Supreme Court - Daily Orders
State Of Rajasthan vs Chandra Shekhar on 17 January, 2014
ITEM NO.35 COURT NO.8 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) No(s).6816/2011
(From the judgment and order dated 23/03/2011 in SBBA No.1601/2011 of the
HIGH COURT OF RAJASTHAN AT JAIPUR)
STATE OF RAJASTHAN Petitioner(s)
VERSUS
CHANDRA SHEKHAR Respondent(s)
(With appln(s) for exemption from filing O.T. and permission to file
additional documents and office report)
Date: 17/01/2014 This Petition was called on for hearing today.
CORAM : HON’BLE MR. JUSTICE SURINDER SINGH NIJJAR
HON’BLE MR. JUSTICE A.K. SIKRI
For Petitioner(s) Mr. S.S. Shamshery, AAG, Rajasthan
Mr. Bhakti Vardhan, Adv.
Mr. Shubhashis R. Soren, Adv.
Mr. Bharat Sood, Adv.
Mr. Ritesh Prakash Yadav, Adv.
Mr. Milind Kumar, Adv.
For Respondent(s) Mr. V. Shekhar, Sr. Adv.
Mr. Sarad Kumar Singhania, Adv.
UPON hearing counsel the Court made the following
O R D E R
Learned counsel for the petitioner submits that since the matter has been referred to National Investigation Agency (N.I.A.), the State of Rajasthan has no role to play. He makes a prayer to withdraw the special leave petition. The prayer is allowed. Consequently, the special leave petition is dismissed as withdrawn.
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