JOHN JACOB v. STATE OF KERALA

ITEM NO.40 COURT NO.13 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]

FOR ADMISSION 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 : 01-12-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE MANOJ MISRA HON'BLE MR. JUSTICE UJJAL BHUYAN

For Respondent(s) : Mr. Harshad V. Hameed, AOR Mr. Dileep Poolakkot, Adv. Mrs. Ashly Harshad, Adv. Mr. Mahabir Singh, Adv. Mr. Anshul Saharan, Adv. Mr. Bhupender Yadav, Adv.

UPON hearing the counsel the Court made the following

O R D E R

I.A. No. 300168/2025 is allowed.

List the matter next week.

(HARPREET KAUR) (SAPNA BANSAL) COURT MASTER (SH) COURT MASTER (NSH)