Supreme Court - Daily Orders
Raghunatha vs The State Of Karnataka on 25 May, 2021
Bench: Vineet Saran, B.R. Gavai
1
ITEM NO.14 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).3854-3855/2021
(Arising out of impugned final judgment and order dated 02-03-2021
in IA No. 1/2021 02-03-2021 in IA No. 2/2021 passed by the High
Court Of Karnataka At Bengaluru)
RAGHUNATHA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.63013/2021-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.63015/2021-EXEMPTION FROM
FILING O.T.)
Date : 25-05-2021 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VINEET SARAN
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. K. V. Muthu Kumar, AOR
Mr. Mohan Kumar D., Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner.
Considering the facts and circumstances of this case, we do not find it appropriate to allow the prayer of the petitioner at this stage.
However, we dispose of these petitions with the observation that the High Court may hear and decide the pending appeal of the Signature Not Verified petitioner as expeditiously as possible preferably within a period Digitally signed by ASHWANI KUMAR Date: 2021.05.25 20:44:55 IST Reason: of nine months from the receipt of a copy of this order. In case, the appeal is not decided within the stipulated period, the 2 petitioner is at liberty to renew his prayer for bail before the High court, which shall be considered on its own merits. Pending application(s), if any, stands disposed of.
(ASHWANI KUMAR) (R.S. NARAYANAN) ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)