Rabindra Singh Chauhan vs J. Gurmeet Singh
2022 Latest Caselaw 3869 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Acq. Appeal (C) No.12 of 2019
                                          ....

Rabindra Singh Chauhan .... Appellant Versus

1. J. Gurmeet Singh

2. The State of Jharkhand .... Respondents ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Appellant : Mr. Rohit Ranjan Sinha, Adv. For the State : Mr. Rakesh Kumar, APP ....

09/21.09.2022 The present acquittal appeal has been filed against the judgment dated 31.05.2018 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in C/1- Case No.1204 of 2008 (T.R. No.175 of 2018) whereby the respondent No.1 has been acquitted from the charge under Section 138 of the N.I. Act.

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

Learned counsel for the State has no objection. Permission is granted.

Accordingly the present appeal stands dismissed as withdrawn with the aforesaid liberty.

Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.) Shahid/