Keshwar Prasad vs The State Of Jharkhand
2021 Latest Caselaw 3566 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        Cr.M.P. No. 69 of 2019
                    Keshwar Prasad, S/o Bal Mukund Saw, age about 60 years, R/o Kathal
                    More Chowk, Gutwa, P.O. + P.S. Nagri, District- Ranchi, Jharkhand
                                                                    ... Petitioner
                                            -Versus-
               1.   The State of Jharkhand
               2.   Suresh Thakur, S/o Markandey Thakur, R/o ITI More, Chas, P.O. + P.S.
                    Chas, District- Bokaro, Jharkhand                ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rahul Pandey, Advocate For the Opposite Party-State : Mr. Ravi Prakash, Spl.P.P.

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02/22.09.2021. Heard Mr. Rahul Pandey, learned counsel for the petitioner and

Mr. Ravi Prakash, learned Spl.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, 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withdrawn.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/