Supreme Court - Daily Orders
Akshay Kumar Patel @ Rinku vs The State Of Uttar Pradesh on 30 October, 2018
Bench: N.V. Ramana, Mohan M. Shantanagoudar
ITEM NO.19 COURT NO.6 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.) No(s). 3737/2018
(Arising out of impugned final judgment and order dated 19-02-2018
in CRMBA No. 44675/2016 passed by the High Court of Judicature at
Allahabad)
AKSHAY KUMAR PATEL @ RINKU Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH Respondent(s)
Date : 30-10-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
For Petitioner(s)
Mr. Manish Singhvi, Adv.
Mr. D. K. Devesh, AOR
Mr. S.K. Roshan, Adv.
Mr. U.P. Singh, Adv.
Mr. Brijesh Singh, Adv.
For Respondent(s)
Mr. Sarvesh Singh Baghel, AOR
Mr. Aviral Saxena, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw the Special Leave Petition.
In view of the request made, the Special Leave Petition is dismissed as withdrawn.
(VISHAL ANAND) (RAJ RANI NEGI)
COURT MASTER (SH) ASSISTANT REGISTRAR
Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2018.10.31
11:35:24 IST
Reason: