Supreme Court - Daily Orders
Kehar Singh vs State Of U.P. on 8 October, 2021
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.31 Court 16 (Video Conferencing) SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 23834/2021
(Arising out of impugned final judgment and order dated 20-09-2016
in CRMBA No. 189315/2015 passed by the High Court of Judicature at
Allahabad in Criminal Appeal No. 2153 of 2015)
KEHAR SINGH & ANR. Petitioner(s)
VERSUS
STATE OF U.P. Respondent(s)
(FOR ADMISSION and I.R. and IA No.128423/2021-CONDONATION OF DELAY
IN FILING and IA No.128425/2021-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.128422/2021-EXEMPTION FROM FILING O.T.
and IA No.128427/2021-EXEMPTION FROM FILING AFFIDAVIT )
Date : 08-10-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MS. JUSTICE BELA M. TRIVEDI
For Petitioner(s) Mr. Divyesh Pratap Singh, AOR
Ms. Pratiksha Tripathi, Adv.
Ms. Shivangi Singh Adv
Mr. Vikram Pratap Singh, Adv
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioners seeks permission to withdraw the Special Leave Petition with liberty to approach the High Court by way of an appropriate application. We take the statement on record and dismiss the Special Leave Petition as withdrawn with liberty, as prayed for. The application once filed by the Signature Not Verified Digitally signed by Anita Malhotra Date: 2021.10.09 petitioner will be taken up for hearing expeditiously. 13:28:14 IST Reason:
(SONIA BHASIN) (ANITA RANI AHUJA)
COURT MASTER (SH) ASSISTANT REGISTRAR