Supreme Court - Daily Orders
K.V. Ramani vs The State Of Karnataka By Police ... on 3 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
ITEM NO.41 COURT NO.4 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). 6121/2018
(Arising out of impugned final judgment and order dated 06-07-2018
in CRP No. 5718/2017 passed by the High Court Of Karnataka At
Bengaluru)
K.V. RAMANI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA BY POLICE INSEPECTOR
SRIRAMPURA POICE STATION Respondent(s)
(FOR ADMISSION and I.R. and IA No.102764/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.102766/2018-EXEMPTION FROM
FILING O.T. )
Date : 03-08-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE KURIAN JOSEPH
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
For Petitioner(s) Mr. Shekhar Naphade,Sr.Adv.
Mr. Amith J.,Adv.
Mr. P.V. Saravana Raja, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no reason to entertain this special leave petition, which is, accordingly, dismissed.
Pending application(s), if any, shall stand disposed of.
(NARENDRA PRASAD) Signature Not Verified (RENU DIWAN) COURT MASTER Digitally signed by NARENDRA PRASAD ASSISTANT REGISTRAR Date: 2018.08.04 11:22:07 IST Reason: