Supreme Court - Daily Orders
Om Prakash Devasai @ Om Prakash vs The State Of Karnataka on 24 July, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.17 COURT NO.12 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
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 26860/2023
(Arising out of impugned final judgment and order dated 29-11-2022
in CRLP No. 10837/2022 passed by the High Court of Karnataka at
Bengaluru)
OM PRAKASH DEVASAI @ OM PRAKASH Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
( IA No.133648/2023-CONDONATION OF DELAY IN FILING and IA
No.133650/2023-EXEMPTION FROM FILING O.T. )
Date : 24-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Siddhant Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment and order of the High Court. Accordingly, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by SONIA BHASIN Date: 2023.07.26(SONIA BHASIN) 14:27:55 IST Reason: (RANJANA SHAILEY) COURT MASTER (SH) COURT MASTER (NSH)