Supreme Court - Daily Orders
Syed Samiuddin vs The State Of Karnataka on 11 December, 2020
Bench: Indu Malhotra, R. Subhash Reddy
ITEM NO.24 Court 8 (Video Conferencing) 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). 1617/2020
(Arising out of impugned final judgment and order dated 22-08-2019
in CRLRP No. 2558/2012 passed by the High Court Of Karnataka At
Kalaburagi)
SYED SAMIUDDIN Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(INTERIME RELIEF FOR BAIL )
Date : 11-12-2020 This petition was called on for hearing today.
CORAM : HON'BLE MS. JUSTICE INDU MALHOTRA
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. Sharanagouda Patil, Adv.
For M/S. S-legal Associates
For Respondent(s) Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
We are of the view that no case for reduction of the quantum of punishment is made out. It is the case where the Sub-Inspector of Police was assaulted by the petitioner who was on the MOB register roll and under observation in law.
In these facts, we see no reason to interfere with the order passed by the High Court.
The special leave petition is, accordingly, dismissed. Pending application, if any, stands disposed of.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2020.12.11 (MEENAKSHI KOHLI) 17:23:38 IST Reason: (BEENA JOLLY) ASTT. REGISTRAR-cum-PS COURT MASTER