Supreme Court - Daily Orders
Mohammad Rafi @ Rafi vs State Of Karnataka on 6 September, 2016
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.30 COURT NO.3 SECTION IIB
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.)...... CRLMP No(s).
13879/2016
(Arising out of impugned final judgment and order dated 17/09/2014
in CRLA No.729/2010 passed by the High Court of Karnataka at
Bangalore)
MOHAMMAD RAFI @ RAFI Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With appln.(s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 06/09/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr.Mallikarjun S.Mylar, Adv.
For Mrs.S. Usha Reddy, AOR
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. Delay condoned.
No ground for interference is made out in exercise of our jurisdiction under Article 136 of the Constitution of India.
The special leave petition is accordingly dismissed.
(SATISH KUMAR YADAV)
Signature Not Verified
(SHARDA KAPOOR)
AR-CUM-PS COURT MASTER
Digitally signed by
SATISH KUMAR YADAV
Date: 2016.09.06
17:14:35 TLT
Reason: