Mangal Prasad Singh And Ors vs State Of Jharkhand And Anr

Learned counsel for the petitioner Mr. Kripa Shankar Nanda is present.

Learned counsel for the opposite party-State Ms. Nehala Sharmin is also present.

This petition has been filed for the following reliefs: -

"That in the instant application is being filed on behalf of the petitioner above named for quashing of First Information Report registered as Gumla Ps Case No 337/2011 corresponding to GR No 1110/11 registered for the offence under Section 467, 468, 471, 420, 406, 409 and 120B of the Indian Penal Code as well as entire criminal proceeding as against the petitioner in connection with present case which is presently pending in the court of CJM Gumla awaiting final form."

At the outset, the learned counsel for the petitioner seeks permission to withdraw this petition with a liberty to raise all the points which have been raised in the present petition as well as any other point that may be available to the petitioners before the learned court below at appropriate stage. He submits that dismissal of this petition may not prejudice the case of the petitioners in any manner before the learned court below.

Learned counsel for the State has no objection to the prayer made for withdrawal of this petition.

Accordingly, this petition is hereby dismissed as withdrawn with a liberty to the petitioner to raise all the points which have been raised in this petition as well as any other point that may be available to the petitioners before the learned court below at appropriate stage in accordance with law.

It is made clear that dismissal of this petition will not prejudice the case of the parties before the learned court below in any manner whatsoever.

Pending interlocutory applications, if any, are also dismissed as not pressed.

Interim order, if any, stands vacated.

Let a copy of this order be communicated to the court concerned through 'e-mail/FAX'.