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Supreme Court - Daily Orders

Sri Chikkegowda vs State Of Karnataka Etc. on 9 February, 2023

Author: Krishna Murari

Bench: Krishna Murari

     ITEM NO.108                            COURT NO.13                  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

     Criminal Appeal               No(s).   541-543/2015

     SRI CHIKKEGOWDA & ORS.                                             Appellant(s)
                                                   VERSUS
     STATE OF KARNATAKA ETC.                                            Respondent(s)

     (IA No. 5188/2015 - CONDONATION OF DELAY IN REFILING /                   CURING THE
     DEFECTS
      IA No. 13158/2015 - EXEMPTION FROM FILING O.T.
      IA No. 13161/2015 - PERMISSION TO FILE ANNEXURES)

     WITH
     Crl.A. No. 1509-1510/2015 (II-C)
     IA No. 18802/2015 - CONDONATION OF DELAY IN REFILING /                   CURING THE
     DEFECTS
     IA No. 19635/2015 - EXEMPTION FROM FILING O.T.
     IA No. 19637/2015 - GRANT OF BAIL)

     Date : 09-02-2023 These matters were called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE KRISHNA MURARI
                         HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH

     For Appellant(s)                 Mr. Rajesh Mahale, AOR

     For Respondent(s)               Mr. Shubhranshu Padhi, AOR
                                     Mr. Vishal Bansal, Adv.
                                     Ms. Rajeshwari Shankar, Adv.
                                     Mr. Niroop Sukirthy, Adv.
                                     Md. Ovais, Adv.

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

Learned counsel appearing for the respondent-state submits that the original record has been received and may supplied to learned counsel for the parties in soft copy.

Let the office supply the record in soft copy to the learned counsel for the parties within two weeks.

The appeals may be listed for hearing after a period of two weeks on a non-miscellaneous day.

        (SONIA GULATI)                                                 (BEENA JOLLY)
     SENIOR PERSONAL ASSISTANT                                      COURT MASTER (NSH)