Sikkim High Court
State Of Sikkim vs Padam Bahadur Panday (Chettri) on 30 September, 2019
Bench: Meenakshi Madan Rai, Bhaskar Raj Pradhan
Court No.2
High Court of Sikkim
Record of proceedings
Crl.L.P. No.07 of 2019
State of Sikkim Appellant
VERSUS
Padam Bahadur Panday (Chettri) Respondent
Date : 30-09-2019
CORAM : THE HON'BLE MRS. JUSTICE MEENAKSHI MADAN RAI, ACTING CHIEF JUSTICE
THE HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE
For Appellant Ms. Pollin Rai, Assistant Public Prosecutor.
Mr. S. K. Chettri, Assistant Public Prosecutor.
For Respondent
ORDER
Rai, ACJ Learned Assistant Public Prosecutor seeks to withdraw Crl. L.P. No. 07 of 2019 with liberty to file afresh.
Considered and ordered accordingly, consequently Crl. L.P. No. 07 of 2019 stands dismissed as withdrawn with liberty to file afresh.
The State-Appellant also seeks permission to take back the certified copies of the impugned Judgment dated 30.05.2019 and the deposition of prosecution witnesses filed in the Appeal.
Let Registry take necessary steps on this aspect after maintaining photocopy of the documents in the records.
Judge Acting Chief Justice
30-09-2019 30-09-2019
Index : Yes/No
Internet : Yes/No
jks/bp/ak
Index : Yes/No
Internet : Yes/No
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