Bahadur Singh vs The State Of Jharkhand
2021 Latest Caselaw 3558 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                         Cr.M.P. No. 14 of 2019
                    Bahadur Singh, S/o Balwant Singh, aged about 48 years, Proprietor of
                    Golden Lifters & B.S.Crane, Office at New Kalimati Road, Behind R.K.
                    Jain Petrol Pump, Bharat Petroleum, P.O. & P.S. Golmuri, Town-
                    Jamshedpur, District- East Singhbhum              ... Petitioner
                                             -Versus-
               1.   The State of Jharkhand
               2.   Saurav Ghosh Choudhary, Proprietor of Bihar Cement Concrete
                    Products, office at B-42, A-23, 2 nd Phase, Industrial Area, Adityapur,
                    P.O. & P.S. Adityapur, District- Seraiekella-Kharsawan
               3.   Bihar Cement Concrete represented through Saurav Ghosh Choudhary,
                    office at B-42, A-23, 2 nd Phase, Industrial Area, Adityapur, P.O. & P.S.
                    Adityapur, District- Seraiekella-Kharsawan         ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Jitesh Kumar, Advocate For the Opposite Party-State : Mr. Ashok Kumar, A.P.P.

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02/22.09.2021. Heard Mr. Jitesh Kumar, learned counsel for the petitioner and

Mr. Ashok Kumar, learned A.P.P. for the opposite party-State.

This criminal miscellaneous petition has been taken 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.

After some arguments, Mr. Jitesh Kumar, learned counsel for the

petitioner seeks permission to withdraw this petition for taking appropriate

steps in light of the Full Bench judgment passed by this Court reported in

2018 (4) JLJR 245.

Accordingly, this criminal miscellaneous petition stands dismissed as

withdrawn.

If the limitation arises, the pendency of this petition shall be taken

into account for deciding limitation.

(Sanjay Kumar Dwivedi, J.) Ajay/