Supreme Court - Daily Orders
Sukesh Yadav vs State Of Uttar Pradesh . on 20 May, 2016
Bench: Abhay Manohar Sapre, Ashok Bhushan
ITEM NO.2 COURT NO.2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s). 81/2016
SUKESH YADAV Petitioner(s)
VERSUS
STATE OF UTTAR PRADESH AND ORS. Respondent(s)
(With appln(s) for exemption from filing O.T.)
Date : 20/05/2016 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE
HON'BLE MR. JUSTICE ASHOK BHUSHAN
(VACATION BENCH)
For Petitioner(s) Mr. Amit Pawan,Adv.
Mr. Anand Nandan, Adv.
Mr. Suryodaya Prakash Tiwari, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for petitioner is permitted to withdraw the writ petition with a liberty to file the same before the High Court seeking appropriate relief in the matter. On such petition being filed, we request the High Court to ensure its expeditious disposal because it relates to grant of habeas corpus relief. The writ petition is accordingly dismissed as withdrawn with the liberty prayed for.
(DEEPAK MANSUKHANI) (RAJINDER KAUR)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
DEEPAK MANSUKHANI
Date: 2016.05.20
17:05:16 IST
Reason: