Tapeshwar Mahli vs State Of Jharkhand
2023 Latest Caselaw 329 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Revision No. 366 of 2010
Tapeshwar Mahli                                 ..... Petitioner
                              Versus
1. State of Jharkhand
2. Motka Manjhi
3. Ruidas Mahali                           .....    Opposite Parties
                              ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

---------

For the Petitioner            : Mr. Anjani Kumar, Advocate
For the State                 : Mr. P.K. Appu, APP
For the O.P. No.2 & 3         : Mr. Ranjeet Kumar, Advocate
                              --------

07/ 18.01.2023 Heard learned counsel for the parties.

2. The instant revision application is directed against the

judgment dated 25.11.2009, passed by the learned S.D.J.M., Porahat,

Chaibasa in G.R. No. 251 of 2006, corresponding to T.R. No. 73 of

2009, whereby the opposite party No. 2 & 3 have been acquitted

from the charges under Sections 323, 341, 420/34 of the Indian Penal

Code and Section 3/4/5 of the Prevention of Witch (Dain) Practice

Act, 1999.

3. Mr. Anjani Kumar, learned counsel for the petitioner

upon instruction of his client seeks permission to withdraw this case.

4. Learned counsel for the O.P. No.2 & 3 does not have any

objection.

5. In view of the aforesaid submission, the instant revision

application is dismissed as withdrawn.

6. Let the copy of this order be communicated to the court below.

7. Let the lower court record be sent to the court concerned forthwith.

(Deepak Roshan, J.) Pramanik/