Supreme Court - Daily Orders
Amir Sarfuddin Khan vs The State Of Maharashtra on 7 August, 2023
Bench: S. Ravindra Bhat, Aravind Kumar
ITEM NO.4 COURT NO.8 SECTION II-A
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.) No(s). 8640/2023
(Arising out of impugned final judgment and order dated 03-05-2023
in BA No. 661/2022 passed by the High Court of Judicature at
Bombay)
AMIR SARFUDDIN KHAN Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA Respondent(s)
(FOR ADMISSION and I.R. and IA No.135389/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.135391/2023-EXEMPTION FROM
FILING O.T. )
Date : 07-08-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE ARAVIND KUMAR
For Petitioner(s) Mr. Shekhar Kumar, AOR
Mr. Shree Prakash Sinha, Adv.
Mr. Rajendra J Rathod, Adv.
Mr. Rakesh Mishra, Adv.
Ms. Mohua Sinha, Adv.
Mr. Nawalendra Kumar, Adv.
Mr. Rahul Kumar, Adv.
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 the petition.
Permission granted.
The special leave petition is dismissed as withdrawn.
However, the trial Court is directed to ensure that an order on charge is made after hearing the parties, on its merits, within six months from today.
The order shall be communicated directly to the Signature Not Verified concerned Court through the Registrar of the High Court.
Digitally signed by NEETA SAPRA Date: 2023.08.07 18:00:20 IST Reason: (NEETA SAPRA) (BEENA JOLLY)
COURT MASTER (SH) COURT MASTER (NSH)