Supreme Court - Daily Orders
Lokesh Kumar Malhotra vs State Nct Of Delhi on 31 October, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.8 COURT NO.7 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. 8010/2017
(Arising out of impugned final judgment and order dated
05-09-2017 in BA No. 295/2017 passed by the High Court Of Delhi
At New Delhi)
LOKESH KUMAR MALHOTRA Petitioner(s)
VERSUS
STATE NCT OF DELHI Respondent(s)
(With IA No.106304/2017-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.106303/2017-PERMISSION TO FILE
ADDITIONAL DOCUMENTS AND WITH PRAYER FOR INTERIM RELIEF)
Date :31-10-2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Jaspreet Singh Rai, Adv.
Mr. Rohit Nagpal, Adv.
Mr. Sukhdeep Kaur Rai, Adv.
Mr. Shyamal Kumar, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdraw this petition with liberty to apply for regular bail within four weeks.
Permission sought for is granted. The special leave petition is dismissed as withdrawn with liberty as prayed for.
In the meantime, there shall be stay of arrest Signature Not Verified of the petitioner for a period of four weeks.
Digitally signed by CHARANJEET KAUR Date: 2017.10.31 18:15:28 IST Reason: [ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer