Supreme Court - Daily Orders
Raju Krishna Shedbalkar vs The State Of Karnataka on 27 August, 2021
Bench: Vineet Saran, Dinesh Maheshwari
ITEM NO.27 Court 9 (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(s) for Special Leave to Appeal (Crl.) No(s). 6137/2021
(Arising out of impugned final judgment and order dated 12-07-2021
in CRLP No. 100898/2020 passed by the High Court Of Karnataka
Circuit Bench At Dharwad)
RAJU KRISHNA SHEDBALKAR Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.101126/2021-EXEMPTION FROM FILING
O.T. )
Date : 27-08-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE DINESH MAHESHWARI
For Petitioner(s) Mr. Shivaprasad Shantanagoudar, Adv.
Mr. Sharanagouda Patil, Adv.
M/S. S-legal Associates, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice.
In the meanwhile, there shall be stay of the impugned order.
(ARJUN BISHT) (PRADEEP KUMAR) (ASHWANI THAKUR) (COURT MASTER (SH) (BRANCH OFFICER) AR-CUM-PS Signature Not Verified Digitally signed by Rachna Date: 2021.08.31 16:32:06 IST Reason: