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Jharkhand High Court

Devender Singh vs The State Of Jharkhand on 11 October, 2017

Author: R. Mukhopadhyay

Bench: Rongon Mukhopadhyay

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 2917 of 2016
                                     -------

           Devender Singh, S/o Shivadhar Singh, R/o Ganesh Apartment,
           Flat No. 103, Jharudih, P.O. and P.S.- Dhanbad, Dist-
           Dhanbad, Jharkhand.                         ... ... Petitioner
                                     Versus
           The State of Jharkhand                 ... ... Opposite Party
                                     -------
         CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
                                     -------
           For the Petitioner        : Mr. P.P.N. Roy, Sr. Advocate
           For the State             : Mr. Shailendra Kr. Tiwari, A.P.P.
                                     -------

04/11.10.2017

Mr. P.P.N. Roy, learned senior counsel for the petitioner seeks permission to withdraw this application with a liberty to file a fresh application if the Police ultimately files the charge sheet against the petitioner.

Permission is accorded.

This application is dismissed as withdrawn with the aforesaid liberty.

(R. Mukhopadhyay, J.) Alok/-