Supreme Court - Daily Orders
Muniraju .K vs Bangalore Baptist Hospital on 27 February, 2026
Author: Sanjay Karol
Bench: Sanjay Karol
ITEM NO.20 COURT NO.11 SECTION II-E
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). 4892/2026
[Arising out of impugned final judgment and order dated 25-03-2025
in CRP No. 8764/2023 passed by the High Court of Karnataka at
Bengaluru]
MUNIRAJU .K PETITIONER(S)
VERSUS
BANGALORE BAPTIST HOSPITAL RESPONDENT(S)
IA No. 57188/2026 - CONDONATION OF DELAY IN FILING
IA No. 57184/2026 - EXEMPTION FROM FILING O.T.
Date : 27-02-2026 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KAROL
HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH
For Petitioner(s) :Mr. Mahesh Thakur, AOR
Mr. Siddhartha Sati, Adv.
Mr. Narveer Yadav, Adv.
Ms. Ruchi Kumari, Adv.
Dr. Anthony Raju, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. The petitioner challenges the judgment and order dated 25.03.2025 in Criminal Petition No.8764 of 2023, titled “Muniraju. K Vs. Bangalore Baptist Hospital” passed by the High Court of Karnataka at Bengaluru.
2. We have heard learned counsel for the petitioner.
3. Signature Not Verified Delay condoned.
Digitally signed byRAJNI MUKHI Date: 2026.02.28
4. 14:48:26 IST Reason: Having considered the contentions made across the Bar, we do not find any reason to grant Special Leave to Appeal. 1
5. As such, the present Special Leave Petition is dismissed on merits.
6. Pending application(s), if any, shall stand disposed of.
(RAJNI MUKHI) (ANU BHALLA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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