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Shri Khereshwar Mahadev And Dauji ... vs The State Of Uttar Pradesh on 11 August, 2023

Bench: B.R. Gavai, Pamidighantam Sri Narasimha, Prashant Kumar Mishra

                                                    1

     ITEM NO.33                            COURT NO.4                 SECTION II

                                 S U P R E M E C O U R T O F      I N D I A
                                         RECORD OF PROCEEDINGS

     SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 30082/2023

     (Arising out of impugned final judgment and order dated 30-05-2023
     in CRMWP No. 5140/2023 passed by the High Court Of Judicature At
     Allahabad)

     SHRI KHERESHWAR MAHADEV AND
     DAUJI MAHARAJ SAMITI ALIGARH                                     Petitioner(s)

                                                   VERSUS

     THE STATE OF UTTAR PRADESH & ORS.                                 Respondent(s)

     (FOR ADMISSION and I.R. and IA No.148080/2023-EXEMPTION FROM FILING
     O.T.   and   IA    No.148078/2023-PERMISSION   TO   FILE   PETITION
     (SLP/TP/WP/..) )

     Date : 11-08-2023 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE B.R. GAVAI
                            HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
                            HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA


     For Petitioner(s)

                                     Mr. S. K. Verma, AOR
                                     Mr. Chandra Shekhar, Adv.
                                     Mr. Prashant Shekhar, Adv.
                                     Mr. Ashwani Saini, Adv.
                                     Mr. Yogesh Pachauri, Adv.
                                     Mr. Abhishek Sharma, Adv.


     For Respondent(s)


                             UPON hearing the counsel the Court made the following
                                                O R D E R

1. Signature Not Verified Digitally signed by Learned counsel for the petitioner seeks permission to Deepak Singh Date: 2023.08.11 17:08:53 IST withdraw this special leave petition with to take such steps Reason: as may be permissible in law.

2. Permission is granted.

3. Hence, this special leave petition is dismissed as withdrawn with liberty as prayed for.

(DEEPAK SINGH) (ANJU KAPOOR) COURT MASTER (SH) COURT MASTER (NSH)