Supreme Court - Daily Orders
K.T. Balakrishna vs State Of Karnataka on 9 May, 2016
Bench: V. Gopala Gowda, Arun Mishra
1
ITEM NO.28 COURT NO.9 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).
7924/2016
(Arising out of impugned final judgment and order dated 16/02/2016
in CRLP No. 100041/2016 passed by the High Court of Karnataka,
Circuit Bench At Dharwad)
K.T. BALAKRISHNA Petitioner(s)
VERSUS
STATE OF KARNATAKA AND ORS Respondent(s)
(With appln.(s) for exemption from filing c/c of the interim Order
dated 16.02.2016 passed by Hon'ble Single Bench of the High Court
of Karnataka, Dharwad Bench and permission to file SLP and
permission to file SLP with incomplete I/O and interim relief and
Office Report.)
Date : 09/05/2016 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Raja Venkatappa Naik, Adv.
Mr. S.K. Tandon, Adv.
Mr. Debasis Misra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Permission to file the special leave petition is granted. Heard learned counsel for the petitioner.
The observations “the helplessness is neither seen in his face nor in his work, it is only in his commitment. If this is the attitude of all policemen, this Court feel that the police force should be wound up and allow the criminals to go scot-free pursuing Signature Not Verified their illegal affair happily” and the direction “to communicate Digitally signed by SUSHIL KUMAR RAKHEJA Date: 2016.05.10 18:20:35 IST Reason: copy of the Order to the Chief Secretary, Department of Home, Government of Karnataka, Bengaluru” made by the learned Single 2 Judge of the High Court in the impugned order stand deleted.
The special leave petition is disposed of accordingly. Consequently, pending application, if any, stands disposed of.
(S. K. RAKHEJA) (MALA KUMARI SHARMA)
COURT MASTER COURT MASTER