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Jharkhand High Court

Mani Kant Verma vs State Of Jharkhand & Ors on 13 February, 2015

Author: H. C. Mishra

Bench: H.C. Mishra

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(Cr.) No.83 of 2012

            Mani Kant Verma                                .....   Petitioner
                                        with
                                  W.P.(Cr.) No.164 of 2012
            Rajesh Kumar Kharware                          ....      Petitioner
                                        Versus
            1. The State of Jharkhand
            2. Ram Kishore Jha Vibhakar
            3. Deputy Commissioner-cum-registrar, Deoghar
            4. Superintendent of Police, Deoghar
            5. Sub Registrar Deoghar Registry, Deoghar
            6. Circle Officer, Deoghar Anchal, Deoghar     ....      Respondents
                                                                   (In both writ petitions)

            CORAM:        HON'BLE MR. JUSTICE H.C. MISHRA

            For the Petitioners         :       Mr. Prashant Pallav
            For the State               :       J.C. to S.C.II
            For the Respondents         :       Mr. Mohan Kumar Dubey
                                        -----

   11/13.2.2015

After some arguments, learned counsel for the petitioners seeks permission to withdraw these writ petitions.

Accordingly, both these writ petitions are dismissed as withdrawn. The petitioners however, shall be governed by the final order passed in W.P.(Cr.) No.393 of 2011 (Sanjay Kumar Singh Vs. State of Jharkhand & Ors.).

(H. C. Mishra, J) R.Kumar