Supreme Court - Daily Orders
Gnyanesh @ Gyanagouda Siddanagouda ... vs State Of Karnataka on 16 July, 2015
Bench: Ranjan Gogoi, N.V. Ramana
ITEM NO.30 COURT NO.8 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.)...... CRLMP NO(S).
10936/2015
(ARISING OUT OF IMPUGNED FINAL JUDGMENT AND ORDER DATED 16/12/2013
IN CRLA NO. 3566/2010 PASSED BY THE HIGH COURT OF KARNATAKA AT
GULBARGA)
GNYANESH @ GYANAGOUDA SIDDANAGOUDA PATIL PETITIONER(S)
VERSUS
STATE OF KARNATAKA RESPONDENT(S)
(WITH APPLN. (S) FOR C/DELAY IN FILING SLP AND OFFICE REPORT)
Date : 16/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE N.V. RAMANA
For Petitioner(s)
Mr. Rajesh Mahale, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner and perused the relevant material.
Delay condoned.
We do not find any legal and valid ground for interference. The Special Leave Petition is dismissed.
[VINOD LAKHINA] [ASHA SONI]
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2015.07.16
16:50:36 IST
Reason: