ABHISHEKH KUMAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2010-12-141
HIGH COURT OF JHARKHAND
Decided on December 20,2010

ABHISHEKH KUMAR; SAURABH KUMAR Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) After some arguments, learned counsel for the petitioners seeks permission to withdraw this anticipatory bail application. Permission accorded. Accordingly, this anticipatory bail application is dismissed as withdrawn.
(2.) If the petitioners move in the court below for regular bail, the court below will consider the same without being prejudiced by this order.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.