Supreme Court - Daily Orders
Xavier vs The State Of Kerala on 1 March, 2021
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.11 Court 10 (Video Conferencing) 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). 502/2020
(Arising out of impugned final judgment and order dated 12-12-2018
in CRLA No. 229/2015 passed by the High Court Of Kerala At
Ernakulam)
XAVIER Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.6146/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.6147/2020-EXEMPTION FROM
FILING O.T. )
Date : 01-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Praveen Chaturvedi, AOR
For Respondent(s) Mrs. Priyanka Prakash, Adv.
Ms. Beena Prakash, Adv.
Mr. G. Prakash, AOR
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the parties. We do not find any ground to interfere in the impugned judgment under Article 136 of the Constitution of India. The special leave petition is dismissed.
Pending applications, if any, stand disposed of accordingly.
Signature Not Verified (GULSHAN KUMAR ARORA) Digitally signed by GULSHAN KUMAR ARORA Date: 2021.03.02 (R.S. NARAYANAN) AR-CUM-PS 16:02:49 IST Reason: COURT MASTER