SUJATA DEVI AND ORS Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-1-184
HIGH COURT OF JHARKHAND
Decided on January 03,2011

SUJATA DEVI AND ORS Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) In view of section 18 of the SC & ST ( Prevention of Atrocities) Act, 1989, in my view, this anticipatory bail application is not maintainable.
(2.) Accordingly, learned counsel for the petitioner pray to withdraw this anticipatory bail application. Permission accorded.
(3.) This anticipatory bail application is dismissed as withdrawn.;


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