Supreme Court - Daily Orders
State Of Karnataka vs Selvi J. Jayalalitha . on 3 May, 2016
Bench: Pinaki Chandra Ghose, Amitava Roy
1
ITEM NO.4 COURT NO.10 SECTION IIB
(Part-heard)
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).
6117-6120/2015
(Arising out of impugned final judgment and order dated
11/05/2015 in CRLA No. 835/2014, CRLA No. 836/2014, CRLA No.
837/2014 and CRLA No. 838/2014 passed by the High Court Of
Karnataka At Bangalore)
STATE OF KARNATAKA Petitioner(s)
VERSUS
SELVI J. JAYALALITHA & ORS. Respondent(s)
WITH
SLP(Crl) Nos. 6294-6297/2015
(With appln.(s) for permission to file additional documents and
permission to file lengthy list of dates and Interim Relief and
Office Report)
SLP(Crl) Nos. 6121-6126/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment, permission to file additional documents and permission
to file lengthy list of dates and Interim Relief and Office
Report)
SLP(Crl) Nos. 7107-7112/2015
(With appln.(s) for exemption from filing c/c of the impugned
judgment and permission to file lengthy list of dates and Interim
Relief and Office Report)
Date : 03/05/2016
Signature Not Verified
These petitions were called on for hearing
Digitally signed by
today.
R.NATARAJAN
Date: 2016.05.03
16:37:44 IST
CORAM :
Reason:
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE AMITAVA ROY
2
For Petitioner(s) Mr. B.V. Acharya, Sr. Adv.
Mr. B.L. Acharya, Adv.
Mr. Sandesh Chouta, Adv.
Mr. Joseph Aristotle S., AOR
Mrs. Priya Aristotle, Adv.
Ms. Priyanka Gladson, Adv.
Mr. V. G. Pragasam, AOR
Mr. S. Prabu Ramasubramanian, Adv.
Mr. Siddharth Sijoria, Adv.
Mr. Soumik Ghosal, Adv.
Ms. Anitha Shenoy, AOR
Ms. Vishruti Vijay, Adv.
Mr. Nitin Saluja, Adv.
For Respondent(s) Intervenor-in-person
Dr. Roxna Swamy, Adv.
For R2 to R4 Mr. Shekhar Naphade, Sr. Adv.
Mr. B. Kumar, Sr. Adv.
Mr. C. Manishankar, Adv.
Mr. S. Senthil, Adv.
Mr. A. Asokan, Adv.
Mr. Gaurav Agrawal, AOR
Ms. Shubhangi Tuli, Adv.
Mr. J. Karuppiah, Adv.
Mr. K.C. Panneer Selvam, Adv.
Mr. Dhananjeyan, Adv.
Mr. N. Bharani Kumar, Adv.
Mr. K. Krishnamoorthy, Adv.
Mr. S.N.D. Kulasekaran, Adv.
Mr. Rakesh Sharma, Adv.
Mr. M. Gopala Krishnan, AOR
Mr. R. Gopalakrishnan, AOR
Mr. Jay Kishor Singh, AOR
Mr. Raghavendra S. Srivatsa, AOR
Mr. Abhay Kumar, AOR
UPON hearing the counsel the Court made the following
O R D E R
Mr. Shekhar Naphade, learned senior counsel appearing for the Respondent Nos.2 to 4 in SLP (Crl.) Nos. 6117-6120 of 2015 summarized his arguments at 10.55 a.m. and concluded at 11.50 a.m. 3 Thereafter, in reply, Mr. B.V. Acharya, learned senior counsel appearing for the petitioner-State of Karnataka made his submissions and was on his legs when the Court rose for the day, leaving the matters as part-heard.
During the course of hearing, Mr. Shekhar Naphade learned Senior counsel has submitted one paper-book containing written submissions in the Court today, which is taken on record. List these matters tomorrow i.e. Wednesday, the 4 th May, 2016 as part-heard.
(R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Books cited:
The Prevention of Corruption Act, 1988 (Section 88(2)) The Indian Penal Code, 1860 (Section 107) (2006) 1 SCC 420 (2012) 9 SCC 771