Supreme Court - Daily Orders
The State Of Karnataka vs T Naseer @ Nasir @ Thandiantavida Naseer ... on 29 July, 2022
Bench: Hemant Gupta, Vikram Nath
1
ITEM NO.16 COURT NO.8 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). 6548/2022
(Arising out of impugned final judgment and order dated 27-01-2022
in CRLP No. 2585/2019 passed by the High Court Of Karnataka At
Bengaluru)
THE STATE OF KARNATAKA Petitioner(s)
VERSUS
T NASEER @ NASIR @ THANDIANTAVIDA NASEER
@ UMARHAZI @ HAZI & ORS. Respondent(s)
(FOR ADMISSION)
Date : 29-07-2022 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE VIKRAM NATH
For Petitioner(s) Mr. Nikhil Goel, AAG
Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Vishal Banshal, Adv.
Ms. Rajeshwari Shankar, Adv.
For Respondent(s) Mr. Haris Beeran, Adv.
Mr. Mushtaq Sali, Adv.
Mr. Usman Ghani Khan, Adv.
Mr. Azhar Assees, Adv.
Mr. Radha Shyam Jena, AOR
Mr. Balaji Srinivasan, AOR
Mr. Prateek Yadav, Adv.
Ms. Lakshmi Rao, Adv.
Ms. Garima Jain, Adv.
Mr. Shiva Krishnamurti, Adv.
Ms. Aakriti Priya, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified Issue notice, returnable in two weeks. Digitally signed by Indu Marwah Date: 2022.07.30 12:02:15 IST Reason: Mr. Balaji Srinivasan, learned Advocate-on-Record, accepts notice on behalf of Respondent Nos. 1 to 14 and 16 to 20. 2 Mr. Radha Shyam Jena, learned Advocate-on-Record, accepts notice on behalf of Respondent No. 21. Let the unserved respondent(s) be served through the concerned Jail Superintendent.
Until further orders, further proceedings in Sessions Case Nos. 1480 of 2010 and 1481 of 2010 shall remain stayed. (JAYANT KUMAR ARORA) (RENU BALA GAMBHIR) ASST. REGISTRAR-CUM-PS COURT MASTER