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Mariam Fasihuddin vs State By Adugodi Police Station on 17 September, 2021

Bench: Chief Justice, Surya Kant, Hima Kohli

     SLP(Crl.)No.2877/21                           1

     ITEM NO.4                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

     Petition(s) for Special Leave to Appeal (Crl.) No(s).2877/2021

     (Arising out of impugned final judgment and order dated 18-02-2021
     in CRLRP No.692/2018 passed by the High Court of Karnataka at
     Bengaluru)

     MARIAM FASIHUDDIN & ANR.                                         Petitioner(s)
                                                 VERSUS

     STATE BY ADUGODI POLICE STATION & ANR.                           Respondent(s)

     (FOR ADMISSION and I.R. and IA No.47390/2021-EXEMPTION FROM FILING
     O.T.)

     Date : 17-09-2021 This petition was called on for hearing today.

     CORAM :
                         HON'BLE THE CHIEF JUSTICE
                         HON'BLE MR. JUSTICE SURYA KANT
                         HON'BLE MS. JUSTICE HIMA KOHLI

     For Petitioner(s)             Mr.   Mohammed Shahrukh, Adv.
                                   Mr.   Balaji Srinivasan, AOR
                                   Mr.   M.B.R.S. Raju, Adv.
                                   Ms.   Lakshmi Rao, Adv.

     For Respondent(s)             Mr.   M. A. Chinnasamy, AOR
                                   Mr.   M. Veeraragavan, Adv.
                                   Ms.   C.Rubavathi, Adv.
                                   Mr.   P. Rajaram, Adv.
                                   Mr.   V.Senthil Kumar, Adv.
                                   Mr.   Leela Sarveswar, Adv.

                         UPON hearing the counsel the Court made the following
                                            O R D E R

The Court is convened through Video Conferencing. Heard learned counsel for the parties. Issue notice.

Mr. M. A. Chinnasamy, learned counsel, accepts notice on behalf of respondent No.2.

Respondent No.2 is directed to file counter affidavit within four weeks.

………..2/-

In the meantime, there shall be stay of operation of the impugned order dated 18.02.2021 passed by the High Court of Karnataka at Bengaluru in Criminal Revision Petition No.692 of 2018.

(SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)