Siyakant Pandey @ Niraj Pandey @ ... vs The State Of Jharkhand
2021 Latest Caselaw 1843 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. Appeal (S.J.) No. 176 of 2021

                Siyakant Pandey @ Niraj Pandey @ Chandra Kant Pandey
                                                       ...    ...    Appellant
                                         Versus
                1.   The State of Jharkhand
                2.   Kunti Devi                   ...      ...      Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing

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02/02.06.2021 Learned counsel for the appellant Mr. M.K. Mehta, submits that this Criminal Appeal has been filed to set aside the judgment/order dated 08.01.2021 in Sadar P.S. Case No.70 of 2020 in connection with SC/ST Case No.34/20 originally registered under Sections 147/148/435/341/504/506 of Indian Penal Code and under Section 3 (iv) of the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, wherein cognizance has been taken on 14-12-2020 under Section 504/506 of IPC and u/s 3 (1) (s) of Scheduled Tribes (Prevention of Atrocities) Act, pending in the court of learned Special Judge SC/ST Act, Palamu at Daltonganj.

2. Ms. Mahua Palit, learned counsel for the opposite party is present.

3. Learned counsel for the petitioners seeks permission to withdraw the present criminal appeal.

4. Considering the prayer made, this criminal appeal is dismissed as withdrawn.

5. Let a copy of this order be communicated to the learned court below through 'E-mail/FAX' .

(Anubha Rawat Choudhary, J.) Saurav/