Supreme Court - Daily Orders
Karakkattu Muhammed Basheer vs The State Of Kerala on 25 January, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.6 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No. 18166/2019
(Arising out of impugned final judgment and order dated 18-10-1996
in CRLA No. 679/1993 passed by the High Court of Kerala at
Ernakulam)
KARAKKATTU MUHAMMED BASHEER Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(IA No. 102811/2019 - CONDONATION OF DELAY IN FILING, IA No.
102817/2019 - CONDONATION OF DELAY IN FILING ADDL. DOCUMENTS, IA
No. 102814/2019 - CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS and IA No. 143136/2022 - GRANT OF BAIL)
Date : 25-01-2023 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Thomas P. Joseph, Sr. Adv.
Mr. Tom Joseph, Adv.
Mr. Bijo Mathew Joy, Adv.
Mr. Linto K.b., Adv.
Mr. Tom Joseph, AOR
For Respondent(s) Mr. Harshad V. Hameed, AOR
Mr. Dileep Poolakkot, Adv.
Mr. Subhash Chandran K.r., Adv.
Mrs. Ashly Harshad, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
The Registry to secure the records.
Learned counsel for the appellant is also granted liberty Signature Not Verified to file the necessary documents in the Registry. Digitally signed by Rajni Mukhi Date: 2023.01.25 16:40:26 IST Reason:
Crl.M.P. 143136/2022- Having heard learned senior counsel for the applicant as also learned counsel for the respondent, Diary No. 18166/2019 though it is brought to our notice that the appellant has been in custody for about eight years, at this stage, we see no reason to entertain the application keeping in view the earlier conduct of the appellant.
However, if the appeal is not heard for a reasonable time, liberty is granted to file fresh application for bail at that stage.
Crl.M.P. 143136/2022 stands disposed of.
(RAJNI MUKHI) (DIPTI KHURANA) COURT MASTER (SH) ASSISTANT REGISTRAR