Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Ram Achal Rajbhar vs The State Of Uttar Pradesh on 26 February, 2019

Bench: N.V. Ramana, Indira Banerjee, Hemant Gupta

                                           IN THE SUPREME COURT OF INDIA
                                          CRIMINAL APPELLATE JURISDICTION

                                           Criminal Appeal       No.127/2009


     RAM ACHAL RAJBHAR                                                          Appellant(s)

                                                          VERSUS


     THE STATE OF UTTAR PRADESH & ORS.                                          Respondent(s)

                                                          WITH

                                      Criminal Appeal Nos. 128­129/2009

                                                     O R D E R

At the joint request made by the learned counsel for the parties, this Court on 8­1­2019, granted four weeks’ time to them to file settlement agreement, if any.

Today, learned counsel appearing on behalf of the appellants, in both the Criminal Appeals, seeks permission to withdraw the said Appeals.

In view of the request made, the Criminal Appeals are dismissed as withdrawn.

.......................J (N.V. RAMANA) .......................J (INDIRA BANERJEE) Signature Not Verified Digitally signed by VISHAL ANAND Date: 2019.02.27 10:17:34 IST Reason: .....................J (HEMANT GUPTA) NEW DELHI;

26TH FEBRUARY, 2019.

 ­2­ ITEM NO.106 COURT NO.3 SECTION II S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Criminal Appeal No.127/2009 RAM ACHAL RAJBHAR Appellant(s) VERSUS THE STATE OF UTTAR PRADESH & ORS. Respondent(s) WITH Crl.A. No. 128­129/2009 (II) Date : 26­02­2019 These appeals were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE N.V. RAMANA HON'BLE MS. JUSTICE INDIRA BANERJEE HON'BLE MR. JUSTICE HEMANT GUPTA For Appellant(s) Mr. Shail Kumar Dwivedi, AOR Mr. G.V. Rao, Adv.

Mr. Siddharth Krishna Dwivedi, Adv. Ms. Vibha Dwivedi, Adv. Ms. Nidhi Dwivedi, Adv. For Respondent(s) M/S.Bhatia, AOR Mr. P. S. Sudheer, AOR Mr. Rishi Maheshwari, Adv. Ms. Anne Mathew, Adv. Mr. Bharat Sood, Adv. Ms. Shruti Jose, Adv.

Mr. Ejaz Maqbool, AOR Mr. Jatinder Kumar Bhatia, AOR Mr. M. C. Dhingra, AOR Mr. Gaurav Mehrotra, Adv. Mr. Nadeem Murthza, Adv. Mr. Gaurav Dhingra, Adv.

Mr. Kamlendra Mishra, AOR Mrs. Swarupama Chaturvedi, AOR  ­3­ Mr. Anoop Kr. Srivastav, AOR Mr. Ravindra Nath Pareek, Adv. Mr. Brijendra Singh, Adv. Mr. Z.K. Faizan, Adv.

UPON hearing the counsel the Court made the following O R D E R The Criminal Appeals are dismissed as withdrawn in terms of the signed order.

(VISHAL ANAND) (RAJ RANI NEGI) COURT MASTER (SH) ASSISTANT REGISTRAR (Signed Order is placed on the file)