Supreme Court - Daily Orders
Deepak Wilfred Rego vs State Of Karnataka on 13 May, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.57 COURT NO.8 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). 5621/2025
[Arising out of impugned final judgment and order dated 07-04-2025
in CRLRP No. 146/2021 passed by the High Court of Karnataka at
Bengaluru]
DEEPAK WILFRED REGO Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 94408/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 94409/2025 - EXEMPTION FROM FILING O.T. Date : 13-05-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL For Petitioner(s) M/S. Krishna & Nishani Law Chambers, AOR Mr. Anil C Nishani, Adv.
Mr. P Prasanna Kumar, Adv.
For Respondent(s) Mr. T. Harish Kumar, AOR UPON hearing the counsel the Court made the following O R D E R Learned counsel appearing for the private respondent(s) prays for and is granted a period of four weeks to file the counter affidavit.
In the meantime, we request the High Court not to proceed with the hearing in Crl.RP No.146/2021.Signature Not Verified
List the matter on 22.08.2025.Digitally signed by ASHA SUNDRIYAL Date: 2025.05.15 17:27:41 IST Reason:
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR