Supreme Court - Daily Orders
John Arun Peter vs The State (Nct Of Delhi) on 26 June, 2020
Bench: Sanjay Kishan Kaul, B.R. Gavai
ITEM NO.5 Virtual Court 3 SECTION II-C
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). 2867/2020
(Arising out of impugned final judgment and order dated 19-05-2020
in BA No. 856/2020 passed by the High Court of Delhi at New Delhi)
JOHN ARUN PETER Petitioner(s)
VERSUS
THE STATE (NCT OF DELHI) Respondent(s)
(FOR ADMISSION and I.R. and IA No.56561/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT)
Date : 26-06-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
(VACATION BENCH)
For Petitioner(s) Mr. Renjith Marar,Adv.
Mr. Raghunath Sethupathy,Adv.
Mr. K. Paari Vendhan, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, after some arguments seeks to withdraw the petition as he states that for purposes of interim bail, there are some Government orders which may be of some assistance to the petitioner.
The Special Leave Petition is dismissed as Signature Not Verified withdrawn.
Digitally signed by DEEPAK SINGH Date: 2020.06.26 17:13:15 IST Reason:(ASHA SUNDRIYAL) (ANITA RANI AHUJA) AR-CUM-PS ASSISTANT REGISTRAR