Supreme Court - Daily Orders
Mohammed Ayub vs State Of Rajasthan . on 22 January, 2015
Bench: Madan B. Lokur, Pinaki Chandra Ghose
ITEM NO.24 COURT NO.10 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 (Crl.)...... CRLMP No(s).
693/2015
(Arising out of impugned final judgment and order dated 17/09/2014
in SBCRL Misc. Petition No. 1244/2014 passed by the High Court of
Rajasthan At Jodhpur)
MOHAMMED AYUB Petitioner(s)
VERSUS
STATE OF RAJASTHAN & ORS. Respondent(s)
(With appln. (s) for permission to file SLP and office report)
Date : 22/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE PINAKI CHANDRA GHOSE
For Petitioner(s) Mr. Rakesh Dahiya, AOR
Mr. Aditya Jain, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner seeks liberty to withdraw the petition.
Liberty granted.
The petition is dismissed as withdrawn. (SANJAY KUMAR-I) (SNEH LATA SHARMA) Signature Not Verified COURT MASTER COURT MASTER Digitally signed by Sanjay Kumar Date: 2015.01.24 10:48:20 IST Reason: