Supreme Court - Daily Orders
Abdul Latif Abdullaziz Rangarej vs The State Of Karnataka on 5 May, 2021
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.20 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). 3117/2021
(Arising out of impugned final judgment and order dated 30-07-2020
in CRL. Appeal No. 2635/2011 passed by the High Court Of Karnataka
Circuit Bench at Dharwad)
ABDUL LATIF ABDULLAZIZ RANGAREJ Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. )
Date : 05-05-2021 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mr. Anil V Katarki, Adv.
Mr. Anil C Nishani, Adv.
Ms. Veena A Katarki, Adv.
Mr. Gaurav, Adv.
Mr. T. R. B. Sivakumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
We find no grounds to interfere with the judgment and order impugned.
The Special Leave Petition is, accordingly, dismissed. Pending application(s), if any, stand disposed of. (JAGDISH KUMAR) (RENU BALA GAMBHIR) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by JAGDISH KUMAR Date: 2021.05.05 18:00:19 IST Reason: