Md. Nizamuddin vs The State Of Jharkhand
2023 Latest Caselaw 1718 Jhar

Citation : 2023 Latest Caselaw 1718 Jhar
Judgement Date : 24 April, 2023

Jharkhand High Court

Md. Nizamuddin vs The State Of Jharkhand on 24 April, 2023

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr.M.P. No. 2723 of 2012
              1. Md. Nizamuddin
              2. Arvind Kumar                                 .....   ...         Petitioner
                                Versus
      1. The State of Jharkhand.
      2. Atul Kumar                                   ..... ...     Opposite Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. A.K. Sahani, Advocate.

                                :        Mr. Ashvini Kumar, Advocate.
      For the State             :        Mr. Achinto Sen, A.P.P.
                                ------

14/ 24.04.2023 Status Report is available on record, which suggests that the petitioner No. 2 has left for his heavenly abode. In that view of the matter, let the name of petitioner No. 2 be deleted from the cause title.

2. Learned counsel appearing for the petitioners confined his prayer only with respect to petitioner No. 1.

3. This petition has been filed for quashing of the entire criminal proceedings, in connection with Lower Bazar P.S. Case No. 07 of 2010 corresponding to G.R. No. 233 of 2010, pending in the court of learned Judicial Magistrate, Ranchi.

4. The status report further suggests that none of accused persons are appearing before the learned court and the interim order, passed by this court in favour of the petitioner has been vacated on 08.04.2022, in view of the judgment of Asian Resurfacing of Road Agency Pvt. Ltd. & Anr. Versus Central Bureau of Investigation, reported in (2018) 16 SCC 299.

5. In view of the further development, learned counsel appearing for the petitioner seeks permission to withdraw this criminal miscellaneous petition with the liberty to take all the grounds at the appropriate stage.

6. Mr. Achinto Sen, learned A.P.P., appearing for the State has got no objection.

7. This criminal miscellaneous petition, is accordingly, dismissed as withdrawn with the aforesaid liberty.

(Sanjay Kumar Dwivedi, J.) Amitesh/-