Supreme Court - Daily Orders
Laxman Kumar @ Lakshman Prasad Singh vs The State Of Bihar on 13 June, 2023
Bench: Hima Kohli, Rajesh Bindal
ITEM NO.23 COURT NO.7 SECTION II-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (Crl.) No. 7238/2023
(Arising out of impugned final judgment and order dated 24-05-2023
in CRLM No. 17070/2023 passed by the High Court of Judicature at
Patna)
LAXMAN KUMAR @ LAKSHMAN PRASAD SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.114560/2023-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.114561/2023-EXEMPTION FROM
FILING O.T.)
Date : 13-06-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MS. JUSTICE HIMA KOHLI
HON'BLE MR. JUSTICE RAJESH BINDAL
(VACATION BENCH)
For Petitioner(s) Mr. Rajiv Shankar Dvivedi, AOR
Mr. Rishabh Jain, Adv.
Mr. Sushant Kumar Sarkar, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
1. Learned counsel for the petitioner seeks liberty to withdraw the present petition while reserving the right of the petitioner to approach the High Court by moving an application for seeking recall of the impugned order with liberty to press it afresh on a plea that no instructions were given by the petitioner to his counsel for offering to pay any amount to the informant or to voluntarily Signature Not Verified Digitally signed by Anita Malhotra Date: 2023.06.13 deposit any amount in the Chief Minister's Relief Fund. 16:53:29 IST Reason:
2. Leave, as prayed for, is granted.
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3. The Special Leave Petition is, accordingly, dismissed as not pressed.
(ANITA MALHOTRA) (R.S.NARAYANAN)
AR-CUM-PS ASSISTANT REGISTRAR
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