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T.C. Ravikumar vs State By Mandya Rural Police Station on 21 August, 2023

Bench: S. Ravindra Bhat, Aravind Kumar

     ITEM NO.26                              COURT NO.8                 SECTION II­C

                                   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).   7957/2018

     (Arising out of impugned final judgment and order dated 02­07­2018
     in CRLA No. 1232/2010 passed by the High Court Of Karnataka At
     Bengaluru)

     T.C. RAVIKUMAR                                                      Petitioner(s)

                                                    VERSUS

     STATE BY MANDYA RURAL POLICE STATION                                Respondent(s)

     (FOR ADMISSION and I.R. and IA No.129133/2018­EXEMPTION FROM FILING
     O.T.)

     Date : 21­08­2023 These matters were called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE S. RAVINDRA BHAT
                             HON'BLE MR. JUSTICE ARAVIND KUMAR

     For Petitioner(s)
                                       Mr. Shailesh Madiyal, AOR
                                       Mr. Vinayaka S Pandit, Adv.
                                       Mr. Rajan Parmar, Adv.
                                       Mr. Akshay Kumar, Adv.
                                       Ms. Divija Mahajan, Adv.
     For Respondent(s)

                              UPON hearing the counsel the Court made the following
                                                 O R D E R

List the matter on 25­09­2023.

(VISHAL ANAND) (BEENA JOLLY) ASTT. REGISTRAR­cum­PS COURT MASTER (NSH) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2023.08.22 20:05:06 IST Reason: