Supreme Court - Daily Orders
R. Narender vs Yakamma Keloth @ Kalyan on 17 August, 2021
Bench: Chief Justice, Surya Kant, Aniruddha Bose
ITEM NO.8 Court 1 (Video Conferencing) SECTION II
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).5686/2021
(Arising out of impugned final judgment and order dated 28-04-2021
in CRLA No.2852/2018 passed by the High Court for the State of
Telangana at Hyderabad)
R. NARENDER Petitioner(s)
VERSUS
YAKAMMA KELOTH @ KALYAN & ANR. Respondent(s)
(IA No.93402/2021-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 17-08-2021 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr. Krishna Kumar Singh, AOR
Mr. Sravan Kumar, Adv.
Mr. Gautam Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard learned counsel for the petitioner and carefully perusing the material placed on record, we see no reason to interfere with the impugned order passed by the High Court whereby the High Court dismissed the Criminal Appeal filed by the petitioner herein.
The special leave petition is, accordingly, dismissed. As a sequel to the above, pending interlocutory application also stands disposed of.
Signature Not Verified Digitally signed by SATISH KUMAR YADAV Date: 2021.08.17 17:40:05 IST Reason: (SATISH KUMAR YADAV) (R.S. NARAYANAN) DEPUTY REGISTRAR COURT MASTER (NSH)