Supreme Court - Daily Orders
State By Karnataka Lokayukta vs Chandrashekar Golasangi on 12 July, 2018
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.14 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). 19976/2018
(Arising out of impugned final judgment and order dated 07-12-
2017 in CRLA No. 642/2013 passed by the High Court Of Karnataka
At Bengaluru)
STATE BY KARNATAKA LOKAYUKTA Petitioner(s)
VERSUS
CHANDRASHEKAR GOLASANGI Respondent(s)
(WITH IA No.80940/2018-CONDONATION OF DELAY IN FILING and IA
No.80943/2018-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT and IA No.80941/2018-EXEMPTION FROM FILING O.T.)
Date :12-07-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. V.N. Raghupathy, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We see no reason to entertain this petition. Accordingly, the special leave petition is dismissed.
Pending applications stand disposed of.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Asstt. Registrar Digitally signed by CHARANJEET KAUR Date: 2018.07.12 16:56:55 IST Reason: