Supreme Court - Daily Orders
William Patrick vs State Of Karnataka on 13 May, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
ITEM NO.32 COURT NO.7 SECTION IIB
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).3894/2016
(Arising out of impugned final judgment and order dated 14/03/2016
in CRLP No. 972/2016 passed by the High Court of Karnataka at
Bangalore)
WILLIAM PATRICK Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(with interim relief and office report)
Date : 13/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE RANJAN GOGOI
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. P. Vishwanatha Shetty, Sr. Adv.
Mr. Mahesh Thakur, Adv.
Mr. Sharan Thakur,Adv.
mr. Vijay Kumar Pardeshi,Adv.
Dr. Sushil Balwada,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard the learned counsel for the petitioner and perused the relevant material.
Issue notice, returnable in four weeks. Dasti, in addition, is permitted.
(Neetu Khajuria) (Asha Soni)
Signature Not Verified
Sr.P.A. Court Master
Digitally signed by
NEETU KHAJURIA
Date: 2016.05.14
12:38:39 IST
Reason: