Supreme Court - Daily Orders
Deepak Wilfred Rego vs State Of Karnataka on 17 April, 2025
Author: Rajesh Bindal
Bench: Rajesh Bindal
ITEM NO.33 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). 5621/2025
[Arising out of impugned interlocutory order dated 07-04-2025 in
CRLRP No. 146/2021 passed by the High Court of Karnataka at
Bengaluru]
DEEPAK WILFRED REGO Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
IA No. 94408/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 94409/2025 - EXEMPTION FROM FILING O.T. Date : 17-04-2025 This matter was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE RAJESH BINDAL [THROUGH VIDEO CONFERENCING] For Petitioner(s) Mr. Rahul Kaushik, Sr. Adv.
Mr. P Prasanna Kumar, Adv. Mr. Anil C Nishani, Adv.
Mr. Sachin, Adv.
Mr. Nitin Gowda, Adv.
Mr. Vishwesh R Murnal, Adv. Mr. Gaurav Chavan, Adv.
M/S. Krishna & Nishani Law Chambers, AOR For Respondent(s) UPON hearing the counsel the Court made the following O R D E R Applications for exemption from filing c/c of the impugned judgment and for exemption form filing official translation are allowed.
Issue notice, returnable on 13th May, 2025.Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2025.04.19 16:33:59 IST Reason:
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR