Supreme Court - Daily Orders
Ambarish vs The State Of Karnataka on 18 February, 2022
Bench: Chief Justice, A.S. Bopanna, Hima Kohli
ITEM NO.8 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 for Special Leave to Appeal (Crl.) No. 1033/2022
(Arising out of impugned final judgment and order dated 16-11-2021
in CRL.P No. 201282/2021 passed by the High Court of Karnataka at
Kalaburagi)
AMBARISH Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.17723/2022-EXEMPTION FROM FILING
O.T. )
Date : 18-02-2022 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s) Mr. Ameet Deshpande, Sr. Adv.
Mr. Akshat Shrivastava, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Having heard learned senior counsel appearing on behalf of the petitioner and on carefully perusing the matter placed on record, we see no reason to interfere with the impugned order passed by the High Court dismissing the application for bail preferred by the petitioner herein.
The Special Leave Petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application(s) shall also stand disposed of.
However, the petitioner may renew his application for bail after six months.
Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.02.18 17:52:53 IST Reason: (RAJNI MUKHI) (R.S. NARAYANAN)
COURT MASTER (SH) COURT MASTER (NSH)