Supreme Court - Daily Orders
Talwinder Singh vs State Of Punjab on 14 July, 2014
ITEM NO.7 COURT NO.13 SECTION IIB
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). 4654/2014
(Arising out of impugned final judgment and order dated 23/04/2014
in CRLM No. 4175/2014 passed by the High Court Of Punjab & Haryana
At Chandigarh)
TALWINDER SINGH Petitioner(s)
VERSUS
STATE OF PUNJAB Respondent(s)
(with appln. (s) for anticipatory bail and exemption from filing
o.t.)
Date : 14/07/2014 This petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE M.Y. EQBAL
HON’BLE MR. JUSTICE KURIAN JOSEPH
For Petitioner(s)
Mr. Sangram S. Saron, Adv.
Mr. Anup Kumar,Adv.
For Respondent(s)
Mr. O. P. Bhadani,Adv.
Mr. Ashok Anand, Adv.
Mr. Rakesh Kumar Singh, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays for leave to withdraw the special leave petition with liberty to file an application for regular bail. The prayer is accepted. The special leave petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Sukhbir Paul Kaur Date: 2014.07.16 19:56:42 IST (Sukhbir Paul Kaur) (Tapan Kr.Chakraborty) Court Master Court Master Reason: