Supreme Court - Daily Orders
Muniraju vs State Of Karnataka on 4 April, 2016
Author: N.V. Ramana
Bench: N.V. Ramana
ITEM NO.12 COURT NO.8 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.)...... CRLMP No(s).
5317/2016
(Arising out of impugned final judgment and order dated 07/01/2016
in CLRA No.1192/2011 passed by the High Court of Karnataka at
Bangalore)
MUNIRAJU Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
CRLMP. 5317/2016(With exemption from surrendering)
Date : 04/04/2016 This application was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE N.V. RAMANA
[IN CHAMBERS]
For Petitioner(s) Mr. C.M. Angadi,Adv.
Ms. Varsha Rana,Adv.
Mr. Rameshwar Prasad Goyal,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Crl.MP.No.5317 of 2016 for exemption from surrendering is allowed.
(SAPNA BISHT) (RAJINDER KAUR)
SR.P.A. COURT MASTER
Signature Not Verified
Digitally signed by
SAPNA BISHT
Date: 2016.04.04
17:06:04 IST
Reason: