Supreme Court - Daily Orders
Manish Kumar Khandelwal vs State (Govt Of Nct Of Delhi) on 24 June, 2014
Ü ITEM NO.5 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
Petition(s) for Special Leave to Appeal (Criminal) No(s). 4658/2014
(Arising out of impugned final judgment and order dated 06/06/2014
in BA 1325/2014 passed by the HIGH COURT OF DELHI AT N. DELHI)
MANISH KUMAR KHANDELWAL Petitioner(s)
VERSUS
STATE (GOVT OF NCT OF DELHI) Respondents(s)
(With appln.(s) for anticipatory bail and exemption from filing
O.T.)
Date : 24/06/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE VIKRAMAJIT SEN
HON’BLE MR. JUSTICE SHIVA KIRTI SINGH
[VACATION BENCH]
For Petitioner(s)
Mr. Deepak Anand, Adv.
Ms. Hemlata Rawat, Adv.
Ms. Supreeta Misra Jha, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks leave to withdraw the Special Leave Petition as the petitioner has been arrested. Permission is granted. Consequently, the Special Leave Petition is dismissed as withdrawn.
(VINOD LAKHINA) (INDU POKHRIYAL)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Vinod Lakhina
Date: 2014.06.24
16:16:38 IST
Reason: