Supreme Court - Daily Orders
Inayathulla vs The State Of Karnataka on 27 June, 2023
Author: Abhay S. Oka
Bench: Abhay S. Oka
ITEM NO.14 COURT NO.12 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). 6882/2023
(Arising out of impugned final judgment and order dated 22-02-2023
in CRLRP No. 103/2021 passed by the High Court Of Karnataka At
Bengaluru)
INAYATHULLA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(IA No. 98802/2023 - EXEMPTION FROM FILING O.T.)
Date : 27-06-2023 This matter was called on for hearing today
CORAM :
HON'BLE MR. JUSTICE ABHAY S. OKA
HON'BLE MR. JUSTICE K V VISWANATHAN
(Vacation Bench)
For Petitioner(s) Mr. Ashwin Kumar Ds, Adv.
Ms. Surbhi Mehta, AOR
Mr. Gautam Bhardwaj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable on 28.08.2023. Liberty to serve the learned Standing Counsel for the State.
In the meanwhile, order of exemption from surrendering to continue.
(INDU MARWAH) (AVGV RAMU) COURT MASTER (SH) Signature Not Verified COURT MASTER (NSH) Digitally signed by Indu Marwah Date: 2023.06.27 15:59:11 IST Reason: