Anubha Rawat Choudhary, J. - (1.) This application has been filed for grant of bail to the petitioner who is in custody in connection with S.T. Case No. 47 of 2018, arising out of Kamdara P.S. Case No. 18 of 2012 (G.R. No. 311 of 2012) for the offence registered under Sections 302/34 of the Indian Penal Code and Section 27 of the Arms Act and Section 17 of the C.L.A. Act pending in the court of learned Additional Sessions Judge-V, Gumla.
(2.) Learned counsel for the petitioner Mr. Kripa Shankar Nanda seeks permission to withdraw this application as the trial is at the fag end.
(3.) Learned counsel for the State does not have any objection to the prayer made.;