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[Cites 1, Cited by 4]

Jharkhand High Court

Manoj Kumar Sood & Anr vs The State Of Jharkhand & Ors. ..... ... on 24 September, 2021

Author: Kailash Prasad Deo

Bench: Kailash Prasad Deo

IN THE HIGH COURT OF JHARKHAND AT RANCHI
         (Criminal Miscellaneous Jurisdiction)
              Cr.M.P. No. 305 of 2021

Manoj Kumar Sood & Anr.                     ..... Petitioners
                        Versus
The State of Jharkhand & Ors.             ..... Opposite Parties
                              WITH
                   Cr.M.P. No. 1098 of 2021

Sanjay Kumar                                  ..... Petitioner
                         Versus
The State of Jharkhand & Ors.                ..... Opposite Parties
                         ---------

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing)

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For the Petitioners : Mr. Anjani Nandan, Advocate. For the State : Mr. Ravi Prakash, Spl.P.P. For the O.P. No.2 : Mr. Arpan Mishra, Advocate.

(in Cr.M.P. No.305/21) For the Petitioner : Mr. Arpan Mishra, Advocate. For the State : Mr. Shailendra Kr. Tiwari, A.P.P. (in Cr.M.P. No.1098/21)

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07/Dated: 24/09/2021 Cr. M.P. No.305/2021.

Learned counsel for the petitioners, Mr. Anjani Nandan has submitted that he seeks permission to withdraw Cr. M. P. No.305/2021 with a liberty to file afresh.

Learned counsel for the State, Mr. Ravi Prakash, Spl. P.P. and learned counsel for the opposite party no.2, Mr. Arpan Mishra have no objection.

Considering the same, Cr. M.P. No.305/2021 is dismissed as withdrawn with a liberty to file afresh.

Cr. M.P. No.1098/2021.

Learned counsel for the petitioner, Mr. Arpan Mishra has submitted that Cr. M.P. No.1098/2021 has been filed under Section 439(2) of Cr.P.C. for cancellation of bail.

Learned counsel, Mr. Anjani Nandan accepts notice on behalf of the opposite parties nos.2 & 3 and has submitted that he will file Vakalatnama in this matter.

Considering the same, learned counsel for the petitioner is directed to serve the copy of quashing application to learned -2- counsel, Mr. Anjani Nandan within a period of one week.

Learned counsel, Mr. Shailendra Kumar Tiwari, APP appears on behalf of the State, who is directed to seek instruction in this matter.

Put up this case after filing of Vakalatnama regarding opposite parties nos. 2 & 3 in Cr. M. P. No.1098/2021.

(Kailash Prasad Deo, J.) Jay/-