Jharkhand High Court
Piyush Kumar Jaiswal vs The State Of Jharkhand And Ors on 24 June, 2016
Author: R. Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 599 of 2015
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Piyush Kumar Jaiswal ... ... Petitioner
Versus
1. The State of Jharkhand
2. The Director General of Police, Jharkhand, Ranchi, Project Building,
P.O. and P. S. - Dhurwa, District - Ranchi (Jharkhand)
3. The Deputy Commissioner, Hazaribag, P.O., P.S. & District -
Hazaribag (Jharkhand)
4. The I.G. of Police, North Chhotanagpur Zone, Hazaribag, P.O., P.S.
& District - Hazaribag (Jharkhand)
5. The Sergeant Major, Hazribag Police Line, P. O. Hazaribag, P. S.
Hazaribag Sadar, District - Hazaribag (Jharkhand)
6. Sri Akhilesh Jha S/o not known to the petitioner, at present posted
as Superintendent of Police, Hazaribag, P.O., P. S. & District -
Hazaribag (Jharkhand)
7. Sri K. M. Mahto, S/o not known to the petitioner, at present posted
as Inspector of Police, Hazaribag Sadar, P.O. - Hazaribag, P. S.
Hazaribag Sadar, District - Hazaribag (Jharkhand)
... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Anjani Kumar Verma, Advocate
For the Respondents :
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06/24.06.2016Mr. Anjani Kumar Verma, learned counsel appearing for the petitioner, seeks permission to withdraw this writ petition.
Permission is accorded.
This writ petition is dismissed as withdrawn.
(R. Mukhopadhyay, J.) Umesh/-