Supreme Court - Daily Orders
T.C. Ravikumar vs State By Mandya Rural Police Station on 25 September, 2023
Bench: Pamidighantam Sri Narasimha, Aravind Kumar
ITEM NO.41 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 for Special Leave to Appeal (Crl.) No.7957/2018
(Arising out of impugned final judgment and order dated 02072018
in CRLA No. 1232/2010 passed by the High Court of Karnataka at
Bengaluru)
T.C. RAVIKUMAR Petitioner(s)
VERSUS
STATE BY MANDYA RURAL POLICE STATION Respondent(s)
(IA No. 129133/2018 EXEMPTION FROM FILING O.T.)
Date : 25092023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s)
Mr. Shailesh Madiyal, AOR
Mr. Vaibhav Sabarwal, Adv.
Mr. Akshay Kumar, Adv.
Mr. Rajan Parmar, Adv.
Ms. Divija Mahajan, Adv.
Mr. Sudhanshu Prakash, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Exemption Application is allowed.
2. Having heard learned counsel appearing for the petitioner at a considerable length and after carefully perusing the material available on record, we are not inclined to interfere with the impugned Order passed by the High Court.
3. Signature Not Verified The Special Leave Petition is, accordingly, dismissed. Digitally signed by VISHAL ANAND Date: 2023.09.26 18:05:25 IST Reason:
(VISHAL ANAND) (BEENA JOLLY)
ASTT. REGISTRARcumPS COURT MASTER (NSH)