Supreme Court - Daily Orders
Manchegowda vs The Secretary Apmc Mandya on 2 January, 2025
ITEM NO.1706 COURT NO.10 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s).19457/2024
MANCHEGOWDA PETITIONER(S)
VERSUS
THE SECRETARY APMC MANDYA RESPONDENT(S)
(IA No.297879/2024-CONDONATION OF DELAY IN FILING and IA
No.297882/2024-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT
and IA No.297883/2024-EXEMPTION FROM SURRENDERING WITHIN TIME and
IA No.297881/2024-CONDONATION OF DELAY IN REFILING / CURING THE
DEFECTS)
Date : 02-01-2025 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA
[IN CHAMBER]
For Petitioner(s) Mr. Saket Gogia, Adv.
Mr. Mansingh, Adv.
Ms. Gauri Pande, Adv.
Ms. Sheetal Maggon, Adv.
Mr. Dhawesh Pahuja, AOR
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
IA No.297883/2024:-
The petitioner has been convicted for the offences under Sections 8(1)(b) and 117 of the Karnataka Agricultural Produce Marketing (Regulation) Act, 1966 and sentenced to undergo simple imprisonment for a period of one month. The Revision Petition filed by the petitioner was dismissed by the High Court.
The petitioner has filed the present application seeking exemption from surrendering.Signature Not Verified
Digitally signed by KANCHAN CHOUHAN Date: 2025.01.04 17:35:38 IST Reason: Considering the facts and circumstances of the case, the present application is allowed and the petitioner is granted 1 exemption from surrendering for a period of six weeks from today. Registry to process the matter for listing before the Court.
(D. NAVEEN) (ANU BHALLA)
COURT MASTER (SH) COURT MASTER (NSH)
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