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    JOHN JACOB v. STATE OF KERALA

    ITEM NO.40 COURT NO.12 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

    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 : 08-12-2025 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. IA No. 83707/2025 is allowed.

    2. We do not find a good ground to interfere with the impugned order/judgment in exercise of our jurisdiction under Article 136 of the Constitution of India. Accordingly, the special

    1

    leave petition stands dismissed.

    3. Pending application(s), if any, shall stand disposed of.

    (CHETAN ARORA) (SAPNA BANSAL)

    ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)

    2

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    JOHN JACOB v. STATE OF KERALA
    (Dec 8, 2025)