Supreme Court - Daily Orders
K. Ramakrishna vs Directorate Of Enforcement on 16 September, 2022
Bench: M.R. Shah, Krishna Murari
ITEM NO.23 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). 8032/2022
(Arising out of impugned final judgment and order dated 24-06-2022
in CRLP No. 2561/2022 passed by the High Court Of Karnataka At
Bengaluru)
K. RAMAKRISHNA Petitioner(s)
VERSUS
DIRECTORATE OF ENFORCEMENT Respondent(s)
(FOR ADMISSION and I.R. )
Date : 16-09-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.R. SHAH
HON'BLE MR. JUSTICE KRISHNA MURARI
For Petitioner(s) Mr. S. Nagamuthu, Sr. Adv.
Mr. M.P. Parthiban, AOR
Mr. A.S. Vairawan, Adv.
Mr. R. Sudhakaran, Adv.
Mr. G.R. Vikash, Adv.
Mr. D. Subrahmanya Bhanu, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Looking to the seriousness and the gravity of the offence, the High Court has rightly refused to release the petitioner on bail. We are in complete agreement with the same.
The Special Leave Petition stands dismissed.
(R. NATARAJAN) (NISHA TRIPATHI)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
SNEHA
Date: 2022.09.19
17:47:04 IST
Reason: