Supreme Court - Daily Orders
Akhtar Dhebar vs Union Of India on 30 May, 2023
Bench: Bela M. Trivedi, Prashant Kumar Mishra
IN THE SUPREME COURT OF INDIA
CRIMINAL ORIGINAL JURISDICTION
WRIT PETITION (CRIMINAL) NO. 230/2023
AKHTAR DHEBAR …PETITIONER(S)
VERSUS
UNION OF INDIA & ORS. …RESPONDENT(S)
O R D E R
1. Dr. Abhishek Manu Singhvi, learned senior counsel appearing for the petitioner seeks permission to withdraw the present petition unconditionally with regard to the prayers contained in paragraph no. 10 of the writ petition, however submits that a liberty be granted to the petitioner to approach the appropriate court for filing appropriate proceedings seeking bail or other proceedings as may be legally permissible.
2. In view of the above, the petitioner is permitted to withdraw the writ petition unconditionally. It is needless to say that the Signature Not Verified Digitally signed by GEETA AHUJA Date: 2023.05.31 petitioner would be at liberty to approach 15:33:06 IST Reason: appropriate forum by filing appropriate proceedings as may be legally permissible, and if 1 filed, the same shall be decided on its own merits and in accordance with law.
3. Writ Petition is dismissed as withdrawn.
.......................J. (BELA M. TRIVEDI) .......................J. NEW DELHI ( PRASHANT KUMAR MISHRA) 30th MAY, 2023 2 ITEM NO.28 COURT NO.4 SECTION X S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Writ Petition(s)(Criminal) No(s). 230/2023 AKHTAR DHEBAR Petitioner(s) VERSUS UNION OF INDIA & ORS. Respondent(s) ( IA No. 103829/2023 - APPROPRIATE ORDERS/DIRECTIONS IA No. 105521/2023 - EXEMPTION FROM FILING O.T. IA No. 103830/2023 - EXEMPTION FROM FILING O.T. IA No. 105516/2023 - INTERVENTION/IMPLEADMENT IA No. 103826/2023 - STAY APPLICATION) Date : 30-05-2023 This petition was called on for hearing today. CORAM :
HON'BLE MS. JUSTICE BELA M. TRIVEDI HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA (VACATION BENCH) For Petitioner(s) Dr. Abhishek Manu Singhvi, Sr. Adv.
Mr. Arshdeep Singh Khurana, Adv. Mr. Malak Manish Bhatt, AOR Ms. Neena Nagpal, Adv.
Mr. Mandeep Singh, Adv. Mr. Harsh Srivastava, Adv. Mr. Harshwardhan Parganiha, Adv. Ms. Anshika Bawa, Adv.
Mizba Dhebar, Adv.
Mr. Siddharth Seem, Adv.
For Respondent(s) Mr. Tushar Metha, Solicitor General Mr. S.V. Raju, A.S.G. Mr. Mukesh Kumar Maroria, AOR Mr. Zoheb Hussain, Adv. Mr. Annam Venkatesh, Adv. Mr. Kanu Agarwal, Adv.
Mr. Vinayak Sharma, Adv. Ms. Sairica S. Raju, Adv.
Mr. Kapil Sibal, Sr. Adv.(NP) Mr. Mahesh Kumar, Adv.
Mr. Ankur Chawla, Adv.
Mr. Aamir Khan, Adv.
Ms. Aparajita Jamwal, Adv. Ms. Devika Khanna, Adv.3
Mrs. V.D Khanna, Adv.
Mr. Vmz Chambers, AOR UPON hearing the counsel the Court made the following O R D E R The Writ Petition is dismissed as withdrawn in terms of the signed order.
(Geeta Ahuja) (Vidya Negi) Assistant Registrar-cum-PS Assistant Registrar (Signed Order is placed on the file) 4