Supreme Court - Daily Orders
Sahil @ Shakeel vs State Of Rajasthan on 31 July, 2015
Bench: Jagdish Singh Khehar, Adarsh Kumar Goel
ITEM NO.15 COURT NO.4 SECTION II
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).5836/2015
(Arising out of impugned final judgment and order dated 20/04/2015
in CRMBA No.1374/2015 passed by the High Court of Rajasthan at
Jaipur)
SAHIL @ SHAKEEL Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief
and office report)
Date : 31/07/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Dr. J. P. Dhanda, Adv.
Ms.Raj Rani Dhanda, Adv.
Mr.Vineet Dhanda, Adv.
Mr.N.A.Usmani, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
After arguing the case for some time, learned counsel for the petitioner states that he may be permitted to withdraw the instant petition.
The special leave petition is accordingly dismissed as withdrawn.
(SATISH KUMAR YADAV)
Signature Not Verified
(RENUKA SADANA)
AR-CUM-PS COURT MASTER
Digitally signed by
Satish Kumar Yadav
Date: 2015.07.31
17:07:39 IST
Reason: