Taufique Ansari vs The State Of Jharkhand
2021 Latest Caselaw 3172 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    B.A. No. 8182 of 2020

                 Taufique Ansari                                   .....    Petitioner(s)
                                          -versus-
                 The State of Jharkhand                            ..... Opp. Party(s)

           CORAM       :      HON'BLE MR. JUSTICE ANANDA SEN.
                              Through: Video Conferencing
                                                ------

For the Petitioner(s) : Mr. Sabyasanchi, Advocate.

           For the State         : A.P.P.
           For the informant:      M/s Afaque Rashidi and Md. Azam, Advocates.
                                          -----

04/27.08.2021:         Counsel for the informant submits that the trial of this case is at the

fag end and the case is fixed for judgment.

In view of the aforesaid submission, counsel for the petitioner seeks permission to withdraw this application.

Permission, as sought for, is accorded. Accordingly, this application is dismissed as withdrawn.

Anu-CP3. (ANANDA SEN, J.)