Supreme Court - Daily Orders
Sadiq B. Hanchinmani vs The State Of Karnataka on 26 September, 2023
Bench: B.R. Gavai, Prashant Kumar Mishra
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ITEM NO.22 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 FOR SPECIAL LEAVE TO APPEAL (CRL.) NO(S).11336/2022
(Arising out of impugned final judgment and order dated 18-11-2021
in CRLP No. 100651/2018 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
SADIQ B. HANCHINMANI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 156624/2022 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/
ANNEXURES)
WITH
Diary No(s). 39619/2022 (II-C)
(IA FOR CONDONATION OF DELAY IN FILING ON IA 203450/2022
IA No. 203450/2022 - CONDONATION OF DELAY IN FILING)
Date : 26-09-2023 These matters were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE B.R. GAVAI
HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA
For Petitioner(s) Ms. Shweta Priyadarshini, AOR
Mr. Sumant De, Adv.
Mr. Rohit Khurana, Adv.
Mr. Samrat Nigam, Adv.
Mr. Rohit Kumar Singh, AOR
Ms. Jahanvi Worah, Adv.
Ms. Chandani Arora, Adv.
Mr. Shubham V.Gawande, Adv.
For Respondent(s) Mr. D. L. Chidananda, AOR
Mr. N.D.B. Raju, Adv.
Mrs. Barathi Raju, Adv.
Ms. Vasundhara Raju, Adv.
Signature Not Verified
Mr. M. A. Chinnasamy, AOR
Mrs. C Rubavathi, Adv.
Digitally signed by
POOJA SHARMA
Date: 2023.09.27
Mr. M Veeraragavan, Adv.
17:33:58 IST
Reason:
Mr. C Raghavendren, Adv.
Mr. V Senthil Kumar, Adv.
Mr. Devendra Pratap Singh, Adv.
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UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the state seeks four weeks’ time to place on record the status of the criminal case registered against the respondent by the State.
As prayed, list after four weeks.
(KAVITA PAHUJA) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)