Supreme Court - Daily Orders
Ramesh @ Ramappa Chandappa vs State Of Karnataka on 7 September, 2015
Author: Kurian Joseph
Bench: Kurian Joseph
ITEM NO.22 COURT NO.13 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.)........... of 2015
CRLMP No(s). 14654/2015
(Arising out of impugned final judgment and order dated 13/02/2015
in CRLAP No. 3612/2010 passed by the High Court of Karnataka at
Kalaburagi Bench)
RAMESH @ RAMAPPA CHANDAPPA Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
CRLMP. 14654/2015(with exemption from surrendering and office
report)
Date : 07/09/2015 This application was called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
[IN CHAMBERS]
For Petitioner(s) Dr. J. P. Dhanda,Adv.
Ms. Raj Rani Dhanda, Adv.
Mr. Vineet Dhanda, Adv.
Mr. Amrendra Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP for exemption from surrendering is rejected. However, the petitioner is granted four weeks' time to surrender.
In case the petitioner surrenders and submits proof in this regard in the Registry within the aforesaid time, the matter shall be posted for consideration before the Court within two weeks therefrom.
Signature Not Verified Digitally signed by Neeta Sapra Date: 2015.09.08 16:47:47 IST Reason: (Sweta Dhyani) (Tapan Kumar Chakraborty) Sr. P.A. Court Master