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State Of Karnataka Thr. Yadgiri Town P.S vs Mohd. Naseer on 10 December, 2014

     ITEM NO.4                           REGISTRAR COURT. 1                      SECTION IIB

                                   S U P R E M E C O U R T O F              I N D I A
                                           RECORD OF PROCEEDINGS


                                        BEFORE THE REGISTRAR SURAJIT DEY

     Petition(s) for Special Leave to Appeal (Crl.)                          No(s).     4070/2011


     STATE OF KARNATAKA THR. YADGIRI TOWN P.S                                   Petitioner(s)

                                                        VERSUS

     MOHD. NASEER                                                               Respondent(s)

     (with appln. (s) for c/delay in filing SLP and office report)


     Date : 10/12/2014 This petition was called on for hearing today.



     For Petitioner(s)
                                          Mr Lagnesh Mishra, Adv.
                                          Mr. V. N. Raghupathy,Adv.


     For Respondent(s)


                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Registry had issued notice to the concerned Trial Court whereby it has been communicated to the Sub-Inspector of Police, Yadgiri Town, P.S to execute the non-bailable warrants against respondent No.1- Mohd. Naseer. The execution report from the police has yet to be received. Issue reminder.

List again on 10.2.2015.

Digitally signed by Hema Joshi Date: 2014.12.13 12:17:34 IST Reason:

(SURAJIT DEY) Registrar