Supreme Court - Daily Orders
The State Of Karnataka vs Smt. Kastoori on 10 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.34 COURT NO.4 SECTION
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). /2017
Diary No(s). 15841/2017
(Arising out of impugned final judgment and order dated 25-10-2016
in CRLP No. 7823/2012, CRLP No. 7792/2012, CRLP No. 7793/2012,
CRLP No. 7799/2012, CRLP No. 7800/2012, CRLP No. 7812/2012, CRLP
No. 7824/2012, WP No. 51795/2012, WP No. 121/2013 passed by the
High Court of Karnataka at Bangalore)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
SMT. KASTOORI & ORS. ETC. ETC. Respondent(s)
Date : 10-07-2017 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. V. N. Raghupathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Delay condoned.
Special Leave Petition (Crl.) Nos.769-777 of 2017 filed by the complainant against the very same order of the High Court have been dismissed by this Court's Order dated 3rd February, 2017. Consequently, this Special Leave Petition is also dismissed.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2017.07.12 01:44:58 IST Reason: (NEETU KHAJURIA) (ASHA SONI) COURT MASTER BRANCH OFFICER