RASHEED v. ALLI NOUSHAD

ITEM NO.35 COURT NO.11 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

CRIMINAL APPEAL Diary No. 27137/2022

(Arising out of impugned final judgment and order dated 18-02-2022 in CRA(V) No. 17/2019 passed by the High Court of Kerala at Ernakulam)

ALLI NOUSHAD & ANR. Respondent(s)

(FOR ADMISSION and I.R. and IA No.133205/2022-GRANT OF BAIL and IA No.133208/2022-EXEMPTION FROM FILING O.T. and IA No.133204/2022- CONDONATION OF DELAY IN FILING APPEAL ) Date : 19-09-2022 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE DINESH MAHESHWARI HON'BLE MS. JUSTICE BELA M. TRIVEDI

For Petitioner(s) Mr. Basant R, Sr. Adv. Mr. Raghenth Basant, Adv. Mr. Arjun Singh Bhati, AOR Mr. Vishnu Pazhanganat, Adv, Mr. Ajay Krishna, Adv. Tasmiya Taleha, Adv.

For Respondent(s)

UPON hearing the counsel the Court made the following O R D E R

Delay Condoned.

Admit.

Issue Notice returnable in two weeks.

Dasti service in addition to ordinary process is permitted.

List this matter after two weeks for consideration of the

application for suspension of execution of sentence.

(NEETA SAPRA) (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)