Sikkim High Court
Binod Tamang vs State Of Sikkim on 26 February, 2020
Author: Meenakshi Madan Rai
Bench: Meenakshi Madan Rai
Court No. 2
HIGH COURT OF SIKKIM
Record of Proceedings
Crl. Rev. P.No.03 of 2019
BINOD TAMANG PETITIONER
VERSUS
STATE OF SIKKIM RESPONDENT
Date: 26.02.2020
CORAM:
THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, JUDGE
For Petitioner Mr. N. Rai, Senior Advocate.
Ms. Tashi Doma Bhutia, Legal Aid
Counsel.
Petitioner present in person.
For Respondent Mr. Sujan Sunwar, Assistant
Public Prosecutor.
ORDER
Learned Senior Counsel for the Petitioner submits that the Petitioner who is present in the Courtroom seeks to withdraw the instant petition.
Prayer for withdrawal is not opposed. Considered and ordered accordingly. Crl. Rev.P. No.03 of 2019 stands disposed of. I.A. No.01 of 2019 also stands disposed.
Judge 26.02.2020 ml