Supreme Court - Daily Orders
Prahalad vs State Of Rajasthan on 14 July, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.22 COURT NO.8 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). 4955/2017
(Arising out of impugned final judgment and order dated 27-02-2017
in SBMBA No. 704/2017 passed by the High Court Of Rajasthan At
Jaipur)
PRAHALAD & ORS. Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(FOR CONDONATION OF DELAY IN REFILING ON IA 48018/2017 FOR
EXEMPTION FROM FILING O.T. ON IA 48019/2017)
Date : 14-07-2017 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. R.C. Dash, Sr. Adv.
Mr. Raj Kishor Choudhary, AOR
Mr. Shakeel Ahmed, Adv.
Ms. Sangita Rai, Adv.
Ms. Meenu Sharma, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After some arguments, learned Senior Counsel appearing for the petitioners, seeks permission to withdraw this petition with liberty to apply for regular bail before the appropriate court.
Permission, as sought for, is granted.
Accordingly, the special leave petition is dismissed as withdrawn with the aforesaid liberty.
However, we make it clear that if such an application for grant of regular bail is made by the petitioners, the concerned court shall consider and dispose it of on its own merits and in accordance with law.
Signature Not Verified Digitally signed by SANJAY KUMAR Date: 2017.07.15 10:47:03 IST Reason: (SANJAY KUMAR-II) (INDU KUMARI POKHRIYAL) COURT MASTER (SH) BRANCH OFFICER