Supreme Court - Daily Orders
Srikanth vs The State Of Karnataka on 16 December, 2024
ITEM NO.1711 COURT NO.6 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).55968/2024
SRIKANTH PETITIONER(S)
VERSUS
THE STATE OF KARNATAKA RESPONDENT(S)
(FOR ADMISSION and I.R. and IA No.285527/2024-EXEMPTION FROM FILING
O.T. and IA No.285526/2024-EXEMPTION FROM SURRENDERING WITHIN TIME)
Date : 16-12-2024 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PRASANNA B. VARALE
[IN CHAMBER]
For Petitioner(s) M/S. Gururaj & Nayak, AOR
Mr. C B Gururaj, Adv.
Mr. C B Tiwari, Adv.
Mr. Naveen Chandrashekar, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
IA No.285526/2024:-
1. Heard learned counsel for the applicant/petitioner.
2. Learned counsel for the applicant/petitioner submits that the applicant/petitioner has raised substantial grounds in the Special Leave Petition.
3. He submits that the petitioner is the sole bread winner of the family and he has to support his aged parents and his own wife and children.
4. He invites the attention of this Court to the statement made Signature Not Verified in the application and the same reads as under: “The petitioner is Digitally signed by KANCHAN CHOUHAN Date: 2024.12.20 09:53:41 IST Reason: willing to accept any reasonable increased in fine amount to be 1 paid to the family of the victims/deceased”.
5. He also placed heavy reliance on the recent judgment of this Court in Muthupandi vs. State, through the Inspector of Police, Nilakottai1.
6. Considering the submissions, the application is allowed. The applicant/petitioner is exempted from surrendering.
7. List the matter after four weeks before the appropriate Court.
(D. NAVEEN) (Nidhi Bhardwaj)
COURT MASTER (SH) Assistant Registrar
1 - 2024 SCC Online SC 3686
2