Supreme Court - Daily Orders
Kumar Mrityunjay @ Mritunjay Singh @ ... vs The State Of Bihar on 18 December, 2020
Bench: Surya Kant, Aniruddha Bose
ITEM NO.13 In Court 2(Video Conferencing) 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 for Special Leave to Appeal (Crl.) No.6441/2020
(Arising out of impugned final judgment and order dated 13-11-2020
in CRLM No. 23700/2020 passed by the High Court of Judicature at
Patna)
KUMAR MRITYUNJAY @ MRITUNJAY SINGH @ CHHOTU SINGH Petitioner(s)
VERSUS
THE STATE OF BIHAR Respondent(s)
(FOR ADMISSION and I.R. and IA No.130473/2020-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT, IA No.130471/2020-EXEMPTION FROM
FILING O.T. and IA No.130472/2020-EXEMPTION FROM FILING AFFIDAVIT)
Date : 18-12-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SURYA KANT
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
For Petitioner(s)
Ms. Anjana Prakash, Sr. Adv.
Mr. Anuj Prakash, Adv.
Mr. Panshul Chandra, Adv.
Mr. Kumar Mihir, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing.
During the course of hearing, learned Senior counsel for the petitioner seeks leave of this Court to withdraw the Special Leave Petition.
In view of the request made, the Special Leave Petition is dismissed as withdrawn.
Signature Not Verified Digitally signed by Vishal Anand Date: 2020.12.18 16:34:59 IST Reason: (VISHAL ANAND) (RAJ RANI NEGI)
ASTT. REGISTRAR-cum-PS DY. REGISTRAR