Supreme Court - Daily Orders
K. M. Appachu vs The State Of Karnataka on 20 October, 2023
Bench: Surya Kant, Dipankar Datta
ITEM NO.18 COURT NO.5 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
Petition(s) for Special Leave to Appeal (Crl.) No(s).357/2023
(Arising out of impugned final judgment and order dated 29-11-2021
in CRLRP No.1159/2012 passed by the High Court of Karnataka at
Bengaluru)
K. M. APPACHU Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
IA No.12072/2023 - INTERVENTION/IMPLEADMENT
Date : 20-10-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s) Mr. Rajesh Mahale, AOR
For Respondent(s) Mr. D. L. Chidananda, AOR
Mr. Harisha S.R., AOR
UPON hearing the counsel the Court made the following
O R D E R
1. Heard learned counsel for the parties.
2. It is stated by learned counsel for the petitioner that the compensation amount of Rs.3,00,000/- has been paid to the husband of the victim.
3. The Registry to inform Mr. Harish S.R., Advocate-on- Record, who has filed vakalatnama on behalf of respondent Nos.2.1, 2.2, 2.3 and 2.4, to file a short affidavit to the effect that the above-mentioned compensation amount has been received.
4. Post the matter for hearing on 04.12.2023.
Signature Not Verified Digitally signed by satish kumar yadav Date: 2023.10.21 11:49:05 IST Reason: (SATISH KUMAR YADAV) (PREETHI T.C.)
DEPUTY REGISTRAR COURT MASTER (NSH)