Supreme Court - Daily Orders
Dara Singh @ Didar Singh vs State Of Rajasthan on 15 September, 2014
Bench: V. Gopala Gowda, Adarsh Kumar Goel
ITEM NO.16 COURT NO.14 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). 7057/2014
(Arising out of impugned final judgment and order dated 07/05/2014
in CRLMA No. 1215/2011 in DBCRA No. 212/2008 passed by the High
Court Of Rajasthan At Jaipur)
DARA SINGH @ DIDAR SINGH Petitioner(s)
VERSUS
STATE OF RAJASTHAN Respondent(s)
(With appln. (s) for bail and exemption from filing O.T.)
Date : 15/09/2014 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MR. JUSTICE ADARSH KUMAR GOEL
For Petitioner(s) Mrs M. Qamaruddin,Adv.
Mr. Abhishek, Adv.
Mr. B.P. Sarangi, Adv.
Mr. Ambar Qamaruddin, Adv.
Ms. M. Qamaruddin, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
After having argued for a while, learned counsel for petitioner sought permission to withdraw this petition with liberty to move the High Court for early hearing of the appeal.
Permission sought for is granted. If such an application is filed the appeal may be decided as expeditiously as possible without giving unnecessary adjournment to the parties.
The special leave petition is, accordingly, dismissed as Signature Not Verified withdrawn with the aforesaid liberty.
Digitally signed by Sushil Kumar Rakheja Date: 2014.09.16 10:48:01 IST Reason: (S.K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER