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Ashutosh Kumar Goutam @ Bablu Kilo @ ... vs The State Of Jharkhand on 27 April, 2022

Bench: Sanjay Kishan Kaul, M.M. Sundresh

                                                         1

     ITEM NO.6                              COURT NO.6                     SECTION II-A

                                 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).    3462/2022

     (Arising out of impugned final judgment and order dated 21-02-2022
     in ABA No. 10039/2021 passed by the High Court Of Jharkhand At
     Ranchi)

     ASHUTOSH KUMAR GOUTAM @ BABLU KILO
     @ ASHUTOSH GAUTAM                                                     Petitioner(s)

                                                      VERSUS

     THE STATE OF JHARKHAND                            Respondent(s)
     (FOR ADMISSION and I.R. and IA No.54345/2022-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.54346/2022-EXEMPTION FROM
     FILING O.T. )

     Date : 27-04-2022 This petition was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                          HON'BLE MR. JUSTICE M.M. SUNDRESH

     For Petitioner(s)                Mr. Sarthak Choudhary, Adv.
                                      Mr. Pawan Kumar, Adv.
                                      Mr. Vishal Arun Mishra, Adv.
                                      Mr. Dinesh Kumar, Adv.
                                      Mr. Parshuram Paswan, Adv.
                                      Ms. Kajal Rani, Adv.
                                      Mr. Mukesh Kumar Singh, Adv.
                                      Mr. Ikshit Singhal, Adv.
                                      Mr. Ujjwal Bhardwaj, Adv.
                                      Mr. Maneesh Saxena, Adv.
                                      Mr. Vipin Kumar Saxena, Adv.
                                      Mr. Amar Kumar Raizada, Adv.
                                      Mr. P.S. Nerwal, Adv.
                                      Mr. T.N. Saxena, Adv.
                                      Mr. Imran Ali, Adv.
                                      M/S. Mukesh Kumar Singh And Co., AOR
     For Respondent(s)
               UPON hearing the counsel the Court made the following
                                  O R D E R

Learned counsel for the petitioner states that the Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.04.28 16:16:50 IST Reason: petitioner has already been arrested and seeks to withdraw the Special Leave Petition qua anticipatory bail.

Permission granted.

The Special Leave Petition is dismissed as withdrawn.

(ASHA SUNDRIYAL)                               (POONAM VAID)
ASTT. REGISTRAR-cum-PS                       COURT MASTER (NSH)