M/S Ocl India Ltd. vs The State Of Jharkhand
2022 Latest Caselaw 3824 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Acq. Appeal (C) No. 127 of 2019
              M/s OCL India Ltd., Tiruchirapalli, Tamil Nadu        ...           ... Appellant
                                           Versus
              1. The State of Jharkhand
              2. Dilip Kumar Yadav                                  ...           ... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Rahul Dev, Adv.

              For the State                    : Mr. S.P. Jha, APP
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06/20.09.2022:           This appeal has been filed against the judgment dated 10.06.2019 passed

by J.M., 1st Class, Bokaro in Complaint Case No.163 of 2015 (T.R. No.286 of 2019).

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/