Suresh Kumar Sharma And Others vs State Of Jharkhand And Others

Sanjay Kumar Dwivedi, J

This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to

COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consentÂ

this matter has been heard.

The learned counsel appearing on behalf of the petitioners submits that compromise has taken place and pursuant to that bail was granted.

Mr. Tarun Kumar Mahto, the learned A.C. to Mr. Rohitashya Roy, the learned counsel appearing on behalf of O.P.No.2 submits that the terms and

conditions of the compromise has not been fulfilled and that is why the bail of the petitioners was cancelled.

Mr. Rahul Kumar, the learned counsel further submits that the matter is arising out of a commercial dispute and in the trial court the proceeding is

going on and one witness has been examined.

In view of the above facts and considering that trial has proceeded and witnesses are being examined, the Court is not inclined to pass any positive

order in this petition.

At this stage, Mr. Rahul Kumar, the learned counsel appearing on behalf of the petitioners seeks permission to withdraw the petition with liberty to

take all the grounds in the proceeding going on.

In view of the above facts, this petition is permitted to be withdrawn and disposed of with the aforesaid liberty.