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Khaleel Ahmed K.R. And Ors. Etc. vs State Of Karnataka And Ors. Etc. on 5 February, 2021

Bench: Rohinton Fali Nariman, B.R. Gavai

     ITEM NO.15                    Court 3 (Video Conferencing)           SECTION IV-A
                                   S U P R E M E C O U R T O F     I N D I A
                                           RECORD OF PROCEEDINGS

     Miscellaneous Application No. 163-168/2021 in SLP(C) No. 13646-
     13651/2017

     (Arising out of impugned final judgment and order dated 06-03-2020
     in SLP(C) No. No. 13646/2017 06-03-2020 in SLP(C) No. No.
     13647/2017 06-03-2020 in SLP(C) No. No. 13648/2017 06-03-2020 in
     SLP(C) No. 13649/2017 06-03-2020 in SLP(C) No. No. 13650/2017 06-
     03-2020 in SLP(C) No. No. 13651/2017 passed by the Supreme Court Of
     India)

     KHALEEL AHMED K.R. AND ORS. ETC.                                     Petitioner(s)

                                                     VERSUS

     STATE OF KARNATAKA AND ORS. ETC. & ORS.                              Respondent(s)

     (FOR ADMISSION and IA No.134554/2020-DISCHARGE OF ADVOCATE ON RECORD and
     IA No.8903/2021-EXEMPTION FROM FILING PAPER BOOKS and IA No.134556/2020-
     INITIATING CRIMINAL PROCEEDINGS U/S 340 OF CRPC and IA No.135900/2020-
     PERMISSION TO FILE ADDITIONAL DOCUMENTS/ FACTS/ANNEXURES)

     Date : 05-02-2021 These petitions were called on for hearing today.

     CORAM :                 HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                             HON'BLE MR. JUSTICE B.R. GAVAI

     For Petitioner(s)                 Mr.   V.K. Shukla, Sr. Adv.
                                       Mr.   Hussain Mueen Farooq, Adv.
                                       Ms.   B. Sudha, Adv.
                                       Mr.   A.K. Singh, Adv.
                                       Mr.   Mohd. Kamran Khan, Adv.
                                       Mr.   Imran A., Adv.
                                       Ms.   Suman Hegde, Adv.
                                       Mr.   Nasrulla Khan, Adv.
                                       Ms.   Reeta, Adv.
                                       Ms.   Anuradha, Adv.
                                       Ms.   Manju Jetley, AOR
     For Respondent(s)

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

Application for discharge of AOR is allowed. We find no merit in the Miscellaneous Applications, which are Signature Not Verified accordingly dismissed.

Reason: Pending applications stand disposed of.

(R. NATARAJAN) (NISHA TRIPATHI) ASTT. REGISTRAR-cum-PS BRANCH OFFICER