Supreme Court - Daily Orders
Shiv Shankar Mahto @ Veer Singh vs The State Of Jharkhand on 21 November, 2022
Bench: A.S. Bopanna, Pamidighantam Sri Narasimha
1
ITEM NO.27 COURT NO.13 SECTION II-A
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). 10910/2022
(Arising out of impugned final judgment and order dated 02-05-2022
in ABA No. 2640/2022 passed by the High Court Of Jharkhand At
Ranchi)
SHIV SHANKAR MAHTO @ VEER SINGH Petitioner(s)
VERSUS
THE STATE OF JHARKHAND Respondent(s)
(FOR ADMISSION and I.R.
IA No. 161985/2022 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 161987/2022 - EXEMPTION FROM FILING O.T.) Date : 21-11-2022 These matters were called on for hearing today. CORAM :
HON'BLE MR. JUSTICE A.S. BOPANNA HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA For Petitioner(s) Mr. Subhro Sanyal, AOR Ms. Monika, Adv.
Mrs. Shushma, Adv.
For Respondent(s) UPON hearing the counsel the Court made the following O R D E R
1. Learned counsel for the petitioner, after arguing the matter for sometime, seeks leave to withdraw the petition and approach the Trial Court seeking grant of regular bail. If the application seeking the same is filed within three weeks from this day, the Signature Not Verified same be considered on its own merits and as expeditiously as Digitally signed by Nisha Khulbey Date: 2022.11.21 17:16:58 IST Reason: possible.2
2. Petition is accordingly disposed of as withdrawn.
3. Pending application(s), if any, shall stand disposed of.
(NISHA KHULBEY) (DIPTI KHURANA) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR