Supreme Court - Daily Orders
Vipion K. Menon vs The State Of Karnataka on 6 January, 2023
Bench: A.S. Bopanna, Hima Kohli
ITEM NO.24 COURT NO.12 SECTION II-C
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. 38678/2022
(Arising out of impugned final judgment and order dated 26-07-2022
in CRLP No. 7225/2021 passed by the High Court of Karnataka at
Bengaluru)
VIPION K. MENON Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.201942/2022-CONDONATION OF DELAY
IN FILING and IA No.201943/2022-EXEMPTION FROM FILING O.T.)
Date : 06-01-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MS. JUSTICE HIMA KOHLI
For Petitioner(s)
M/S. Devasa & Co., AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Having heard learned counsel for the petitioner, we find no merits in the present case.
The special leave petition is, accordingly, dismissed. Pending application(s), if any, shall also stand disposed of. (KRITIKA TIWARI) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT Signature Not Verified ASSISTANT REGISTRAR Digitally signed by SNEHA DAS Date: 2023.01.06 16:27:54 IST Reason: