Astik Kumar Sharma vs The State Of Jharkhand
2024 Latest Caselaw 4860 Jhar

Jharkhand High Court

Astik Kumar Sharma vs The State Of Jharkhand on 3 May, 2024

        IN THE HIGH COURT OF JHARKHAND AT RANCHI

                  Acquittal Appeal (C) No. 10 of 2023
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Astik Kumar Sharma, aged about 31 years, son of Krishnadev Sharma, resident of village Kakni, PO and PS Saraiyahat, District Dumka, Jharkhand ......Appellant/Complainant Versus

1.The State of Jharkhand

2. Harendra Sharma, son of Basant Sharma, resident of village Narayanpur, PO and PS Jaipur, District Dumka ........ Respondents

CORAM: HON'BLE THE ACTING CHIEF JUSTICE

For the Appellant : Ms. Seema Kashyap, Advocate For the State : Mr. Pankaj Kumar, PP

Order No.5/ Dated: 3rd May 2024 Ms. Seema Kashyap, the learned counsel for the appellant submits that in view of the judgment titled "Joseph Stephen and others v. Santhanasamy and others" passed in Criminal Appeal Nos. 90-93 of 2022, she may be permitted to withdraw the present Acquittal Appeal to enable the appellant to work out his remedy as available in law.

2. Without observing anything either on the merits or the applicability of the judgment in "Joseph Stephen" Acquittal Appeal (C) No. 10 of 2023 is permitted to be withdrawn.

3. Disposed of, as such.

(Shree Chandrashekhar, A.C.J.) Tanuj