Mohan Ram vs The State Of Jharkhand
2022 Latest Caselaw 3827 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Acq. Appeal (C) No. 104 of 2019
              Mohan Ram                                             ...           ... Appellant
                                           Versus
              1. The State of Jharkhand
              2. Jiblal Ram
              3. Dwarika Das
              4. Dhaneshwari Devi
              5. Pammi Devi                                         ...           ... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. A. Shankar, Adv.

              For the State                    : Mr. Tapas Roy, APP
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08/20.09.2022:           This appeal has been filed against the judgment dated 25.07.2017 passed

by J.M., 1st Class, Koderma in Complaint Case No.387 of 2010 (T.R. No.337 of 2017).

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/