Supreme Court - Daily Orders
Rakesh Makhabhai Bamaniya vs The State Of Gujarat on 3 May, 2021
Bench: L. Nageswara Rao, S. Ravindra Bhat
ITEM NO.19 Court 6 (Video Conferencing) SECTION II-B
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).3048/2021
(Arising out of impugned final judgment and order dated 20-10-2020
in CRLMA No.14175/2020 passed by the High Court Of Gujarat At
Ahmedabad)
RAKESH MAKHABHAI BAMANIYA Petitioner(s)
VERSUS
THE STATE OF GUJARAT Respondent(s)
(With appls.for exemption from filing c/c of the impugned judgment,
exemption from filing O.T.)
Date : 03-05-2021 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE L. NAGESWARA RAO
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
For Petitioner(s) Mr. Puneet Jain, Adv.
Mr. Harsh Jain, Adv.
Mr. Harshit Khanduja, Adv.
Ms. Pratibha Jain, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The learned counsel for the petitioner seeks and is granted permission to withdraw this special leave petition.
The Special Leave Petition is, accordingly, dismissed as withdrawn.
Signature Not Verified Digitally signed by BALA PARVATHI Date: 2021.05.03 17:10:56 IST Reason: (B.Parvathi) (Anand Prakash) Court Master Court Master