Supreme Court - Daily Orders
Deepak Wilfred Rego vs State Of Karnataka on 19 January, 2026
1
ITEM NO.14 + 67 COURT NO.5 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
Item 14
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 72830/2025
[Arising out of impugned final judgment and order dated 28-11-2025
in CRLRP No. 146/2021 passed by the High Court of Karnataka at
Bengaluru]
DEEPAK WILFRED REGO & ORS. Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 11138/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 11140/2026 - EXEMPTION FROM FILING O.T. IA No. 11135/2026 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Item 67 SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 72845/2025 [TO BE TAKEN UP ALONGWITH ITEM NO.14 I.E. Diary No. 72830/2025.] IA No. 13691/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 13692/2026 - EXEMPTION FROM FILING O.T. IA No. 13689/2026 - PERMISSION TO FILE PETITION (SLP/TP/WP/..) Date : 19-01-2026 This matter 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. Sidharth Luthra, Sr. Adv.
Mr. P Prasanna Kumar, Adv.
Mr. Anil C Nishani, Adv.
Mr. Vishwesh R Murnal, Adv.
Mr. Kushal U, Adv.
M/S. Krishna & Nishani Law Chambers, AOR Mr. Sidharth Luthra, Sr. Adv. Signature Not Verified Mr. P Prasanna Kumar, Adv.
Mr. Anil C Nishani, Adv.Digitally signed by
ASHA SUNDRIYAL Date: 2026.01.20 17:31:39 IST Reason: Mr. Vishwesh R Murnal, Adv.
Mr. Kushal U, Adv.
M/S. Krishna & Nishani Law Chambers, AOR For Respondent(s) 2 UPON hearing the counsel the Court made the following O R D E R Permission to file Petitions is granted. We have heard the learned Senior counsel appearing for the petitioners.
Despite the persuasive arguments made by the learned Senior counsel appearing for the petitioners, we are not inclined to interfere with the impugned order(s).
However, we make it clear that this order will not have any bearing on the proposed action that the concerned Department may take against the private respondent(s).
The Special Leave Petitions are, accordingly, disposed of with the aforesaid observation.
Pending application(s), if any, shall also stand disposed of.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR