Supreme Court - Daily Orders
Shivam Nandi vs The State Of Uttar Pradesh on 28 October, 2020
Bench: Ashok Bhushan, R. Subhash Reddy, M.R. Shah
ITEM NO.32 Court 7 (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). 332/2020
SHIVAM NANDI Petitioner(s)
VERSUS
THE STATE OF UTTAR PRADESH & ORS. Respondent(s)
(FOR IA No.109655/2020-EX-PARTE AD-INTERIM RELIEF and IA
No.109650/2020-EXEMPTION FROM FILING O.T. and IA No.109652/2020-
EXEMPTION FROM FILING AFFIDAVIT )
Date : 28-10-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE ASHOK BHUSHAN
HON'BLE MR. JUSTICE R. SUBHASH REDDY
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mr. Viplav Sharma, Adv.
Mr. Amit Sharma, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner prays that he be permitted to withdraw this petition to enable him to take appropriate proceeding before the High Court against criminal prosecution and arrest. He further submits that the petitioner has already been granted bail by the Trial Court.
We permit the petitioner to withdraw the writ petition with aforesaid liberty.
The writ petition is dismissed as withdrawn.
Signature Not Verified (MEENAKSHI KOHLI) Digitally signed by MEENAKSHI KOHLI Date: 2020.10.28 (RENU KAPOOR) AR-CUM-PS 16:36:43 IST Reason: COURT MASTER