Supreme Court - Daily Orders
Babajan Modinsab Hati vs The State Of Karnataka on 27 August, 2020
Bench: Rohinton Fali Nariman, Navin Sinha
ITEM NO.12 Court 4 (Video Conferencing) 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. 14193/2020
(Arising out of impugned final judgment and order dated 18-07-2019
in IA No. 2/2019 passed by the High Court of Karnataka Circuit
Bench at Dharwad)
BABAJAN MODINSAB HATI Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.74653/2020-CONDONATION OF DELAY
IN FILING)
Date : 27-08-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
HON'BLE MR. JUSTICE NAVIN SINHA
For Petitioner(s)
Mr. Chinmay Deshpande, Adv.
Mr. Anirudh Sanganeria, AOR
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.
(NIDHI AHUJA) (NISHA TRIPATHI) AR-cum-PS BRANCH OFFICER Signature Not Verified Digitally signed by INDU MARWAH Date: 2020.08.27 18:01:21 IST Reason: