Supreme Court - Daily Orders
Chandar Amolakram Tara vs State Of Maharaswhtra on 21 February, 2014
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ITEM NO.MM-9-A COURT NO.9 SECTION IIA
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).1614/2014
(From the judgement and order dated 08/01/2014 in Criminal Anticipatory
Bail Application No. 1222 of 2013 of The HIGH COURT OF BOMBAY)
CHANDAR AMOLAKRAM TARA Petitioner(s)
VERSUS
STATE OF MAHARASWHTRA Respondent(s)
(With appln(s) for exemption from filing c/c of the impugned Judgment,
anticipatory bail, exemption from filing O.T., permission to file
additional documents)
Date: 21/02/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE CHANDRAMAULI KR. PRASAD
HON’BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. U.U. Lalit, Sr. Adv.
Mr. Ashok Panigrahi,Adv.
Ms. Mudrika Bansal, Adv.
Mr. Shiv K., Adv.
Mr. Jogesh R., Adv.
For Respondent(s)
UPON hearing counsel the Court made the following
O R D E R
Taken on Board.
Learned Senior Counsel appearing for the petitioner seeks permission of this Court to withdraw this special leave petition. Permission sought for is granted.
The special leave petition is dismissed as withdrawn.
| (S.K. Rakheja) | |(Indu Satija) | |Court Master | |Assistant Registrar |