Supreme Court - Daily Orders
Yusuf Mohammad Khan @ Munna Sarkar @ Hazi vs State Of Rajasthan on 6 November, 2015
Bench: Pinaki Chandra Ghose, R.K. Agrawal
ITEM NO.13 COURT NO.11 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). 9126/2015
(Arising out of impugned final judgment and order dated 14/07/2015
in SBMBA No. 3359/2015 passed by the High Court of Rajasthan at
Jaipur)
YUSUF MOHAMMAD KHAN @ MUNNA SARKAR @ HAZI Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln.(s) for exemption from filing O.T. and interim relief)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
HON'BLE MR. JUSTICE R.K. AGRAWAL
For Petitioner(s)
Mr. Devesh Kumar Tripathi,Adv.
Mr. Prashant Pandey, Adv.
Mr. Rohit Kumar Pandey, Adv.
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 Special Leave Petition.
The Special Leave Petition is dismissed as withdrawn.
(VISHAL ANAND) (SNEH LATA SHARMA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vishal Anand
Date: 2015.11.06
16:37:26 EASST
Reason: