Supreme Court - Daily Orders
Siddaraju vs State Of Karnataka on 5 October, 2016
Bench: R.K. Agrawal, Ashok Bhushan
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1654 of 2012
Siddaraju ...Appellant
VS.
State of Karnataka ...Respondent
O R D E R
Office Report dated 3rd October, 2016 indicates that the appellant had sent a letter dated 24th March, 2016 through the Chief Superintendent, Central Prison, Mysuru requesting therein for withdrawal of the appeal. However, learned counsel for the appellant submits that he has no instructions in this regard.
The letter sent by the appellant is taken on record and the criminal appeal is dismissed as withdrawn, as prayed for.
................J. [R.K. AGRAWAL] ................J. [ASHOK BHUSHAN] New Delhi;
October 05, 2016.
Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2016.10.06 15:08:12 IST Reason: ITEM NO.107 COURT NO.12 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). 1654/2012 SIDDARAJU Appellant(s) VERSUS STATE OF KARNATAKA Respondent(s) (With office report)
Date : 05/10/2016 This appeal was called on for hearing today. CORAM :
HON'BLE MR. JUSTICE R.K. AGRAWAL HON'BLE MR. JUSTICE ASHOK BHUSHAN For Appellant(s) Mr. S.K. Kulkarni,Adv.
Mr. M.Gireesh Kumar,Adv. Mr. Ankur S. Kulkarni,Adv.
For Respondent(s) Mr. V. N. Raghupathy,Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed as withdrawn in terms of the signed order.
(Anita Malhotra) (Chander Bala) Court Master Court Master (Signed order is placed on the file.)