Supreme Court - Daily Orders
Matang Sinh vs Central Bureau Of Investigation on 6 November, 2015
Bench: T.S. Thakur, V. Gopala Gowda
ITEM NO.51 COURT NO.1 SECTION IIB
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). 9582/2015
(Arising out of impugned final judgment and order dated 09/09/2015
in CRM No. 7355/2015 passed by the High Court Of Calcutta)
MATANG SINH Petitioner(s)
VERSUS
CENTRAL BUREAU OF INVESTIGATION Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and permission to bring additional documents and interim
relief and office report)
Date : 06/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE T.S. THAKUR
HON'BLE MR. JUSTICE V. GOPALA GOWDA
For Petitioner(s)
Mr. H. Rawal, Sr. Adv.
Mr. Mukul Gupta, Sr. Adv.
Mr. Shahdab Anwar, Adv.
Mr. N.S. Bisht, Adv.
Mr.Rishab Kaushik, Adv.
Mr. Puneet Singh Bindra,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After arguing the matter at some length, Mr. H.Rawal, learned senior counsel seeks leave to withdraw this special leave petition reserving liberty to the petitioner to apply afresh for grant of bail after the investigation is completed.
The special leave petition is accordingly dismissed as withdrawn with liberty as prayed for.
Signature Not Verified Digitally signed by ASHOK RAJ SINGH Date: 2015.11.07 12:07:55 IST Reason: (ASHOK RAJ SINGH) (VEENA KHERA)
Court Master Court Master