Supreme Court - Daily Orders
Majboot Singh vs The State Of Uttar Pradesh on 2 May, 2022
Bench: Sanjiv Khanna, Bela M. Trivedi
ITEM NO.30 COURT NO.16 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). 28171/2020
(Arising out of impugned final judgment and order dated 29-04-2019
in CRMBA No. 2/2018 passed by the High Court of Judicature at
Allahabad)
MAJBOOT SINGH Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
(FOR ADMISSION and I.R. and IA No.12343/2022-CONDONATION OF DELAY
IN FILING and IA No.12339/2022-EXEMPTION FROM FILING O.T. )
Date : 02-05-2022 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. Anil Kaushik, Adv.
Mr. Anurag Singh, Adv.
Ms. Anju Kaushik, Adv.
Mr. Rajat Rana, Adv.
Mr. Anil Kumar Mishra, AOR
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 present special leave petition with liberty to file an application for bail/suspension of sentence before the High Court in terms of the certain decisions of this Court.
Taking the statement on record, the special leave petition is dismissed as withdrawn with liberty as prayed for. If any application for bail/ suspension of sentence is filed, the same would be listed before the appropriate Bench within 15 days from Signature Not Verified the date of filing.
Digitally signed by Dr. Mukesh Nasa Date: 2022.05.04 17:11:55 IST Reason: (BABITA PANDEY) (DIPTI KHURANA)
COURT MASTER (SH) COURT MASTER (NSH)