Supreme Court - Daily Orders
S. Mahaboob Basha vs The State Of Karnataka on 8 September, 2014
Bench: T.S. Thakur, R. Banumathi
ITEM NO.205 COURT NO.3 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). 2549/2014
(Arising out of impugned final judgment and order dated 29/10/2013
in CRLRP No. 2148/2010 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
S. MAHABOOB BASHA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(with appln. (s) for bail and office report)
(For final disposal)
Date : 08/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Shiv Prakash Pandey,Adv.
Ms. Rekha Pandey,Adv.
For Respondent(s) Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
Arguments heard.
Judgment reserved.
(Shashi Sareen) (Veena Khera) Court Master Court Master Signature Not Verified Digitally signed by Shashi Sareen Date: 2014.09.10 08:03:03 ALMT Reason: