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Deepak Wilfred Rego vs State Of Karnataka on 22 August, 2025

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                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL APPELLATE JURISDICTION




                                      CRIMINAL APPEAL NO.        OF 2025
                                          (@ SLP(CRL.) No. 5621/2025)



             DEEPAK WILFRED REGO                                                  APPELLANT(S)



                                                          VERSUS



            STATE OF KARNATAKA & ORS.                                             RESPONDENT(S)




                                                      O R D E R

1. Leave granted.

2. It is not in dispute that the appellant is entitled to put forth his contentions to sustain the order under challenge before the High Court, and his right to do so cannot be denied to him. What the appellant seeks is to support the order under challenge.

3. In such view of the matter, we are inclined to set aside the impugned order by permitting the appellant to put forth his contentions along with the other contentions to be put forth Signature Not Verified Digitally signed by by the State.

4. Accordingly, the impugned order stands set aside and the Reason:

appeal is allowed.  2

5. Pending application(s), if any, shall stand disposed of.

……………………………………………………………………J. [M.M. SUNDRESH] ………………………………………………………………………J. [NONGMEIKAPAM KOTISWAR SINGH] NEW DELHI;

22ND AUGUST, 2025  3 ITEM NO.14 COURT NO.6 SECTION II-E 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). 5621/2025 [Arising out of impugned final judgment and order dated 07-04-2025 in CRLRP No. 146/2021 passed by the High Court of Karnataka at Bengaluru] DEEPAK WILFRED REGO Petitioner(s) VERSUS STATE OF KARNATAKA & ORS. Respondent(s) Date : 22-08-2025 This petition was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. P Prasanna Kumar, Adv.

Mr. Anil C Nishani, Adv.

Mr. Krishna M Singh, Adv.

Mr. Nitin Gowda, Adv.

Mr. Vishwesh R Murnal, Adv.

Mr. Gaurav Chavan, Adv.

For M/S. Krishna & Nishani Law Chambers, AOR For Respondent(s) Ms. Tarannum Cheema, A.A.G. Mr. Naveen Sharma, AOR Mrs. Swati Bhushan Sharma, Adv. Mr. S. K. Sharma, Adv.

Mr. Akashy N., Adv.

Mr. Akash Singh, Adv.

Mr. M. Yogesh Kanna, Adv.

Mr. T. Harish Kumar, AOR Mr. Shubham Kothari, Adv.

Mr. Shubham P. Chopra, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is allowed in terms of the signed order. Pending application(s), if any, shall stand disposed of.

(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)