Supreme Court - Daily Orders
Suresh Prasad Singh vs State Of Jharkhand on 8 July, 2015
Bench: Dipak Misra, Prafulla C. Pant
ITEM NO.12 COURT NO.5 SECTION IIA
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). 4883/2015
(Arising out of impugned final judgment and order dated 03/03/2015
in ABA No. 1076/2014 passed by the High Court of Jharkhand at
Ranchi)
SURESH PRASAD SINGH Petitioner(s)
VERSUS
STATE OF JHARKHAND Respondent(s)
(with appln. (s) for exemption from filing c/c of the impugned
judgment and interim relief)
Date : 08/07/2015 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE PRAFULLA C. PANT
For Petitioner(s) Mr. Harin Rawal, Sr. Adv.
Mr. Pandey Neeraj, Adv.
Ms. Rachitta P. Rai, Adv.
Ms. Divya Anand, Adv.
Mr. S. K. Verma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Mr. Harin Rawal, learned senior counsel for the petitioner, seeks leave of this Court to withdraw the special leave petition to move regular.
The special leave petition is permitted to be withdrawn.
Signature Not Verified Digitally signed by (Gulshan Kumar Arora) (H.S. Parasher) Gulshan Kumar Arora Date: 2015.07.09 10:05:37 IST Court Master Court Master Reason: