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JOHN JACOB v. STATE OF KERALA
ITEM NO.37 COURT NO.15 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(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 8251/2025 [Arising out of impugned final judgment and order dated 07-11-2024 in CRLMC No. 5446/2023 passed by the High Court of Kerala at Ernakulam]
JOHN JACOB Petitioner(s)
VERSUS
STATE OF KERALA & ORS. Respondent(s)
FOR ADMISSION
PETITIONER-IN-PERSON MATTER SERVICE OF NOTICE IS COMPLETE IA No. 83709/2025 - EXEMPTION FROM FILING O.T. IA No. 83707/2025 - PERMISSION TO APPEAR AND ARGUE IN PERSON IA No. 83712/2025 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES
IA No. 83711/2025 - PERMISSION TO PLACE ADDITIONAL FACTS AND
GROUNDS
Date : 26-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN For Petitioner(s) : Petitioner-in-person For Respondent(s) :Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv.
Mrs. Ashly Harshad, Adv.
Mr. Mahabir Singh, Adv.
Mr. Anshul Saharan, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1. The service of notice on respondent nos. 2 and 3 is complete as per office report dated 24th September, 2025. The State has already filed counter affidavit.
2. The petitioner-in-person prays for and is allowed three weeks'
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time to file reply to the counter affidavit filed by the State.
3. List after three weeks.
(KAVITA PAHUJA) (SAPNA BANSAL)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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