DILIP BANG. Vs. STATE OF JHARKHAND.

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Sah, learned counsel for the petitioners, Mr. Sunil Kumar Dubey, learned counsel for the State and Mr. Chandrajit Mukherjee, learned counsel for the opposite party no.2.

(2.) Mr. Sah, learned counsel appearing for the petitioner in Cr.M.P. No.1354 of 2014 seeks permission to withdraw this petition with liberty to take all the grounds at appropriate stage.

(3.) Accordingly, the petition (Cr.M.P. No.1354 of 2014) is dismissed as withdrawn with aforesaid liberty.