Supreme Court - Daily Orders
Ashutosh Tripathi @ Shiv Tiwari vs Union Of India on 5 August, 2020
Bench: Chief Justice, A.S. Bopanna, V. Ramasubramanian
ITEM NO.13 Court No.1 (Video Conferencing) SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition(s)(Criminal) No(s).201/2020
ASHUTOSH TRIPATHI @ SHIV TIWARI Petitioner(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(FOR ADMISSION and IA No.68420/2020-EXEMPTION FROM FILING O.T. and
IA No.68421/2020-EXEMPTION FROM FILING AFFIDAVIT and IA
No.68419/2020-CLARIFICATION/DIRECTION)
Date : 05-08-2020 The matter was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE A.S. BOPANNA
HON'BLE MR. JUSTICE V. RAMASUBRAMANIAN
For Petitioner(s) Mr. Sushil Kumar Singh, Adv.*
Mr. Devendra Kumar Shukla, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner states that the petitioner viz., Ashutosh Tripathi @ Shiv Tiwari will surrender before the police within a period of one week from today.
Let him do so.
In the meantime, the petitioner may approach the Allahabad High Court for appropriate reliefs.
As prayed for, the writ petition is dismissed as withdrawn in the above terms.
Signature Not Verified(SANJAY KUMAR-II) Digitally signed by Sanjay Kumar Date: 2020.08.05 (INDU KUMARI POKHRIYAL) ASTT. REGISTRAR-cum-PS 15:59:40 IST Reason: ASSISTANT REGISTRAR *Appearance slip not submitted by the counsel