Jharkhand High Court
Arun Kumar Sinha vs State Of Jharkhand Thr.S.P.Cbi on 27 January, 2017
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 696 of 2011
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Arun Kumar Sinha, Son of late Surya Bansi Prasad, presently residing
at 15, Anantaram Mukherjee Lane, P.O. & P.S. Anantaram Mukherjee
Lane, Howrah-1, and permanently residing at 14, Ram Kishore Road,
Civil Lines, P.S. & P.O. Civil Line, New Delhi-110 054.....Petitioner
Versus
State through SP, CBI, SPE, Ranchi ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Manindra Kumar Sinha, Advocate
For the State : A.P.P.
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06/27.1.2017Mr. Manindra Kumar Sinha, learned counsel for the petitioner, seeks permission to withdraw this application since the petitioner has expired.
Permission, as sought for, is granted. This application is, accordingly, dismissed as withdrawn.
(Rongon Mukhopadhyay, J) Rakesh/