IN THE HIGH COURT OF JUDICATURE AT PATNA Criminal Miscellaneous No.4203 of 2010 ====================================================== Ramnandan Mahto , son of Late Ayodhya Mahto, resident of Mohalla- Lakhanchan, P.S. Mokama, District-Patna .... .... Petitioner/s

Versus

1. The State Of Bihar

2. Shambhu Kumar, son of Late Hisabi Kumar, resident of Garahara, Quarter no.65A, Ganga Bridge Colony, P.S. Garahara ( Barauni), District-Begusarai

.... .... Opposite Party/s

====================================================== CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR ORAL ORDER

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4 17-08-2012 After some argument, Sri Rajesh Kumar Sinha,

learned counsel for the petitioner seeks permission to withdraw

this petition with liberty to raise all the points, which have been

raised in the present petition, at the appropriate stage.

Prayer is allowed.

The petition stands dismissed as withdrawn with

liberty as indicated above.

(Rakesh Kumar, J)

NKS/-