MAHENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the order taking cognizance dated 30.10.2015 by which the learned Chief Judicial Magistrate, Jamtara has taken cognizance of the offence punishable under Section 420/419/467/468/471 IPC in Jamtara P.S. Case No. 336 of 2015 corresponding to G.R. No. 919 of 2015. Stating that now charges have been framed against the petitioner and trial in G.R. No. 919 of 2015 has commenced, the learned counsel for the petitioner submits that in view of the aforesaid development the petitioner seeks permission to withdraw this petition with liberty to him to raise the plea which has been raised by him in this petition and any other plea which is available to him in law.

(2.) Mr. Moti Gope, the learned APP submits that once cognizance of the offence has been taken, a prima-facie case is found against him.

(3.) In view of the limited prayer made on behalf of the petitioner, Cr.M.P. No. 12 of 2016 stands withdrawn with liberty to the petitioner as prayed for.