Jharkhand High Court
Tabarak Ansari vs The State Of Jharkhand on 2 May, 2023
Author: Sanjay Kumar Dwivedi
Bench: Sanjay Kumar Dwivedi
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(Cr.) No. 409 of 2022
Tabarak Ansari ..... ... Petitioner
Versus
1. The State of Jharkhand
2. Director General of Police,
Government of Jharkhand, Ranchi.
3. Superintendent of Police, Ramgarh.
4. Officer-in-Charge, Patratu P.S., Ramgarh.
5. Branch Manager, Shriram General Insurance Company Limited,
having its office at Murram Kalan, Ramgarh.
6. Chief Managing Director,
Shriram General Insurance Company Limited,
having its registered office at
Mookambika Complex, Mylapore, Chennai. ..... ... Respondents.
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioner : Mr. D.K. Sinha, Advocate.
: Mr. Jitesh Kumar, Advocate.
For the State : Mr. Zaid Imam, A.C. to S.C.-VII
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06/ 02.05.2023 This petition has been filed for a direction upon the respondent Nos. 2 and 3 to lodge the FIR against respondent No. 5.
2. The petitioner is having the alternative remedy as such, this court is not passing any positive order.
3. In view of the above, learned counsel appearing for the petitioner seeks permission to withdraw this petition to avail the alternative remedy.
4. Accordingly, this petition is permitted to be withdrawn and disposed of with the aforesaid liberty.
(Sanjay Kumar Dwivedi, J.) Amitesh/-