Supreme Court - Daily Orders
Bholanath Choudhary vs The State Of Jharkhand on 11 December, 2018
Bench: D.Y. Chandrachud, M.R. Shah
ITEM NO.9 COURT NO.13 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). 10516/2018
(Arising out of impugned final judgment and order dated 09-10-2018
in ABA No. 5767/2018 passed by the High Court Of Jharkhand At
Ranchi)
BHOLANATH CHOUDHARY Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R. and IA No.174910/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT )
Date : 11-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s)
Mr. Subhro Sanyal, AOR
Mr. Soumya Roop Sanyal, Adv.
Mr. Sanjay Kumar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
On the request of learned counsel appearing for the petitioner, the special leave petition is dismissed as withdrawn since the petitioner intends to pursue remedies available in law.
(MANISH SETHI) (SAROJ KUMARI GAUR)
COURT MASTER (SH) BRANCH OFFICER
Signature Not Verified
Digitally signed by
SUSHIL KUMAR
RAKHEJA
Date: 2018.12.15
14:03:45 IST
Reason: