- (1.) PER D.N. Patel, J.: 1. This application has been preferred by original accused no.1 of S.T.NO.609 of 2011 for temporary suspension of sentence awarded to him by Judicial Commissioner, Ranchi on the ground of sickness. This application has been opposed by the learned A.P . and vide our order dated 18.12.2013 the details about this applicant (original accused no.1 of S.T.NO.609 of 2011) that how many days this applicant has remained in hospital either at Ranchi or elsewhere, were sought and it has been stated on oath that approximately six months and fifteen days after 24.05.2011(the date on which this applicant has surrendered after the offence is being revealed on 03.05.2011).
(2.) NOW counsel appearing for this applicant submits that he is not pressing this I.A. which has been filed on the ground of socalled sickness. Hence without going into the merit of this I.A. which has been filed on the ground of socalled sickness of this applicant and also considering the fact that now he has returned in Central Jail at Ranchi we are allowing this applicant to withdraw this I.A.
(3.) THE I.A.NO.6919 of 2013 is disposed of.;