Jharkhand High Court
Jaiki Paradhi @ Jaiki @ Jk S/O Patamudi ... vs The State Of Jharkhand Through Nia on 12 April, 2023
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad, Subhash Chand
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (DB) No.383 of 2023
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Jaiki Paradhi @ Jaiki @ JK S/o Patamudi Paradhi, age about 33 years R/o village Hirapur, P.S. Barhi, District- Katni, State-Madhya Pradesh ... ... Appellant Versus The State of Jharkhand through NIA ... ... Respondent
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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND
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For the Appellant : Mr. Birendra Burman, Advocate Md. Amanat Khan, Advocate For the Respondent : Mr. Bhola Nath Ojha, APP
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Order No. 02/Dated 12th April, 2023 Learned counsel for the appellant, at the outset, on instructions, has sought for leave of this Court to withdraw the instant appeal.
Leave as sought for, is allowed.
Accordingly, the instant appeal stands dismissed as withdrawn.
(Sujit Narayan Prasad, J.) (Subhash Chand, J.) Saurabh/