Vidyadhar Ojha vs The State Of Jharkhand
2021 Latest Caselaw 2176 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Criminal Appeal (S.J.) No. 706 of 2019
                                             ....

1. Vidyadhar Ojha

2. Santosh Pathak .... Appellants Versus

1. The State of Jharkhand

2. Tanish Soy .... Respondents ....

                CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellants             : Mr. Abhijeet Kr. Singh, Adv.
                For the State                  : Mr. Rakesh Kr. No.2, A.P.P.
                For the Respondent No.2        : Mr. Vikas Kumar, Adv.
                                               ....

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

08/02.07.2021 The instant appeal has been filed against the order and judgment dated 03.07.2019 passed by the learned Additional Sessions Judge-I cum Special Judge, SC/ST (POA) Act, Jamshedpur in A.B.P. No.800 of 2019 in connection with Birsanagar SC/ST P.S. Case No.08 of 2019 for the offence under Sections 147/ 148/ 149/ 451/ 461/ 341/ 387/ 382 of the Indian Penal Code and Section 27 of the Arms Act and Section 3(1)(r)(s)/ 3(2)(v) of the SC/ST (Prevention of Atrocities) Act and the same is presently pending in the court of learned ADJ-1, Jamshedpur.

It has been submitted by learned counsel for the appellants that after investigation, police has submitted final form and for the lack of evidence no case is made out against these appellants, as such learned counsel for the appellants seeks permission to withdraw the present appeal.

Learned counsel for the respondent No.2 has no objection. In view of above submission, the present appeal stands dismissed as withdrawn.

(Rajesh Kumar, J.) Shahid/