Dr. Nadia Nand Mandal @ Nadia Nand Mandal vs The State Of Jharkhand
2025 Latest Caselaw 1018 Jhar

Jharkhand High Court

Dr. Nadia Nand Mandal @ Nadia Nand Mandal vs The State Of Jharkhand on 21 July, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                                                  ( 2025:JHHC:19893 )
IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No.1876 of 2019
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Dr. Nadia Nand Mandal @ Nadia Nand Mandal, aged about -53 years, s/o Late Umapada Mandal, R/o-Village Nala, P.O. Nala, P.S. Nala, District-Jamtara.

                                           ...              Petitioner
                               Versus
    1. The State of Jharkhand

2. Durga Charan Das, S/o Late Babulal Das, R/o village-Lakra Konda, P.O. & P.S.-Bindapathar, District-Jamtara.

                                           ...             Opposite Parties
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Ashutosh Pd. Joshi, Advocate For the State : Mr. Nityanand Prasad, Addl.P.P.

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Order No:-09 Dated:-21-07-2025 Heard the parties.

Learned counsel for the petitioner seeks permission of this Court to withdraw this Criminal Miscellaneous Petition with liberty to approach the Magistrate concerned in terms of the judgment passed by the Hon'ble Supreme Court of India in the case of Manorama Tiwari and Others vs. Surendra Nath Rai reported in (2016) 1 SCC 594.

Permission is accorded.

This Criminal Miscellaneous Petition stands dismissed as withdrawn with the aforesaid liberty.

(Anil Kumar Choudhary, J.) Abhiraj/