Supreme Court - Daily Orders
Shiv Shankar Kumar Prasad Singh vs State Of Bihar on 30 January, 2015
Bench: V. Gopala Gowda, R. Banumathi
ITEM NO.17 COURT NO.11 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......./2015
CRLMP No(s). 1081/2015
(Arising out of impugned final judgment and order dated 27/03/2014
in CRM No. 6098/2014 passed by the High Court of Patna)
SHIV SHANKAR KUMAR PRASAD SINGH Petitioner(s)
VERSUS
STATE OF BIHAR Respondent(s)
(With appln. (s) for c/delay in filing SLP and c/delay in refiling
SLP)
Date : 30/01/2015 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE V. GOPALA GOWDA
HON'BLE MRS. JUSTICE R. BANUMATHI
For Petitioner(s) Mr. Nagendra Rai, Sr. Adv.
Mr. Aakash Kumar, Adv.
Ms. Prerna Singh, Adv.
Mr. Shantanu Sagar,Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned senior counsel for the petitioner sought permission to withdraw this petition with liberty to seek regular bail before the trial court.
Permission sought for is granted.
The special leave petition is, accordingly, dismissed as withdrawn with the aforesaid liberty.
Signature Not Verified Digitally signed by Sushil Kumar Rakheja Date: 2015.01.31 15:51:59 IST Reason: (S. K. RAKHEJA) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER