08:23 IST Reason: (Chetan Kumar) (H.S. Parasher) Court Master Court Master