Supreme Court - Daily Orders
Jayamma vs The State Of Karnataka on 22 January, 2021
Bench: N.V. Ramana, Surya Kant, Aniruddha Bose
ITEM NO.20 Court 2 (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).6044/2020
(Arising out of impugned final judgment and order dated 08-11-2019
in CRLA No.139/2014 passed by the High Court of Karnataka at
Bengaluru)
JAYAMMA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(INTERIM RELIEF)
Date : 22-01-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s) Mr.Sharanagouda Patil, Adv.
Ms. Supreeta Sharanagouda, AOR
For Respondent(s) Mr. V. N. Raghupathy, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Heard learned counsel for the parties and carefully perused the record.
Taking into consideration the facts and circumstances of the present case, we are inclined to grant bail to the petitioner herein.
The petitioner is, accordingly, directed to be enlarged on bail on terms and conditions to be imposed by the trial court.
(SATISH KUMAR YADAV) Signature Not Verified (RAJ RANI NEGI) DEPUTY REGISTRAR Digitally signed by SATISH KUMAR YADAV Date: 2021.01.22 16:48:12 IST DEPUTY REGISTRAR Reason: