SANTHOSH KUMAR N.P v. STATE-STATION HOUSE OFFICER

ITEM NO.64 COURT NO.5 SECTION II-D

S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS

Petition for Special Leave to Appeal (Crl.)No(s).10173-10174/2025 [Arising out of impugned final judgment and order dated 21-05-2025 in CRRP No. 295/2015 21-05-2025 in CRLMC No. 1221/2015 passed by the High Court of Kerala at Ernakulam]

(FOR ADMISSION IA No. 164542/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 18-07-2025 This matter was called on for hearing today.

CORAM : HON'BLE MRS. JUSTICE B.V. NAGARATHNA HON'BLE MR. JUSTICE K.V. VISWANATHAN

For Petitioner(s) Mr. Basant R, Sr. Adv. Mr. Akaksh Rajeev, Adv. Mr. Raunak Arora, Adv. Mr. Naman Srivastava, Adv. Mr. Manu Krishnan G, AOR For Respondent(s) :

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

Issue notice to the respondents, returnable on

12.09.2025.

Petitioner’s counsel is also permitted to serve the

standing counsel for the respondent(s).

Stay of the further proceeding in SC No.371/2013 till

the next date of hearing.

(RADHA SHARMA) (DIVYA BABBAR) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)