Supreme Court - Daily Orders
Y.Gangi Reddy vs State By Karnataka Lokayuktha Police on 27 January, 2014
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ITEM NO.11 Court No.4 SECTION IIB
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).338/2014
(From the judgement and order dated 30/10/2013 in CRLP No.3581/2013, of
The HIGH COURT OF KARNATAKA AT BANGALORE)
Y.GANGI REDDY Petitioner(s)
VERSUS
STATE BY KARNATAKA LOKAYUKTHA POLICE Respondent(s)
(With appln(s) for ex-Parte stay and exemption from filing O.T.)
Date: 27/01/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE DR. JUSTICE B.S. CHAUHAN
HON’BLE MR. JUSTICE J. CHELAMESWAR
For Petitioner(s) Mr. S. Basava Prabhu S. Patil, Sr. Adv.
Mr. B. Subrahmanya Prasad,Adv.
Mr. Anirudh Sanganeria, Adv.
Mr. Debjyoti Basu, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
We do not see any reason to interfere with the impugned order of the High Court. The special leave petition is, accordingly dismissed.
However, as the petition under Section 482 Cr.P.C has been dismissed by the High Court while deciding the issue raised therein, any observation made therein shall not adversely affect the petitioner.
| (O.P. SHARMA) |(M.S. NEGI) | | Court Master | Assistant Registrar |