Bindu Ganjhu @ Bindeshwar Ganjhu vs The State Of Jharkhand
2021 Latest Caselaw 759 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (Cr.) No. 399 of 2018
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Bindu Ganjhu @ Bindeshwar Ganjhu ...Petitioner(s).

Versus

1. The State of Jharkhand

2. Union of India through the National Investigation Agency... Respondent(s)

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN.

Through: Video Conferencing

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For the Petitioner(s) : Mr. Deepak Kumar, Advocate. For the State : Mr. Suresh Kumar SC (L&C) II

06/17.02.2021: Mr. Deepak Kumar, learned counsel for the petitioner seeks permission to withdraw this petition in view of the judgment of the Hon'ble Supreme Court.

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 Accordingly, this petition is dismissed as withdrawn.

(ANANDA SEN, J.) Rajnish/C.P. 3