Supreme Court - Daily Orders
Pathri Rama Kishtaiah @ Rama Krishna vs The State Of Telangana on 26 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.13 Court 14 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 26291/2020
(Arising out of impugned final judgment and order dated 16-02-2018
in CRLA No. 602/2011 passed by the High Court Of Judicature At
Hyderabad For The State Of Telangana and The State Of Andhra
Pradesh)
PATHRI RAMA KISHTAIAH @ RAMA KRISHNA Petitioner(s)
VERSUS
THE STATE OF TELANGANA Respondent(s)
(FOR ADMISSION and I.R. and IA No.25927/2021-CONDONATION OF DELAY
IN FILING and IA No.25928/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT )
Date : 26-11-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. Karam Chendu Kommireddy, Adv
Mr. Seshatalpa Sai Bandaru, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We have heard the learned counsel for the petitioner and find no reason to interfere in the order impugned in our jurisdiction under Article 136 of the Constitution.
Accordingly, the Special Leave Petition is dismissed. Signature Not Verified Pending application(s), if any, shall stand disposed of. Digitally signed by NEETU KHAJURIA Date: 2021.11.26 17:30:38 IST Reason:
(NIRMALA NEGI) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)