Varuna Bandari Gugnani and Others Vs Union of India and Others

SUPREME COURT OF INDIA 13 May 2016 CRLMP No. 15311 of 2015 in Writ Petition (Criminal) No. 80 of 2015. (2016) 05 SC CK 0099
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

CRLMP No. 15311 of 2015 in Writ Petition (Criminal) No. 80 of 2015.

Hon'ble Bench

Dipak Misra; Prafulla C. Pant, JJ.

Advocates

Mukul Rohatgi, AG, P.S. Narasimha, ASG, K. Parasaran, T.R. Andhyarujina, Sr. Advocates, (A.C.), Sanjay Hegde, Mrs. V. Mohana, Sr. Advocates, Nikhil Swami, Ms. Aditi Dani, Ashwin Kumar D.S., Ms. Gayathri, Vineet Pandey, Mrs. Prabha Swami, B.V. Singh, Amit Kumar Pathak, Ms. Ruchi Kohli, Tara Chandra Sharma, Ms. Madhavi Divan, Ms. Binu Tamta, Sridhar Potraju, B. Ragunath, K. Parmeshwar, Gaichangpou Gangmei, Arjun Singh, Mukunda Rao Angara, Vishwajit Sadanand, Ms. I. Denning Shruti S., Ms. Sushma Suri, Gaurav Agrawal, P.N. Puri, Advocates, for the Appellant

Final Decision

Dismissed

Acts Referred
  • Constitution of India, 1950 - Article 32

Judgement Text

Translate:

@JUDGMENTTAG-ORDER

1. This Criminal Miscellaneous Petition was filed on behalf of the petitioners after the judgment was reserved in the Writ Petition. The CrlMP has been filed for withdrawal of Writ Petition (Criminal) No. 80 of 2015. Keeping in view the assertions made in the petition, the same is allowed and the Writ Petition (Criminal) No. 80 of 2015 is dismissed as withdrawn. No costs.

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Case Metadata
  • Citation: (2016) 5 Scale 700
  • Ck Citation: (2016) 05 SC CK 0099
  • Coram: Dipak Misra; Prafulla C. Pant, JJ.
  • Bench: Division Bench
  • Advocates: Mukul Rohatgi, AG, P.S. Narasimha, ASG, K. Parasaran, T.R. Andhyarujina, Sr. Advocates, (A.C.), Sanjay Hegde, Mrs. V. Mohana, Sr. Advocates, Nikhil Swami, Ms. Aditi Dani, Ashwin Kumar D.S., Ms. Gayathri, Vineet Pandey, Mrs. Prabha Swami, B.V. Singh, Amit Kumar Pathak, Ms. Ruchi Kohli, Tara Chandra Sharma, Ms. Madhavi Divan, Ms. Binu Tamta, Sridhar Potraju, B. Ragunath, K. Parmeshwar, Gaichangpou Gangmei, Arjun Singh, Mukunda Rao Angara, Vishwajit Sadanand, Ms. I. Denning Shruti S., Ms. Sushma Suri, Gaurav Agrawal, P.N. Puri, Advocates, for the Appellant
  • Result: Dismissed
Referenced Acts & Sections
  • Constitution of India, 1950 - Article 32
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