Supreme Court - Daily Orders
Umadevi Mallinath Kalburgi vs Union Of India on 26 February, 2019
Bench: Rohinton Fali Nariman, Vineet Saran
ITEM NO.4 COURT NO.5 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Criminal) No. 212/2017
UMADEVI MALLINATH KALBURGI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
Date : 26-02-2019 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE VINEET SARAN
For Petitioner(s) Mr. Abhay Nevagi, Adv.
Mr. Omkar Nevagi, Adv.
Mr. Rahul Raj Mishra, Adv.
Mr. Krishan Kumar, AOR
For Respondent(s) Ms. Pinky Anand, ASG.
Mr. Rajesh Ranjan, Adv.
Ms. Aishwarya Bhati, Adv.
Mr. Hemant Arya, Adv.
Ms. Saudamini Sharma, Adv.
Mr. B. V. Balaram Das, AOR
Mr. Damodar Solanki, Adv.
Mr. A.N.S. Nadkarni, ASG.
Mr. Merusagar Samantaray, AOR
Mr. Salvador Santosh Rebello, Adv.
Mr. Leelesh Krishna, Adv.
Mr. Devadatt Kamat, Adv.
Mr. V. N. Raghupathy, AOR
Mr. Rajesh Inamdar, Adv.
Mr. Javedur Rahman, Adv.
Mr. Aditya Bhat, Adv.
Mr. Parikshit P. Angadi, Adv.
Mr. Ashwin G. Raj, Adv.
Ms. Abhilasha Das, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Shekhar Naphade, Sr. Adv.
Signature Not Verified Mr. Nishant Ramakantrao Katneshwarkar, AOR
Digitally signed by
NIDHI AHUJA
Date: 2019.02.27
Ms. Deepa M. Kulkarni, Adv.
17:42:35 IST
Reason:
Mr. Kapil Sibal, Sr. Adv.
Ms. Aparna Bhat, Adv.
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W.P.(Crl.) No. 212/2017
Mr. Pukhrambam Ramesh Kumar, Adv.
Ms. Joshita M. Pai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Having gone through the papers, we are satisfied that despite the fact that this case pertains to the year 2015, there has been no progress. We, therefore, appoint a Special Investigation Team (SIT) to investigate this case. The SIT will be the same SIT that has been constituted for the case of Gauri Lankesh. This SIT will be handed over papers pertaining to this case immediately and will start work immediately.
Further, monitoring of investigation by this SIT in this case will be conducted by the High Court of Karnataka, Dharwad Bench.
N.I.A. to file a report within four weeks from today indicating the status of Vinay Pawar and Sarang Akolkar.
Status report dated 25.02.2019 by the State of Karnataka is taken on record. The status report be put back in sealed cover.
Affidavit of State of Maharashtra is also taken on record.
List the matter after four weeks.
(NIDHI AHUJA) (RENU DIWAN)
COURT MASTER (SH) ASSISTANT REGISTRAR
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