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