Supreme Court - Daily Orders
S.M.Krishna vs State Of Karnataka on 10 November, 2016
Bench: Pinaki Chandra Ghose, Ashok Bhushan
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ITEM NO.2 COURT NO.8 SECTION IIC
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). 743/2012
(From the final order dated 20.01.2012 in Criminal Petition No.
6290 of 2011 passed by the High Court of Karnataka at Bangalore)
S.M.KRISHNA Petitioner(s)
VERSUS
STATE OF KARNATAKA & ORS. Respondent(s)
(With appln. (s) for modification/clarification and stay and
office report)
(for final disposal)
WITH
SLP(Crl) No. 1392/2012
(With appln.(s) for stay and Office Report)
SLP(Crl) No. 1632/2012
(With Office Report)
SLP(Crl) No. 1665/2012
(With Office Report)
SLP(Crl.)...CRLMP No. 2388/2014
(With appln.(s) for c/delay in filing SLP and Office Report)
Date : 10/11/2016 These petitions were called on for hearing
today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. K.K. Venugopal, Sr. Adv.
Mr. Jaideep Gupta, Sr. Adv.
Ms. B. Vijayalakshmi Menon, AOR
Mr. Sandeep Patil, Adv.
Mr. Kuber Dewan, Adv.
Signature Not Verified
Mr. Dhritiman Roy, Adv.
Digitally signed by
Ms. Shraddha Deshmukh, Adv.
R.NATARAJAN
Date: 2016.11.11
16:40:12 IST
Reason:
Mr. R. Basant, Sr. Adv.
Mr. S. Udaya Kumar Sagar, Adv.
Ms. Bina Madhavan, Adv.
Ms. Akanksha Mehra, Adv.
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Mr. Piyush Dwivedi, Adv.
For M/s. Lawyer S Knit & Co.
Mr. Prashant Kumar, Adv.
Mr. Amit Singh Adv.
Mr. Rajan Singh, Adv.
Mr. P. Vinay Kumar, AOR
For Respondent(s) Mr. Abraham T.J., Caveator-in-person
Mr. Joseph Aristotle S. AOR
Mrs. Priya Aristotle, Adv.
Ms. K. Priyadarshini, Adv.
Ms. Anitha Shenoy, AOR (N.P.)
UPON hearing the counsel the Court made the following
O R D E R
Mr. K.K. Venugopal, learned senior counsel appearing for the petitioner in SLP (Crl.) No. 743 of 2012 started his arguments at 10.45 a.m. and concluded at 1.00 p.m. Thereafter, Mr. Abraham T.J., Caveator-in-person started his arguments and concluded at 2.55 p.m. Thereafter, Mr. Joseph Aristotle S., learned counsel appearing for the respondent-State of Karnataka started his arguments and concluded at 3.15 p.m. Mr. K.K. Venugopal, learned senior counsel submitted a Report dated 18.12.2008 of the Karnataka Lokayukta in the Court which is taken on record.
List on Wednesday, the 16th November, 2016 as part-heard.
(R. NATARAJAN) (SNEH LATA SHARMA)
Court Master Court Master
Books/Cases cited:
Code of Criminal Procedure, 1973 Prevention of Corruption Act, 1988 The Karnataka Lokayukta Act, 1984 (1998) 5 SCC 749 1955 (2) SCR 225 (1977) 4 SCC 608 (2011) 3 SCC 1 (2013) 3 SCC 330 at 347 (2006) 7 SCC 188 (para 10)