Anand Kumar Singh vs State Of Jharkhand
2021 Latest Caselaw 3211 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 1607 of 2021

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Anand Kumar Singh, aged about 41 years, s/o Yogendra Singh, r/o Village Barjo, PO and PS Dhanwar, District Giridih ..... Petitioner

-- Versus --

State of Jharkhand ...... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Tarun Kumar Sinha No.I, Advocate For the State :- Mr. P.D. Agarwal, Spl.PP

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3/01.09.2021 Heard Mr. Tarun Kumar Sinha No.I, the learned counsel

appearing for the petitioner and Mr. P.D.Agarwal, the learned counsel

appearing on behalf of the State.

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.

After some argument, Mr. Tarun Kumar Sinha No.I, the

learned counsel appearing on behalf of the petitioner seeks permission to

withdraw the instant petition in the light of the judgment delivered by the

Rajasthan High Court in the case of Manoj Sharma v. State of Rajasthan

and Another in S.B.Cr.Misc. Petition No.4392/2017 to rely the same at

appropriate stage.

Mr. P.D. Agarwal, the learned counsel appearing on behalf

of the State has got no objection for the same.

Permission is accorded.

The instant petition is dismissed as withdrawn with the

aforesaid liberty.

( Sanjay Kumar Dwivedi, J) SI/