Supreme Court - Daily Orders
William Patrick vs State Of Karnataka on 25 July, 2016
Bench: Ranjan Gogoi, Prafulla C. Pant
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 689 OF 2016
(Arising out of SLP(Crl.) No.3894 of 2016)
WILLIAM PATRICK ...APPELLANT(S)
VERSUS
STATE OF KARNATAKA ...RESPONDENT(S)
O R D E R
1. Leave granted.
2. We have heard learned counsels for the parties.
3. Having considered the facts of the case, the period of custody suffered and the fact that the trial is yet to begin, we direct that the accused-appellant (William Patrick) be released on bail to the satisfaction of the Principal City Civil & Sessions Judge at Bangalore-CCH1 in connection with S.C. No.1439 of 2014 arising out of F.I.R. No.157 of 2013.
Signature Not Verified
4. The learned trial Court is free to Digitally signed by NEETU KHAJURIA Date: 2016.07.25 18:23:09 IST Reason: impose all such conditions as it may deem fit. 2
5. The order of the High Court is set aside and the appeal is allowed.
....................,J.
(RANJAN GOGOI) ....................,J.
(PRAFULLA C. PANT)
NEW DELHI
JULY 25, 2016
ITEM NO.3 COURT NO.6 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 appln. (s) for amendment of the petition and interim relief and office report) Crl.M.P. No.11983/2016 – Application for exemption from filing O.T. Date : 25/07/2016 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 Kr. Pardeshi, Adv. Dr. Sushil Balwada,Adv.
For Respondent(s) Mr. V. N. Raghupathy,Adv.
Mr. Sadashiva Murthy, Adv. Ms. Ransa Vasanthi, Adv.
UPON hearing the counsel the Court made the following O R D E R Application for amendment in the special leave petition is granted.
Application for exemption from filing official translation is allowed.
Leave granted.
The appeal is allowed in terms of the signed order.
(Neetu Khajuria) (Asha Soni)
Court Master Court Master
(Signed order is placed on the file.)