LAWS(PAT)-2021-1-35

RAMASHISH MAHTO Vs. STATE OF BIHAR

Decided On January 05, 2021
RAMASHISH MAHTO Appellant
V/S
STATE OF BIHAR Respondents

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):

(2.) Finding the Court not to be in favour of the submissions made by learned counsel for the petitioner, learned counsel for the petitioner seeks permission to withdraw the present petition reserving liberty to initiate appropriate action.

(3.) Permission granted.