XXX v. THE STATE OF BIHAR

ITEM NO.20 COURT NO.12 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

SPECIAL LEAVE PETITION (CRIMINAL) Diary No(s). 29777/2025

[Arising out of impugned final judgment and order dated 20-01-2025 in CRLM No. 61025/2023 passed by the High Court of Judicature at Patna]

IA No. 139639/2025 - CONDONATION OF DELAY IN FILING IA No. 139638/2025 - EXEMPTION FROM FILING O.T. Date : 18-06-2025 This matter was called on for hearing today.

CORAM : HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE PRASANNA B. VARALE

(PARTIAL COURT WORKING DAYS BENCH)

For Petitioner(s) : Mr. Rohit Kumar Singh, AOR Mr. Shivam Sharma, Adv. Mr. Akash Kumar, Adv. Mr. Amit Kumar, Adv. Mr. Saurabh Agrawal, Adv. For Respondent(s) :

UPON hearing the counsel the Court made the following O R D E R

1. After arguing the matter for sometime, learned

counsel appearing for the petitioner prays liberty to

withdraw the present special leave petition.

2. Liberty, as prayed for, is granted.

3. Hence, the special leave petition is dismissed as

withdrawn.

(NISHA KHULBEY) (SAPNA BANSAL) SENIOR PERSONAL ASSISTANT COURT MASTER (NSH)