Supreme Court - Daily Orders
Sri M. H. Suresha vs State Of Karnataka on 24 August, 2021
Bench: A.M. Khanwilkar, Sanjiv Khanna
ITEM NO.104 Court 3 (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
Criminal Appeal No(s). 592-593/2017
SRI M. H. SURESHA Appellant(s)
VERSUS
STATE OF KARNATAKA Respondent(s)
IA No. 67408/2021 - INTERIM BAIL)
Date : 24-08-2021 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE SANJIV KHANNA
For Appellant(s) M. H. Suresha, In-person
For Respondent(s) Mr. V. N. Raghupathy, AOR
Mr. Md. Apzal Ansari, Adv.
UPON hearing the appellant/counsel the Court made the following
O R D E R
The appellant appears in person and interacted with us on video-conferencing. He submits that he is unable to prepare the matter as he is presently busy with repair of his farm house during the parole period.
Accordingly, list these matters after one month.
The appellant submits that he has applied/sent communication for certified copies of the record.
Office to verify the same and if so, issue the relevant copies to him as per rules.
Signature Not Verified Digitally signed by NEETU KHAJURIA Date: 2021.08.26 18:23:41 IST Reason: (NEETU KHAJURIA) (VIDYA NEGI) COURT MASTER COURT MASTER