Supreme Court - Daily Orders
Ravi @ Battery Ravi vs The State Of Karnataka on 22 November, 2021
Bench: Ajay Rastogi, Abhay S. Oka
ITEM NO.26 Court 14 (Video Conferencing) 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). 6838/2021
(Arising out of impugned final judgment and order dated 07-02-2018
in CRLA No. 1364/2012 passed by the High Court Of Karnataka At
Bengaluru)
RAVI @ BATTERY RAVI PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA RESPONDENT(S)
(PRAYER FOR BAIL IN INTERIM RELIEF , IA No. 107201/2021 -
EXEMPTION FROM FILING O.T., IA No. 107203/2021 - PERMISSION TO
FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 22-11-2021 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Mr. T. Mahipal, AOR
Mr. Rohit K. Sinha, Adv
Mr. Indrajeet Singh, Adv.
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. Md. Apzal Ansari, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned Counsel for the petitioner has placed reliance on the judgment of this Court titled Union of India vs. V. Sriharan Alias Murugan & Ors. [(2016) 7 SCC 1].
List on 25.11.2021.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.11.22 (POOJA SHARMA) 17:19:58 IST Reason: (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)