Supreme Court - Daily Orders
Ram Prasad vs The State Of Rajasthan on 21 May, 2018
Bench: A.M. Khanwilkar, Navin Sinha
SLP(Crl.) 4551/2018
1
ITEM NO.45 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 for Special Leave to Appeal (Crl.) No. 4551/2018
(Arising out of impugned final judgment and order dated 15-03-2018
in CRLMP No. 817/2017 passed by the High Court Of Judicature For
Rajasthan At Jaipur)
RAM PRASAD & ORS. Petitioners
VERSUS
STATE OF RAJASTHAN & ORS. Respondents
(FOR ADMISSION and I.R. and IA No.75789/2018-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.75792/2018-EXEMPTION FROM
FILING O.T. and IA No.75793/2018-PERMISSION TO FILE ADDITIONAL
DOCUMENTS)
Date : 21-05-2018 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.M. KHANWILKAR
HON'BLE MR. JUSTICE NAVIN SINHA
(Vacation Bench)
For Petitioners
Ms. Anjana Prakash, Sr. Adv.
Mr. Amit Pawan, AOR
Ms. Suruchi Kasliwal, Adv.
Mr. Abhishek Amritanshu, Adv.
Mr. Anuj Prakash, Adv.
Mr. Rajat Kapoor, Adv.
Mr. Akshat Srivastava, Adv.
Mr. Hassan Zubair Wasim, Adv.
Mr. Rohit Rajershi, Adv.
Mr. Anand Nandan, Adv.
For Respondents
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
After arguing the matter for some time, learned Digitally signed by DEEPAK GUGLANI Date: 2018.05.22 15:41:37 IST Reason: counsel for the petitioners prays for permission to withdraw the special leave petition.
The special leave petition is dismissed as SLP(Crl.) 4551/2018 2 withdrawn.
The only liberty that can be given to the petitioner is to apply for bail/discharge, if so advised.
Pending interlocutory applications, if any, shall stand disposed of.
(Deepak Guglani) (Kailash Chander)
Court Master Court Master