Supreme Court - Daily Orders
Vishwanatha vs The State Of Karnataka on 22 August, 2023
Bench: Bela M. Trivedi, Dipankar Datta
ITEM NO.6 COURT NO.15 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
Petition for Special Leave to Appeal (Crl.) No. 9905/2023
(Arising out of impugned final judgment and order dated 24-05-2023
in CRLP No. 2300/2023 passed by the High Court of Karnataka at
Bengaluru)
VISHWANATHA Petitioner(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
(FOR ADMISSION and IA No.159768/2023-EXEMPTION FROM FILING O.T.)
Date : 22-08-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI
HON'BLE MR. JUSTICE DIPANKAR DATTA
For Petitioner(s)
Mr. H. Chandra Sekhar, AOR
For Respondent(s)
UUPON hearing the counsel the Court made the following
O R D E R
We are not inclined to interfere with the impugned judgment and hence, the special leave petition is dismissed.
Pending application(s), if any, shall stand disposed of.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-cum-PS ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
Deepak Guglani
Date: 2023.08.24
17:55:47 IST
Reason: