Supreme Court - Daily Orders
Kunhammed @ Muhammed @ Ahammed vs State Of Kerala on 15 April, 2014
Author: Chief Justice
Bench: Chief Justice
zITEM NO.203 COURT NO.1 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(s).9459/2013
(From the judgement and order dated 30/05/2013 in CRLA No.1405/2006
of The HIGH COURT OF KERALA AT ERNAKULAM)
KUNHAMMED @ MUHAMMED @ AHAMMED Petitioner(s)
VERSUS
STATE OF KERALA Respondent(s)
(With appln(s) for bail and office report)
Date: 15/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE RANJAN GOGOI
HON’BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. M.Gireesh Kumar,Adv.
Mr. Ankur S. Kulkarni,Adv.
Mr. Sriram P.Adv.
For Respondent(s) Mr. M.T. George,Adv.
UPON hearing counsel the Court made the following
O R D E R
Heard learned counsel for the parties and perused the relevant material.
We do not find any legal and valid ground for interference. The special leave petition is dismissed.
[ Madhu Bala ] [ Savita Sainani ]
Court Master Assistant Registrar