Nirbhay Kumar Singh vs The State Of Jharkhand
2022 Latest Caselaw 3820 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Acquittal Appeal (C) No.19 of 2021
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Nirbhay Kumar Singh .... .... Appellant Versus

1. The State of Jharkhand

2. Daya Nand Mishra .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Ashim Kr. Sahani, Adv. For the State : Mr. Ram Prakash Singh, A.P.P.

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th 05/Dated: 20 September, 2022

1. The present acquittal appeal has been filed against the impugned judgment dated 18.09.2018 passed by the learned Judicial Magistrate-1st Class, Jamshedpur in Complaint Case No.1816 of 2017 by which the Respondent No.2 has been acquitted.

2. In view of the order dated 16.08.2022 passed by this Court in Acquittal Appeal No.144 of 2019, learned counsel for the appellant seeks permission to withdraw the present appeal with a liberty to prefer an appeal before the appropriate forum.

3. Learned counsel for the State has no objection.

4. Permission is granted.

5. Accordingly, the present appeal stands dismissed as withdrawn with aforesaid liberty.

(Rajesh Kumar, J.)

Amar/-