Supreme Court - Daily Orders
M. Vijayasarathi vs Umran Malik on 14 February, 2022
Bench: Ajay Rastogi, Abhay S. Oka
1
ITEM NO.9 Court 13 (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). 949/2022
(Arising out of impugned final judgment and order dated 22-07-2021
in CRLA No. 200113/2014 passed by the High Court Of Karnataka At
Kalaburagi)
M. VIJAYASARATHI PETITIONER(S)
VERSUS
UMRAN MALIK RESPONDENT(S)
(FOR ADMISSION )
Date : 14-02-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE ABHAY S. OKA
For Petitioner(s) Ms. K. Maruthi Rao, Adv.
Ms. K. Radha, Adv.
Mrs. Anjani Aiyagari, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Two Courts have recorded concurrent findings of acquittal in the Signature Not Verified proceedings initiated under Section 138 of the Negotiable Digitally signed by Anita Malhotra Date: 2022.02.14 Instruments Act. The present petition is filed at the instance of 16:17:11 IST Reason:
the complainant.
We find no reason to interfere in the judgment impugned passed 2 by the High Court in our jurisdiction under Article 136 of the Constitution.
The Special Leave petition is, accordingly, dismissed. Pending application(s), if any, shall stand disposed of.
(POOJA SHARMA) (BEENA JOLLY) COURT MASTER (SH) COURT MASTER (NSH)