Prabhat Tiwary vs The State Of Jharkhand
2022 Latest Caselaw 1086 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Rev. No. 343 of 2021
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Prabhat Tiwary ...... Petitioner Versus The State of Jharkhand ...... Opposite Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Pran Pranay, Advocate For the State : Mr. Subodh Kumar Dubey, A.P.P.

03/21.03.2022 Mr. Pran Pranay, learned counsel for the petitioner 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Accordingly, this instant Criminal Revision No. 343 of 2021 is dismissed as withdrawn.

(Sanjay Prasad, J.)

Bibha/