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State Of Karnataka Now C.B.I. vs Abdul Kareem Telgi on 24 August, 2016

Bench: Pinaki Chandra Ghose, Amitava Roy

     ITEM NO.109                                 COURT NO.9                       SECTION IIB
                                      S U P R E M E C O U R T O F            I N D I A
                                              RECORD OF PROCEEDINGS

                       Criminal Appeal No(s). 87/2011
     STATE OF KARNATAKA NOW C.B.I.                       Appellant(s)
                                     VERSUS
     ABDUL KAREEM TELGI                                  Respondent(s)
     WITH
     Crl.A. No. 1981-1983/2013
     (With appln.(s) for stay)
     Date: 24/08/2016 These appeals were called on for hearing today.
     CORAM :
              HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
              HON'BLE MR. JUSTICE AMITAVA ROY
     For Appellant(s)
                          Mr. Atmaram Nadkarni, ASG
                          Ms. Disha Vaish, Adv.
                          Mr. Mukesh Kumar Maroria,Adv.
                          Mr. Ajay Sharma, Adv.
                          Mr. S.R. Nanda, Adv.
     For Respondent(s)
                          Mr. Omkar Shrivastava, Adv.
                          Mr. Divyadeep Chaturvedi, Adv.
                          Ms. Manisha Bhandari,Adv.(A.C.)

                               UPON hearing the counsel the Court made the following
                                                  O R D E R

We have heard the learned Additional Solicitor General of India appearing for the appellant – State of Karnataka for some time.

During the course of hearing, learned Additional Solicitor General has given brief written note in the Court today which is taken on record.

To facilitate better appreciation of the rival conclusions, we request the learned Additional Solicitor General to prepare a tabular statement containing the relevant particulars of the case viz. list of witnesses, list of exhibits, oral and documentary evidence of the essential witnesses and the corresponding paragraphs of the orders of the Trial Court and the High Court dealing with the same, with a copy in advance to the other side.

                         (VISHAL ANAND)                                (SNEH LATA SHARMA)
                          COURT MASTER                                    COURT MASTER