Supreme Court - Daily Orders
Wadla Bheemaraidu vs The State Of Telangana on 10 August, 2022
Author: Dinesh Maheshwari
Bench: Dinesh Maheshwari
ITEM NO.14 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
Petition for Special Leave to Appeal (Crl.) No. 5781/2021
(Arising out of impugned final judgment and order dated 20-03-2019
in CRLA No. 1078/2016 passed by the High Court For The State Of
Telangana At Hyderabad)
WADLA BHEEMARAIDU Petitioner(s)
VERSUS
STATE OF TELANGANA Respondent(s)
(IA No. 84331/2022 - APPLICATION FOR PERMISSION
IA No. 83418/2022 - GRANT OF BAIL)
Date : 10-08-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE DINESH MAHESHWARI
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. A. Sirajudeen, Sr. Adv.
Ms. Manjeet Chawla, AOR
Mr. Yashvardhan S. Soam, Adv.
For Respondent(s) Ms. Bina Madhavan, Adv.
Mr. S. Udaya Kumar Sagar, AOR
Mr. Sweena Nair, Adv.
Mr. P. Mohith Rao, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties at some length. During the course of submissions, the requirement of examining the record was felt, particularly in relation to the exhibits marked in the trial. Therefore, the hearing remained inconclusive.
Send for the record immediately from the High Court and the Trial Court.
Signature Not Verified
List the matter for further hearing on 06.09.2022. Digitally signed by Indu Marwah Date: 2022.08.10 18:16:32 IST Reason:
(SHRADDHA MISHRA) (RANJANA SHAILEY)
SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)