Supreme Court - Daily Orders
Vinayak S Shetty vs State Of Karnataka on 12 September, 2014
Bench: M.Y. Eqbal, Pinaki Chandra Ghose
ITEM NO.13 COURT NO.13 SECTION IIB
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).6783/2014
(Arising out of impugned final judgment and order dated 01/04/2014
in CRLP No.100110/2014 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
VINAYAK S SHETTY Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With appln. (s) for ex-parte stay and office report)
Date : 12/09/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Anil, Adv.
Mr. Anil Nishani, Adv.
For Mr. T. R. B. Sivakumar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The special leave petition is dismissed.
(SANJAY KUMAR) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Sanjay Kumar
Date: 2014.09.12
16:30:08 IST
Reason: