Supreme Court - Daily Orders
Ramesh A. Naika vs The Registrar General High Court Of ... on 14 December, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.19 Court 1 (Video Conferencing) SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 25866/2020
(Arising out of impugned final judgment and order dated 22-09-2017 in
CRLRC No. 2/2014 22-09-2017 in CRLA No. 196/2014 passed by the High Court
Of Karnataka At Bengaluru)
RAMESH A. NAIKA Petitioner(s)
VERSUS
THE REGISTRAR GENERAL, HIGH COURT OF KARNATAKA ETC. ETC. Respondent(s)
(FOR ADMISSION and I.R. and IA No.126082/2020-CONDONATION OF DELAY IN
FILING and IA No.126083/2020-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.126085/2020-EXEMPTION FROM FILING O.T. and IA
No.126081/2020-EXEMPTION FROM CUSTODY CERTIFICATE )
Date : 14-12-2020 These petitions were called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Yug Chaudhry, Adv.
Mr. K. Paari Vendhan, AOR*
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Leave granted.
List these appeals for final hearing as per the guidelines regarding listing of criminal appeals involving death penalty issued by the Registry of this Court vide Office Order F.No.35/Judl./2020 dated 12.02.2020.
Let the Original Record be called forthwith from the courts below. The appropriate authority may translate the depositions from Kannada to English in the meantime. The Registry of this Court is directed to furnish translated copies of the said depositions to the appellant as per the rules.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS Sanjay Kumar Date: 2020.12.14 17:14:00 IST ASSISTANT REGISTRAR *Appearance slip not submitted by the counsel Reason: