Supreme Court - Daily Orders
Dr G V Subramanyeshwara Rao vs The State Of Andhra Pradesh on 15 December, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.3 COURT NO.11 SECTION II
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). 8824/2014
(Arising out of impugned final judgment and order dated 30/07/2014
in CRLA No. 368/2006 passed by the High Court Of A.P. At
Hyderabad)
G V SUBRAMANYESHWARA RAO Petitioner(s)
VERSUS
STATE OF ANDHRA PRADESH Respondent(s)
(with appln. (s) for bail and office report)
Date : 15/12/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s) Mr. Ranjan Mukherjee, Adv.
Mr. K. Sita Rama Rao, Adv.
Mr. Rahul Singh, Adv.
Mr. Shree Pal Singh, AOR
For Respondent(s) Mr. Guntur Prabhakar, AOR
Ms. Prerna Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Leave granted.
We have heard Mr. Ranjan Mukherjee, learned counsel appearing for the appellant and Mr. Guntur Prabhakar, learned counsel appearing for the respondent-State of Andhra Pradesh.
The appellant is directed to be released on bail, subject to the satisfaction Signature Not Verified of the Special Judge for SPE and ACB cases, Digitally signed by Vijayawada, Andhra Pradesh in C.C. No. 28 of 2000, pending appeal.
Gulshan Kumar Arora Date: 2015.12.15 17:11:51 IST Reason: (R.NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master