Supreme Court - Daily Orders
H.P. Venkatesh vs State Of Karnataka on 14 September, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.67 COURT NO.12 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). 4323/2015
(Arising out of impugned final judgment and order dated 05/01/2015
in CRA No. 217/2014 in CRA No. 220/2014 passed by the High Court
of Karnataka at Bangalore)
H.P. VENKATESH Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With interim relief and office report)
WITH
SLP(Crl) No. 6032/2015
(With appln.(s) for bail, exemption from filing O.T., permission
to file additional documents and Office Report)
Date : 14/09/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Pradip Ghosh, Sr. Adv.
Mr. Shekhar G. Devasa, Adv.
Mr. Shivashankarappa, Adv.
Mr. Manish Tiwari, Adv.
Mr. Anup Kumar,Adv.
Mr. Basant R., Sr. Adv.
Mr. Sanjay Jain,Adv.
For Respondent(s)
Ms. Anitha Shenoy,Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned Senior counsel appearing for the petitioners and Ms. Anitha Shenoy, learned counsel appearing for the State of Karnataka.
Having regard to the facts and circumstances of the case and after going through the application for bail filed by the petitioner in SLP(Crl.) No. 6032/2015, we direct that the petitioner be released on bail subject to the satisfaction of the Signature Not Verified Special Judge, Bangalore Urban District, Bangalore City (Special Digitally signed by Vishal Anand Date: 2015.09.14 16:03:46 EAST C.C. No.17/2009). Reason: -2- On the prayer made by learned Senior counsel appearing for the petitioners and learned counsel appearing for the State, list the Special Leave Petitions on 17-11-2015.
(VISHAL ANAND) (CHANDER BALA)
COURT MASTER COURT MASTER