IN THE HIGH COURT OF JHARKHAND AT RANCHI Criminal Revision No. 551 of 2014 Md. Jaffar @ Md. Zafar Alam @ Japhar Alam son of Late Md. Gyasuddin resident of Banai Raja Lane, Hindpri, PO GPO Ranchi, PS Hindpiri within Ranchi Town District Ranchi Jharkhand Petitioner Versus 1.The State of Jharkhand 2.Satish Kumar son of Late Ramdas Saw, resident of 2nd Street, Hindpiri, PO GPO Ranchi, PS Hindpiri within Town of Ranchi, District Ranchi, Jharkhand Opposite Parties CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY For the Petitioner : Mr. Pawan Kumar Pathak, Advocate For the Opposite Party No. 1 : Md. Hatim, A.P.P.
8/18.10.2016 Mr. Pawan Kumar Pathak, learned counsel for the petitioner seeks permission to withdraw this application.
Permission is accorded.
Accordingly, this application is dismissed as withdrawn.
(Rongon Mukhopadhyay, J) R. Shekhar Cp 3