Supreme Court - Daily Orders
S.K Basheer Ahmed vs State Of Karnataka on 14 March, 2014
ITEM NO.44 COURT NO.41 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)... 2014
CRLMP.NO(s). 5159
(From the judgement and order dated 04/02/2013 in CRLA No. 316/2006 of The
HIGH COURT OF KARNATAKA AT BANGALORE)
S.K BASHEER AHMED & ANR Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
With CRLMP NO. 5159/2014 (Condonation of delay in filing SLP and office
report)
Date: 14/03/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE FAKKIR MOHAMED IBRAHIM KALIFULLA
For Petitioner(s) Mr. Rajesh Mahale, Adv.
Mr. Krutin R. Joshi, Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
| | |Delay condoned. |
|We find no infirmity in the order impugned herein. The Special Leave Petition | |is dismissed. | | | |[KALYANI GUPTA] | |[SHARDA KAPOOR] | |COURT MASTER | |COURT MASTER |