- (1.) This Criminal Miscellaneous Petition has been filed for the following relief: "For quashing the entire criminal proceeding in connection with R.C. Case No.03(S) of 2013-R registered for committing an offence punishable under Sections 120B, 406 and 420 of the Indian Penal Code and Section 138 of the Negotiable Instrument act, including the order dated 4.8.2014, whereby and whereunder, learned Special Judge, C.B.I. (In-charge) has been pleased to find prima facie case made out against the petitioner and take cognizance for the offence punishable under Section 120B read with Sections 406 and 420 of the Indian Penal Code and Section 13(2) read with Section 13(1)(d) of the Prevention of Corruption Act, 1988, now the case is pending in the court of learned Special Judge, C.B.I.(In-charge), Ranchi."
(2.) Counsel for the petitioner Mr. Rajiv Kumar Sinha, under the instructions of his senior Mr. Indrajit Sinha, submits that I.A. No.7364 of 2019 has been filed seeking permission to withdraw this petition.
(3.) Permission is accorded.;