Aslam Ansari vs The State Of Jharkhand
2021 Latest Caselaw 1993 Jhar

                   IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2792 of 2012

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Aslam Ansari, son of late Abdul Sakur, resident of Village-Sadam, Dalal Tola, PO Gomia, PS Gomia, District Bokaro ..... Petitioner

-- Versus --

1.The State of Jharkhand

2.Mukesh Prasad, son of late Chakaldhari Prasad, resident of Village Sadam, PO-Sadam, Pakdiya Tola, PS Gomia, Dist. Bokaro ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Ashwini Bhushan, Advocate For the State :- Mr. Abhay Kumar Tiwari, APP

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4/22.06.2021 Heard Mr. Ashwini Bhushan, the learned counsel for the

petitioner and Mr. Abhay Kumar Tiwari, the learned State counsel.

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.

Status report has been received whereby it has been

informed that the case has already been disposed of vide judgment of

acquittal dated 18th April, 2017.

At this stage, Mr.Ashwini Bhushan, the learned counsel for

the petitioner seeks permission to withdraw this petition.

The instant Cr.M.P stands dismissed as withdrawn.

( Sanjay Kumar Dwivedi, J) SI/