Supreme Court - Daily Orders
The State Of Karnataka vs Rangaswamy @ Ranga on 31 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.19 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(s). 16718/2023
(Arising out of impugned final judgment and order dated 04-11-2022
in CRLA No. 118/2021 04-11-2022 in CRLA No. 53/2021 04-11-2022 in
CRLA No. 54/2021 04-11-2022 in CRLA No. 1068/2020 passed by the
High Court Of Karnataka At Bengaluru)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
RANGASWAMY @ RANGA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.110972/2023-CONDONATION OF DELAY
IN FILING and IA No.110974/2023-EXEMPTION FROM FILING O.T.)
Date : 31-07-2023 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Manendra Pal Gupta, Sr. Adv. (NP)
Mr. Aman Panwar, A.A.G.
Mr. V. N. Raghupathy, AOR
Mr. Shivam Singh Baghal, Adv.
Mr. Akash Panwar, Adv.
For Respondent(s) Mr. Dhebal Kumar Banerjee, Sr. Adv.
Mr. Anand Sanjay M Nuli, Adv.
Mr. Suraj Kaushik, Adv.
Mr. Dharm Singh, Adv.
M/S. Nuli & Nuli, AOR
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
Issue notice, returnable within six weeks. Mr. Anand Sanjay M Nuli, accepts notice for respondent-Gowramma (Accused No.12).
Notice be issued to the unrepresented Signature Not Verified Digitally signed by respondents. Neetu Khajuria Date: 2023.07.31 16:49:19 IST Reason: (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER