Supreme Court - Daily Orders
Vijay Kumar Singh@ Munna Singh Mukhiya vs State Of Bihar on 15 December, 2014
Bench: Jagdish Singh Khehar, Arun Mishra
ITEM NO.5 COURT NO.5 SECTION IIA
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).6201/2014
(Arising out of impugned final judgment and order dated 19/08/2013
in CRLM No.44635/2007 passed by the High Court of Patna)
VIJAY KUMAR SINGH@ MUNNA SINGH MUKHIYA Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln.(s) for exemption from filing O.T. and office report)
Date : 15/12/2014 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MR. JUSTICE ARUN MISHRA
For Petitioner(s) Mr. Abhay Kumar, Adv.
Mr.Tenzing Tsering, Adv.
For Respondent(s)
Upon hearing the counsel the Court made the following
O R D E R
After arguing the case for some time, learned counsel for the petitioner states that he may be permitted to withdraw the instant petition.
The special leave petition is accordingly dismissed as withdrawn.
(SATISH KUMAR YADAV) (RENUKA SADANA)
COURT MASTER COURT MASTER
Signature Not Verified
Digitally signed by
Satish Kumar Yadav
Date: 2014.12.15
16:34:44 IST
Reason: