Supreme Court - Daily Orders
M.A. Balasubramanva Raj Urs vs State Of Karnataka on 21 November, 2014
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.1 COURT NO.13 SECTION IIB
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
CRLMP. 21679/2014 in Criminal Appeal No(s). 1291/2006
M.A. BALASUBRAMANVA RAJ URS Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(For bail and office report)
Date: 21/11/2014 This application was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Appellant(s)
Mrs. Santosh Singh,Adv.
Mr. Rakesh K. Mudgal, Adv.
Mr. Rakesh Kumar Yadav, Adv.
Mrs. Sharda Hooda, Adv.
For Respondent(s)
Mr. V.N. Raghupathy, Adv.
Mr. Sanjay R. Hegde,Adv.
UPON hearing the counsel the Court made the following
O R D E R
For the reasons stated in the Criminal Miscellaneous Petition No. 21679 of 2014, we direct that the appellant be released on bail subject to the satisfaction of XXI Additional City Civil & Sessions Judge, Bangalore in S.C. No. 180 of 1990.
The Criminal Miscellaneous Petition is disposed of in the afore-stated terms.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2014.11.21
21:13:52 IST
Reason: