Supreme Court - Daily Orders
D. Shailaja vs The State Of Telangana Through Sho, Cid ... on 4 July, 2019
Bench: L. Nageswara Rao, Hemant Gupta
ITEM NO.34 COURT NO.12 SECTION II
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). 18715/2019
(Arising out of impugned final judgment and order dated 05-01-
2018 in CRLRC No. 3101/2017 passed by the High Court For The
State Of Telangana At Hyderabad)
D. SHAILAJA Petitioner(s)
VERSUS
THE STATE OF TELANGANA THROUGH SHO,
CID P.S. HYDERABAD Respondent(s)
(FOR ADMISSION and I.R. and IA No.86533/2019-CONDONATION OF
DELAY IN FILING )
Date : 04-07-2019 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. M.V. Krishna Mohan, Adv.
Mrs. K. Radha, Adv.
Mr. K. Maruthi Rao, Adv.
Mrs. Anjani Aiyagari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to interfere with the impugned order of the High Court.
The Special Leave Petition is, accordingly, dismissed.
Pending Application(s), if any, stand disposed of.
Signature Not Verified Digitally signed by SARITA PUROHIT Date: 2019.07.06 10:44:35 IST Reason:(GEETA AHUJA) (SUNIL KUMAR RAJVANSHI) COURT MASTER (SH) BRANCH OFFICER