Supreme Court - Daily Orders
Anand Jakkappa Pujari @ Gaddadar vs The State Of Karnataka on 27 July, 2022
Bench: D.Y. Chandrachud, Surya Kant
ITEM NO.2 COURT NO.4 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).3788/2022
(Arising out of impugned final judgment and order dated 22-12-2021
in CRLA No. 100096/2018 passed by the High Court of Karnataka
Circuit Bench at Dharwad)
ANAND JAKKAPPA PUJARI @ GADDADAR Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.59924/2022-GRANT OF BAIL and IA
No.59922/2022-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 27-07-2022 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE SURYA KANT
For Petitioner(s) Mr. Shailesh Madiyal, AOR
Mr. Vaibhav Sabharwal, Adv.
Mr. Rajan Parmar, Adv.
Mr. Vinayaka S., Adv.
Ms. Rakhi M., Adv.
For Respondent(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Vishal Bansal, Adv.
Ms. Rajeshwari Shankar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 On the oral request of learned counsel for the petitioner, the second respondent is deleted from the array of parties, at the cost and risk of the petitioner.
2 List the Special Leave Petition immediately after the original record is received.
Signature Not Verified Digitally signed by Sanjay Kumar Date: 2022.07.27 17:53:48 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
DEPUTY REGISTRAR COURT MASTER