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Gunjan @ Gunjan Kumar Singh @ Gourav ... vs The State Of Jharkhand on 12 December, 2022

Author: M.M. Sundresh

Bench: M.M. Sundresh

     ITEM NO.20                                 COURT NO.8                   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(s) for Special Leave to Appeal (Crl.)                        No(s).    11486/2022

     (Arising out of impugned final judgment and order dated 26-08-2022
     in ABA No. 6481/2022 passed by the High Court Of Jharkhand At
     Ranchi)

     GUNJAN @ GUNJAN KUMAR SINGH @ GOURAV KUMAR SINGH                         PETITIONER(S)

                                                           VERSUS

     THE STATE OF JHARKHAND                                                   RESPONDENT(S)

     (IA No.184061/2022-EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT and IA No.184065/2022-EXEMPTION FROM FILING O.T. )

     Date : 12-12-2022 This petition was called on for hearing today.

     CORAM :
                             HON'BLE MR. JUSTICE SANJIV KHANNA
                             HON'BLE MR. JUSTICE M.M. SUNDRESH


     For Petitioner(s)
                                          Ms. Sangeeta Singh, AOR
                                          Ms. Juhi Singh, Adv.
                                          Mr./Ms. Kamta Singh, Adv.
     For Respondent(s)



                                   UPON hearing the counsel, the Court made the following
                                                    O R D E R

Learned counsel for the petitioner seeks permission to withdraw the present special leave petition.

In view of the statement made, the special leave petition is dismissed as withdrawn.

Reason: (POOJA SHARMA) (R.S. NARAYANAN) COURT MASTER (SH) COURT MASTER (NSH)