Jharkhand High Court
Fiitjee Ltd vs The State Of Jharkhand on 3 November, 2020
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 2014 of 2020
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1. FIITJEE Ltd.
2. Dinesh Kumar Goel
3. Monila Goel
4. Partho Halder
5. Randhir Kumar .... Petitioners(Cr.M.P. No. 2014/2020).
-Versus-
1. The State of Jharkhand
2. Avinash Kumar Pathak
3. Amit Kumar Singh
4. Deepak Kumar
5. Saurabh Pathak ... Opp. Party(s).
With Cr.M.P. No. 2019 of 2020
1. FIITJEE Ltd.
2. Dinesh Kumar Goel
3. Monila Goel
4. Partho Halder
5. Randhir Kumar .... Petitioners(Cr.M.P. No. 2019/2020).
-Versus-
1. The State of Jharkhand
2. Abhishek Kumar
3. Shiv Shankar Kumar ... Opp. Party(s).
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.
Through: Video Conferencing
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For the Petitioner(s) : Mr. Nagmani Tiwari, Advocate (in both cases). For the State : Mrs. Shweta Singh, A.P.P.(Cr.M.P. No. 2014/2020) Mr. Tapas Roy, A.P.P.(Cr.M.P. No. 2019/2020)
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03/03.11.2020: Learned A.P.Ps Mrs. Shweta Singh and Mr. Tapas Roy jointly submit that the police, after proper investigation, did not find any material against the petitioners and thus final reports have been submitted exonerating them.
Considering the aforesaid submission, learned counsel for the petitioners seeks permission to withdraw these cases as the same have become infructuous, as the final reports have already been submitted exonerating the petitioners.
Permission as sought for, is accorded. Accordingly, these petitions are dismissed as withdrawn.
Anu/C.P.-3 (ANANDA SEN, J.)