Supreme Court - Daily Orders
Rambabu vs The State Of Madhya Pradesh on 17 January, 2018
Author: L. Nageswara Rao
Bench: L. Nageswara Rao
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.2028 OF 2008
RAMBABU APPELLANT(S)
VERSUS
THE STATE OF MADHYA PRADESH RESPONDENT(S)
O R D E R
I.A. No.6080/2018, application for withdrawal of Criminal Appeal is allowed.
The Criminal Appeal is, accordingly, dismissed as withdrawn.
..............J. (L. NAGESWARA RAO) NEW DELHI;
JANUARY 17, 2018 Signature Not Verified Digitally signed by RACHNA Date: 2018.01.29 17:07:18 IST Reason: ITEM NO.3 COURT NO.7 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 Criminal Appeal No.2028/2008 RAMBABU Appellant(s) VERSUS THE STATE OF MADHYA PRADESH Respondent(s) (IA No.6080/2018-WITHDRAWL OF CASE and and IA No.6082/2018- EXEMPTION FROM FILING O.T.) Date : 17-01-2018 This appeal was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE L. NAGESWARA RAO [IN CHAMBERS] For Appellant(s) Mr. Krishnanand Pandeya, AOR For Respondent(s) Ms. Swarupama Chaturvedi, AOR Ms. B.N. Dubey, Adv.
UPON hearing the counsel the Court made the following O R D E R I.A. No.6080/2018, application for withdrawal of Appeal is allowed.
The Criminal Appeal is dismissed as withdrawn.
(RACHNA) (INDU KUMARI POKHRIYAL) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR (Signed order is placed on the file)