Supreme Court - Daily Orders
Mohan Kumar @ Sundar Rai @ Ananda @ ... vs The State Of Karnataka on 28 July, 2021
Bench: Hemant Gupta, A.S. Bopanna
ITEM NO.5 Court 13 (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.26601/2020
(Arising out of impugned final judgment and order dated 12-10-2017
in CRLRC No. 5/2014 12-10-2017 in CRLA No. 178/2015 passed by the
High Court Of Karnataka At Bengaluru)
MOHAN KUMAR @ SUNDAR RAI @ ANANDA @ SUDHAKAR KULAL
@ SUDHAKAR ACHARYA @ SHASHIDHARA POOJARY @ MANOHAR G.
@ SHASHIDHAR BHANDARY @ ANAND S. @ SUDHAKAR RAI
@ SUDHAKAR K. @ K. SANJEEVA @ SUDHAKAR RAO K.
@ SUDHAKAR KOTTARI @ RAJ PRAKASH ACHARYA
@ SUDHAKAR BELCHADA @ MANOJ @ RAJESH @ CHANDRASHEKAR
@ SUDHAKAR GOWDA @ SUDHAKAR POOJARY @ ANAND NAIK Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.7061/2021-CONDONATION OF DELAY IN
FILING and IA No.7062/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT)
Date : 28-07-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MR. JUSTICE A.S. BOPANNA
For Petitioner(s) Ms. Sangeeta Kumar, AOR
Ms. Vidushi Garg, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the order passed by the High Court. The Special Leave Petition is dismissed accordingly.
Signature Not Verified Digitally signed by MEENAKSHI KOHLI Date: 2021.07.29Pending applications, if any, stand disposed of.
16:55:02 IST Reason:(TUSHAR BISHT) (RENU BALA GAMBHIR) COURT MASTER (SH) COURT MASTER (NSH)