Ravi Rajwar @ Ravi Kumar Rajwar vs The State Of Jharkhand
2022 Latest Caselaw 1085 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Rev. No. 405 of 2021
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1. Ravi Rajwar @ Ravi Kumar Rajwar

2. Binod Rajwar @ Binod Kumar ...... Petitioners Versus The State of Jharkhand ...... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioners : Mr. Mukesh Bihari Lal, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

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03/21.03.2022 Mr. Mukesh Bihari Lal, learned counsel for the petitioners seeks permission to withdraw this criminal revision application as learned trial court below has passed the final judgment.

Learned counsel for the State raised no objection. Permission is granted.

Accordingly, this instant Criminal Revision No. 405 of 2021 is dismissed as withdrawn.

(Sanjay Prasad, J.) Bibha/