Supreme Court - Daily Orders
K.C. Paramesha vs The State Of Karnataka on 10 December, 2018
Bench: Ashok Bhushan, Ajay Rastogi
ITEM NO.30 COURT NO.13 SECTION II-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL)……. Diary No(s). 36676/2018
(Arising out of impugned final judgment and order dated 26-04-2018
in IA No. 1/2018 passed by the High Court Of Karnataka At
Bengaluru)
K.C. PARAMESHA Petitioner(s)
VERSUS
THE STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and I.R. and IA No.172752/2018-CONDONATION OF DELAY
IN FILING and IA No.172755/2018-CONDONATION OF DELAY IN REFILING
and IA No.172757/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES)
Date : 10-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE AJAY RASTOGI
For Petitioner(s)
Mr. Anand Sanjay M. Nuli, Adv.
Mr. Nanda Kumar K.B., Adv.
Mr. Suraj Kaushik, Adv.
M/S. Nuli & Nuli, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We do not find any good ground to entertain this special leave petition.
The special leave petition is, accordingly, dismissed. Pending applications, if any, stand disposed of. However, it is open for the petitioner to renew his request for suspension of sentence after six months.
Signature Not Verified Digitally signed by RAJNI MUKHI Date: 2018.12.11 17:47:23 IST Reason: (ARJUN BISHT) (RENU KAPOOR)
COURT MASTER (SH) COURT MASTER (NSH)