Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 98 OF 2006
S.M. KOLAY ..... APPELLANT
VERSUS
STATE OF JHARKHAND & ANR. ..... RESPONDENTS
O R D E R
After having argued at length, learned counsel
for the appellant prays that the appeal be dismissed
as withdrawn with liberty to raise all questions
before the trial court.
The appeal is dismissed as withdrawn with the
liberty aforesaid.
...... ...................J
[HARJIT SINGH BEDI]
.........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI,
DECEMBER 14, 2010.