Supreme Court - Daily Orders
Sri Hosamanera Prakash @ Shivaprakash vs State Of Karnataka on 5 January, 2016
Bench: M.Y. Eqbal, Arun Mishra
ITEM NO.24 COURT NO.9 SECTION IIB
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......./2015
CRL.M.P. No.21799/2015
(Arising out of impugned final judgment and order dated 24/02/2015
in CRLA No.1207/2011 passed by the High Court Of Karnataka At
Bangalore)
SRI HOSAMANERA PRAKASH @ SHIVAPRAKASH & ANR. Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 05/01/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Anand Sanjay M. Nuli, Adv.
Mr. Dharm Singh, Adv.
For M/s. Nuli & Nuli
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
The special leave petition is dismissed.
(Sanjay Kumar-II) (Indu Pokhriyal) Court Master Court Master Signature Not Verified Digitally signed by Sanjay Kumar Date: 2016.01.05 16:30:19 IST Reason: