Supreme Court of India
B.G. Uday vs H.G. Prashanth on 30 November, 2021
Author: Uday Umesh Lalit
Bench: Bela M. Trivedi, S. Ravindra Bhat, Uday Umesh Lalit
1
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CRIMINAL) NO.410 OF 2021
IN
SPECIAL LEAVE PETITION (CRIMINAL) NO.1482 OF 2021
B. G. UDAY …Petitioner
Versus
H. G. PRASHANTH …Respondent
O R D E R
The order dated 22nd October 2020 passed by the Trial Court taking cognizance of the offence was subject-matter of challenge before the High Court.
The High Court rejected the challenge which order was under appeal in the aforestated Special Leave Petition.
Signature Not Verified Digitally signed by Dr. Mukesh Nasa Date: 2021.12.15After considering the material on record, no case for interference was found 17:52:30 IST Reason: to have been made out and the Special Leave Petition was dismissed.
2We have gone through the Review Petition and do not find any error apparent on record to justify interference.
This Review Petition is dismissed.
…………………………J. [Uday Umesh Lalit] …………………………J. [S. Ravindra Bhat] …………………………J. [Bela M. Trivedi] New Delhi;
November 30, 2021.