Debendra Singh vs The State Of Jharkhand
2022 Latest Caselaw 3832 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Acq. Appeal (S.J.) No. 28 of 2022
              Debendra Singh                                        ...           ... Appellant
                                            Versus
              1. The State of Jharkhand
              2. Surendra Pandey                                    ...           ... Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. P. Chandra, Adv.

              For the State                    : Ms. V. Bharti, APP
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02/20.09.2022:           This appeal has been filed against the judgment dated 28.03.2019 passed

by J.M., 1st Class, Ranchi in connection with Namkom P.S. Case No.50 of 2011 (G.R. No.1140 of 2011).

It appears that one of the charged persons has been acquitted. 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.

(Rajesh Kumar, J.)

Ravi/