Parmila Devi vs The State Of Jharkhand
2022 Latest Caselaw 3817 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Acq. Appeal (C) No. 15 of 2021
              Parmila Devi                                          ...           ... Appellant
                                           Versus
              1. The State of Jharkhand
              2. Sanjeet Rabidas                                    ...           ... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Md. Zaid Ahmed, Adv.

              For the State                    : APP
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07/20.09.2022:           This appeal has been filed against the judgment dated 04.06.2018 passed

by J.M., 1st Class, Dhanbad in C.P. Case No.2351 of 2015 (T.R. No.1908 of 2018).

In view of the order dated 16.08.2022 passed in Acquittal Appeal No.144 of 2019, learned counsel for the appellant seeks permission to withdraw this appeal with a liberty to work out his remedy before an appropriate forum.

Permission is granted.

Counsel for the State has no objection. Accordingly, this appeal stands disposed of with the liberty aforesaid. Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Ravi/