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James vs The State Of Karnataka on 23 November, 2022

Author: Sudhanshu Dhulia

Bench: Sudhanshu Dhulia

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     ITEM NO.1731                            COURT NO.7                   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). 31338/2022

     JAMES                                                               Petitioner(s)

                                                   VERSUS

     THE STATE OF KARNATAKA                                              Respondent(s)

     (FOR ADMISSION) (IA No.165693/2022-EXEMPTION FROM FILING O.T. and
     IA No.165692/2022-EXEMPTION FROM SURRENDERING WITHIN TIME )

     Date : 23-11-2022 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SUDHANSHU DHULIA
                                            [IN CHAMBER]

     For Petitioner(s)                Mr. Farrukh Rasheed, AOR
                                      Mr. Seraj Ahmad, Adv.
                                      Mr. Abhu Bakr Sabbaq, Adv.

                                      Mr. Dhananjai Jain, AOR

     For Respondent(s)

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

The petitioner has been convicted under Sections 279, 337 and 304(A) of the Indian Penal Code. The order has been upheld in appeal as well as in Revision. The petitioner has been sentenced to undergo imprisonment for a period of six months.

The application for exemption from Signature Not Verified surrendering has already been dismissed vide order Digitally signed by Neetu Khajuria Date: 2022.11.24 18:25:34 IST Reason: dated 14.11.2022.

As a last opportunity and purely in the interest of justice, time till 28th November, 2022 is granted to the petitioner to surrender and file proof thereof. In case of default, the special leave petition shall stand dismissed without further reference to the Court.

Registry is directed to forward a copy of this Order to the concerned authorities about this order, who shall then take appropriate measures in accordance with law.

(NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER