Supreme Court - Daily Orders
K.S. Venkateshan vs The State Of Karnataka on 20 November, 2020
Bench: S. Abdul Nazeer, Sanjiv Khanna
ITEM NO.29 Court 10 (Video Conferencing) 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). 20019/2020
(Arising out of impugned final judgment and order dated 23-09-2019
in CRLP No. 5612/2016 23-09-2019 in CRLP No. 2379/2012 passed by
the High Court of Karnataka at Bengaluru)
K.S. VENKATESHAN Petitioner(s)
VERSUS
THE STATE OF KARNATAKA & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.96877/2020-CONDONATION OF DELAY
IN FILING and IA No.96878/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.96879/2020-EXEMPTION FROM FILING O.T. )
Date : 20-11-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE SANJIV KHANNA
For Petitioner(s) Mrs. Anjani Aiyagari, AOR
Mr. K. Maruti Rao, Adv .
Mrs. K. Radha, Adv.
Mr. K. Sriram, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Delay condoned.
We are not inclined to interfere with the impugned judgment passed by the High Court. Special Leave Petitions are dismissed.
Pending application(s), if any, shall stand disposed of.
Signature Not Verified Digitally signed by Rachna Date: 2020.11.20 (RAJNI MUKHI) 17:44:53 IST Reason: (KAMLESH RAWAT) COURT MASTER (SH) COURT MASTER (NSH)