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]
SANTHOSH KUMAR N.P Petitioner(s)
VERSUS
STATE-STATION HOUSE OFFICER & ANR. Respondent(s)
(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)