Supreme Court - Daily Orders
Fahad vs The State Of Kerala on 23 May, 2022
Bench: S. Abdul Nazeer, Pamidighantam Sri Narasimha
ITEM NO.19 COURT NO.5 SECTION II-B
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). 4994/2022
(Arising out of impugned final judgment and order dated 08-04-2022
in BA No. 1256/2022 passed by the High Court of Kerala at
Ernakulam)
FAHAD Petitioner(s)
VERSUS
THE STATE OF KERALA Respondent(s)
(FOR ADMISSION and I.R. and IA No.76562/2022-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.76568/2022-INTERIM BAIL and
IA No.76563/2022-EXEMPTION FROM FILING O.T. and IA No.76560/2022-
PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES)
Date : 23-05-2022 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S. ABDUL NAZEER
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
(VACATION BENCH)
For Petitioner(s) Mr. Lewish Edward,Adv.
Mr. R. Sathish, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks permission to withdrawn this petition.
Permission is granted.
The Special Leave Petition is accordingly dismissed as withdrawn.
Signature Not Verified Digitally signed by Charanjeet kaur Date: 2022.05.23 17:05:52 IST Reason: (ANITA MALHOTRA) (KAMLESH RAWAT) COURT MASTER COURT MASTER