Vivek Agarwal @ Vivek Agarwalla vs The State Of Jharkhand & Another ... ...
2024 Latest Caselaw 307 Jhar

Jharkhand High Court

Vivek Agarwal @ Vivek Agarwalla vs The State Of Jharkhand & Another ... ... on 11 January, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 1530 of 2018
               Vivek Agarwal @ Vivek Agarwalla                      ... Petitioner
                                         -Versus-
               The State of Jharkhand & another                     ... Opposite Parties
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

               For the Petitioner        : Mr. Lukesh Kumar, Advocate
               For the State             : Mrs. Ruby Pandey, A.P.P.
               For O.P. No.2             : Mr. R.S. Mazumdar, Sr. Advocate
                                                -----

11/11.01.2024        Mr. Lukesh Kumar, learned counsel for the petitioner submits that the

case of the co-accused has already been quashed by the coordinate Bench

of this Court in Cr.M.P. No.1078 of 2023 vide judgment dated 16.05.2023.

He further submits that opposite party no.2 has filed a petition before the

learned Court for withdrawing the case including the present one.

2. Mr. R.S. Mazumdar, learned counsel counsel appearing for opposite

party no.2 submits that this matter may kindly be taken after two weeks to

enable him to take instruction on the submission of the learned counsel for

the petitioner.

3. Let it appear on 01.02.2024.

4. Interim order, granted earlier, shall remain in force till the next date.

(Sanjay Kumar Dwivedi, J.) Ajay/