Jharkhand High Court
Gyasuddin Mian And Ors vs The State Of Jharkhand on 22 January, 2016
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Miscellaneous Petition No. 3093 of 2014
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1.Gyasuddin Mian @ Gyasuddin Ansari son of
Sheikh Mohammad Mian
2.Khurshid Ansari son of Gyasuddin Mian
3.Shakila Bibi wife of Gyasuddin Mian
4.Sheikh Mohammad Mian son of Sobarati Mian
all are residents of village Karawa Pahar, Tola Nonati,
PO & PS Dhurki, District Garhwa ... ... Petitioners
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
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For the Petitioner : Mr. Santosh Kumar Tiwari, Advocate
For the Opposite Party : A.P.P.
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6/22.01.2016Mr. Santosh Kumar Tiwari, learned counsel for the petitioner seeks permission to withdraw this application.
Permission is accorded.
Accordingly, this application is dismissed as withdrawn.
(Rongon Mukhopadhyay, J) R. Shekhar Cp 3