Chander Prakash vs State (Nct) Of Delhi
2020 Latest Caselaw 2601 Del

                            $~2 (appellate side)
                            *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                            +     W.P.(CRL) 1324/2020

                                  CHANDER PRAKASH                          ..... Petitioner
                                          Through: Mr. Tahir Ashraf Siddiqui, Adv.

                                                       versus

                                  STATE (NCT) OF DELHI                   ..... Respondent
                                           Through: Mr. Tanuj Bhadana, Adv. for Mr. Avi
                                                    Singh, Additional Standing Counsel
                                  CORAM:
                                  HON'BLE MR. JUSTICE C .HARI SHANKAR

                                                      O R D E R (ORAL)

% 09.09.2020 (Video-Conferencing)

W.P.(CRL) 1324/2020

1. Learned counsel for the petitioner seeks leave to withdraw this petition as, after the last date of hearing, an order rejecting his prayer for parole, has been received by him. He, therefore, submits that he would file a fresh petition, impugning the said order.

2. Leave and liberty is granted, as prayed for.

3. This petition is dismissed as withdrawn.

C. HARI SHANKAR, J.

SEPTEMBER 09, 2020 r.bararia

Signature Not Verified Digitally Signed By:SUNIL SINGH NEGI Signing Date:10.09.2020 20:05:26