Ashok Kumar Agarwal vs The State Of Jharkhand
2021 Latest Caselaw 3169 Jhar

          IN           THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 1764 of 2018
              Ashok Kumar Agarwal                              .....   ...     Petitioner
                                           Versus
              1. The State of Jharkhand.
              2. Ajay Kumar Singh                             ..... ...      Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Sharad Kaushal, Advocate For the State : Mr. Rajneesh Vardhan, A.P.P.

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03/ 27.08.2021 Heard Mr. Sharad Kaushal, learned counsel appearing for the petitioner and Mr. Rajneesh Vardhan, learned counsel appearing for the State.

This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

After some arguments, learned counsel for the petitioner submits that in view of the judgment of the Full Bench in Criminal Appeal (SJ) No. 1281 of 2016, he wants to withdraw this criminal miscellaneous petition with the liberty to avail the other remedy, if any, available in law.

In view of such submission, this criminal miscellaneous petition is dismissed as withdrawn with the liberty to avail the other remedy in law, if available, and subject to the limitation, in which case the time spent in pursuing this case shall be accounted for, while counting the period of limitation, if any.

(Sanjay Kumar Dwivedi, J.) Amitesh/-