Supreme Court - Daily Orders
Nanh Munna Singh Alias Shiv Bahadur ... vs State Of U.P on 20 November, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
ITEM NO.25 COURT NO.4 SECTION II
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.)...... CRLMP No(s).
19260/2015
(Arising out of impugned final judgment and order dated 13/01/2009
in CRMBA No. nil/2009 in CRLAP No. 2429/2007 passed by the High
Court Of Judicature at Allahabad, Lucknow Bench)
NANH MUNNA SINGH ALIAS SHIV BAHADUR SINGH Petitioner(s)
VERSUS
STATE OF U.P Respondent(s)
(with appln. (s) for c/delay in filing slp, exemption from filing
official translation)
Date : 20/11/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Viresh Kumar Yadav, Adv.
for Mr. Yadav Narender Singh,AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner, after arguing for some time states, that he may be permitted to withdraw the instant petition with liberty to file an application with a similar prayer before the High Court after one year.
Dismissed as withdrawn with liberty, as afore-mentioned. (Renuka Sadana) (Parveen Kr. Chawla) Court Master Signature Not Verified AR-cum-PS Digitally signed by Parveen Kumar Chawla Date: 2015.11.20 16:57:20 IST Reason: