Supreme Court - Daily Orders
M. G. Thimmaiah vs The State Of Karnataka on 14 March, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.9 COURT NO.15 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. 22746/2022
(Arising out of impugned judgment and order dated 29-11-2021 in
CRLRP No. 26/2013 passed by the High Court of Karnataka at
Bengaluru)
M. G. THIMMAIAH Petitioner
VERSUS
THE STATE OF KARNATAKA Respondent
(IA No. 178346/2022 - APPLICATION FOR EXEMPTION FROM FILING
ORIGINAL VAKALATNAMA/OTHER DOCUMENT
IA No. 178338/2022 - CONDONATION OF DELAY IN FILING
IA No. 178341/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 178347/2022 - EXEMPTION FROM FILING O.T.) Date : 14-03-2023 This matter was called on for hearing today. CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY HON'BLE MR. JUSTICE MANOJ MISRA For Petitioner(s) Mr. C. B. Gururaj, Adv.
Mr. Prakash Ranjan Nayak, AOR Mr. Pramit Chhetri, Adv.
Mr. Animesh Dubey, Adv.
For Respondent(s) Mr. Somanatha Padhan, AOR UPON hearing the counsel the Court made the following O R D E R Delay condoned.
Mr. C.B. Gururaj, the learned counsel appearing for the petitioner would submit that the petitioner was the van driver and while reversing the vehicle, the toddler was run over accidentally. Accordingly, the counsel submits that while the petitioner is not Signature Not Verified Digitally signed by NITIN TALREJA Date: 2023.03.14 challenging the conviction, the sentence of six months imposed upon 16:40:45 IST Reason:
the van driver should be reduced appropriately. It is further 1 pointed out that the petitioner has already been in jail since 2 months 7 days.
Issue notice.
In the meantime, the petitioner – M. G. Thimmaiah is directed to be released on bail subject to appropriate conditions to be imposed by the trial court.
(NITIN TALREJA) (KAMLESH RAWAT) COURT MASTER (SH) ASSISTANT REGISTRAR 2