Supreme Court - Daily Orders
Y.Manjunath vs State Of Karnataka on 6 January, 2017
Bench: Ranjan Gogoi, Ashok Bhushan
ITEM NO.10 COURT NO.4 SECTION IIC
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). 9439/2016
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 25/10/2016
IN CRLP NO. 7053/2013 PASSED BY THE HIGH COURT OF KARNATAKA AT
BANGALORE)
Y.MANJUNATH PETITIONER(S)
VERSUS
STATE OF KARNATAKA RESPONDENT(S)
(WITH APPLN. (S) FOR EXEMPTION FROM FILING O.T. AND INTERIM RELIEF
AND OFFICE REPORT)
Date : 06/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. C.V. Nagesh, Sr. Adv.
Ms. Kiran Suri, Sr. Adv.
Ms. Poonam Bisht, Adv.
Dr. (Mrs.) Vipin Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Exemption from filing O.T. is granted. The Special Leave Petition is not entertained at this stage and is accordingly dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
VINOD LAKHINA
Date: 2017.01.06
16:25:04 IST
Reason: