Jharkhand High Court
Atish Singh @ Atish Kr. Singh vs The State Of Jharkhand on 8 March, 2021
Author: Amitav K. Gupta
Bench: Amitav K. Gupta
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No. 622 of 2020
...
1.Atish Singh @ Atish Kr. Singh
2.Ranjit Soni @ Ranjeet Kr. Soni
3.Prakash Mahto @ Prakash Mahato
4.Manoj Rawani
5.Vikky Pandit @ Vicky Pandit (Kishor).... Appellants
-V e r s u s-
1.The State of Jharkhand
2.Rajendra Hembram ..... Respondents ...
Coram: HON'BLE MR. JUSTICE AMITAV K. GUPTA ...
For the Appellants : Mr. Pradeep Kumar, Advocate. For the State : Mr. Md. Hatim, APP.
...
04/08.03.2021
1. On the instructions of the appellants, learned counsel for the appellants seeks permission to withdraw the present appeal.
2. Learned A.P.P. is present.
3. Heard. In view of the submissions of the learned counsel for the appellants, this appeal is, hereby, dismissed as withdrawn.
(AMITAV K. GUPTA, J.) APK