Supreme Court - Daily Orders
Jaisingh S/O Vishwanath Doke vs State Of Maharashtra on 24 January, 2017
Bench: S.A. Bobde, L. Nageswara Rao
ITEM NO.4 COURT NO.9 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 for Special Leave to Appeal (Crl.) No. 472/2017
(Arising out of impugned final judgment and order dated
05/01/2017 in CRLA No. 6803/2016 passed by the High Court Of
Bombay At Aurangabad)
JAISINGH S/O VISHWANATH DOKE Petitioner(s)
VERSUS
STATE OF MAHARASHTRA Respondent(s)
(With appln. (s) for exemption from filing c/c of the impugned
judgment and exemption from filing O.T. and interim relief)
Date : 24/01/2017 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE S.A. BOBDE
HON'BLE MR. JUSTICE L. NAGESWARA RAO
For Petitioner(s) Mr. Sudhanshu S. Choudhari,AOR
Mr. Rajat Kapoor, Adv.
Ms. Pushpadevi Sikri, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel appearing for the petitioner seeks permission to withdraw this petition.
Permission sought for is granted.
The special leave petition is dismissed as withdrawn.
[ Charanjeet Kaur ] [ Indu Pokhriyal ] Signature Not Verified A.R.-cum-P.S. Court Master Digitally signed by CHARANJEET KAUR Date: 2017.01.24 17:15:54 IST Reason: