Supreme Court - Daily Orders
H.Subramanya Jois vs The State Of Karnataka Home Department ... on 1 November, 2017
Bench: Adarsh Kumar Goel, Uday Umesh Lalit
ITEM NO.3 COURT NO.11 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).
10464-10467/2010
(Arising out of impugned final judgment and order dated 19-01-2010
in CRLP No. 4665/2006 in CRLP No. 4666/2006 in CRLP No.
4667/2006 in CRLP No. 4668/2006 passed by the High Court of
Karnataka at Bengaluru)
H.SUBRAMANYA JOIS Petitioner(s)
VERSUS
THE STATE OF KARNATAKA THROUGH
HOME DEPARTMENT Respondent(s)
Date : 01-11-2017 These petitions were called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
HON'BLE MR. JUSTICE UDAY UMESH LALIT
For Petitioner(s) Mr. Basava Pradhu Patil, Sr. Adv.
Ms. K. V. Bharathi Upadhyaya, AOR
For Respondent(s) Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties and perused the record.
We are of the view that vicarious liability is not made out against the petitioner and in absence of any specific allegation against him, proceedings against petitioner are not called for. Accordingly, the same will stand closed.
The special leave petition is disposed of in above terms. Pending applications, if any, shall also stand disposed of.
Signature Not Verified (SWETA DHYANI) Digitally signed by (PARVEEN KUMARI PASRICHA) SWETA DHYANI SENIOR PERSONAL ASSISTANT Date: 2017.11.03 16:57:38 IST BRANCH OFFICER Reason: