Full Judgment Text
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
nd
The order dated 22 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
After considering the material on record, no case for interference was found
Digitally signed by Dr.
Mukesh Nasa
Date: 2021.12.15
17:52:30 IST
Reason:
to have been made out and the Special Leave Petition was dismissed.
2
We 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.