UPENDERA KUMAR YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Learned counsel for the petitioners submits that the petitioners do not press the instant Cr.M.P in respect of the petitioner No.3 namely Sarita Devi and seek permission of this Court to withdraw this Cr.M.P. in respect of the petitioner No.3 namely Sarita Devi with liberty to raise all the grounds taken in this Criminal Miscellaneous Petition before the appropriate court at the appropriate stage.

(3.) Permission is accorded.