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Jharkhand High Court

Ishwar Naik vs The State Of Jharkhand on 28 October, 2016

Author: Rongon Mukhopadhyay

Bench: Rongon Mukhopadhyay

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 2922 of 2013
                                       ---
             Ishwar Naik, son of late Ram Vishun Naik, resident of village & P.O. -
             Nawagarah, P.S. - Dhanbwar, Dist. - Giridih
                                                 ...      ...    Petitioner
                                Versus
             1. The State of Jharkhand
             2. Dwarika Naik S/o of Late Duli Nayak, Resident of Village & PO
             Nawagarh, PS - Dhanwar, Distt. - Giridih
                                                 ...    ... Opposite Parties
                                  ---
          CORAM   : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                               ---
            For the Petitioner     : Mr. Ajay Kumar Singh, Advocate
            For the Opp. Parties   : A. P. P.
                                   ---
06/28.10.2016

Mr. Ajay Kumar Singh, learned counsel appearing for the petitioner, seeks permission to withdraw this application.

Permission is accorded.

This application is dismissed as withdrawn.

(Rongon Mukhopadhyay, J.) Umesh/-