Supreme Court - Daily Orders
Guman Khandelwal vs The State Of Rajasthan on 25 February, 2019
Bench: D.Y. Chandrachud, Hemant Gupta
ITEM NO.32 COURT NO.12 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) Nos.1780-1781/2019
(Arising out of impugned final judgment and order dated 12-02-2019
in SBCRMBA No. 1800/2019 and in SBCRMBA No. 1803/2019 passed by the
High Court of Judicature for Rajasthan at Jaipur)
GUMAN KHANDELWAL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(WITH I.R. and IA No.31013/2019-EXEMPTION FROM FILING O.T.)
Date : 25-02-2019 These petitions were called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE HEMANT GUPTA
For Petitioner(s) Mr. K.V. Vishwanathan, Sr. Adv.
Mr. Abhishek Gupta, AOR
For Respondent(s) Mr. Siddharth Luthra, Sr. Adv.
Ms. Archana Pathak Dave, AOR
Ms. Ankita Chaudhary, Adv.
Mr. Utsav, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. K.V. Vishwanathan, learned senior counsel appearing for the petitioner, seeks permission of this Court to withdraw the Special Leave Petitions on the ground that the petitioner is advised to apply for regular bail.
The Special Leave Petitions are dismissed as Signature Not Verified withdrawn.
Digitally signed by SANJAY KUMAR Date: 2019.02.26 16:57:21 IST Reason: (SANJAY KUMAR-I) (SAROJ KUMARI GAUR) AR-CUM-PS COURT MASTER