Amir Lal Kunwar vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3451 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(S) No.1251 of 2012
          Amir Lal Kunwar                      ...    ...    Petitioner
                                    Versus
          The State of Jharkhand & Ors.        ...    ... Respondents
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. Subodh Kr. Pandey, Adv. For the Res. State :Mr. Rakesh Kr. Roy, A.C to G.A.III For the JEPC : Mr. Krishna Murari, Adv.

Through:- Video Conferencing

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10/15.09.2021 Heard learned counsel for the parties through

V.C.

2. After some arguments, learned counsel for the

petitioner seeks permission to withdraw this case with a

liberty to approach the concerned respondent in view of the

judgment which has been recently passed by the Hon'ble

Apex Court in the case of Bhagirathi Prasad Dey Vs.

State of Jharkhand passed in Civil Appeal No.3693 of

2020.

3. Learned counsel for the respondents are present.

4. In view of the aforesaid facts and submissions of

the learned counsel for the petitioner; the instant writ

application is hereby dismissed as withdrawn with the

liberty as prayed for.

(Deepak Roshan, J.) Fahim/-