Supreme Court - Daily Orders
N. Panneerselvam vs The State Represented By Its Inspector ... on 1 May, 2023
Author: Hrishikesh Roy
Bench: Hrishikesh Roy
ITEM NO.9 COURT NO.15 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
Petition(s) for Special Leave to Appeal (Crl.) No(s). 5014/2023
(Arising out of impugned judgment and order dated 17-03-2023 in
CRLOP No. 31546/2022 passed by the High Court of Judicature at
Madras)
N. PANNEERSELVAM Petitioner(s)
VERSUS
THE STATE REPRESENTED BY ITS INSPECTOR OF POLICE Respondent(s)
(IA No.80200/2023-EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT)
Date : 01-05-2023 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE HRISHIKESH ROY
HON'BLE MR. JUSTICE MANOJ MISRA
For Petitioner(s) Mr. Sanjay Hegde, Sr. Adv.
Mr. Nithin Saravanan, Adv.
Ms. Arunima Singh, Adv.
Ms. Manicka Priya S., Adv.
Mr. Karunakar Mahalik, AOR
Mr. Shahrukh Ali, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Sanjay Hegde, the learned senior counsel after some arguments in the matter prays for liberty to withdraw the Special Leave Petition. Accordingly, the Special Leave Petition stands dismissed as withdrawn.
(NITIN TALREJA) Signature Not Verified (KAMLESH RAWAT) COURT MASTER (SH) Digitally signed by NITIN TALREJA Date: 2023.05.02 ASSISTANT REGISTRAR 16:28:34 IST Reason: