Supreme Court - Daily Orders
Udai Bhan Karwariya Etc vs State Of U.P. . on 14 May, 2015
Bench: M.Y. Eqbal, S.A. Bobde
ITEM NO.7 COURT NO.9 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.) Nos.3739-3742/2015
(Arising out of impugned final judgment and order dated 08/04/2015 in
Crl. Misc. Writ Petition No.14941 of 2014, Crl. Misc. 482 CR.P.C.
Application No.4950 of 2004 and Crl. Misc. 482 Cr.P.C. Application
No.2795 of 2006 and Crl. Misc. 482 Cr.P.C. Application No.3829 of 2015,
passed by the High Court Of Judicature at Allahabad)
UDAI BHAN KARWARIYA ETC Petitioner(s)
VERSUS
STATE OF U.P. AND ORS. Respondent(s)
(With appln. (s) for exemption from filing O.T. and interim relief and
office report)
Date : 14/05/2015 These petitions were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.Y. EQBAL
HON'BLE MR. JUSTICE S.A. BOBDE
For Petitioner(s) Mr. Dushyant Dave, Sr. Adv.
Ms. Kamini Jaiswal,Adv.
Mr. Rohit Kr. Singh, Adv.
Mr. Sumeet Sharma, Adv.
For Respondent(s) Mr. Amit Pawan,Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Shailendra Kumar, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Mr. Dushyant Dave, learned Senior Counsel appearing for the petitioner/s seeks permission for withdrawal of these petitions.
Permission, as sought for, is granted.
Accordingly, the special leave petitions are dismissed as withdrawn. However, it goes without saying that whatever observation made by the High Court while passing the impugned judgment and order dated 08.04.2015, will not in any way prejudice the case of the petitioner/s. Signature Not Verified Digitally signed by Sanjay Kumar Date: 2015.05.15 10:25:43 IST Reason:
(Sanjay Kumar-II) (Indu Pokhriyal)
Court Master Court Master