Supreme Court - Daily Orders
Sri B.H. Siddappa vs The State Of Karnataka on 21 July, 2017
Bench: Ranjan Gogoi, Navin Sinha
ITEM NO.41 COURT NO.4 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
PETITION(S) FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S). 4782/2017
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 26-04-2017
IN CRLP NO. 3742/2017 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
SRI B.H. SIDDAPPA PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA RESPONDENT(S)
(FOR ADMISSION AND I.R.)
Date : 21-07-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s) Mr. H.S. Jois, Sr. Adv.
Mr. Rajesh Mahale, AOR
Mr. Krutin R. Joshi, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
As the trial is at an advanced stage we are not inclined to interfere. Accordingly we dispose of the present Special Leave Petition by making it clear that all defences that may be available to the petitioner in law is open to be urged before the learned trial Court.
[VINOD LAKHINA] [ASHA SONI] Signature Not Verified AR-cum-PS BRANCH OFFICER Digitally signed by VINOD LAKHINA Date: 2017.07.22 13:29:09 IST Reason: