RAKESH RANJAN SHRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) We are not inclined to interfere with the impugned order dated 3rd/8th July, 2020 passed by the High Court which refers to the earlier order dated 20th January, by which the petitioner had sought permission to 16:54:11 IST Reason:

(2.) withdraw the petition filed under Section 482 of the Corde of Criminal Procedure with liberty to raise all points at the time of framing of charges by way of filing discharge petition.

(3.) The special leave petition is, accrodingly, dismissed.