RAMCHANDRA RAM Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2012-7-363
HIGH COURT OF JHARKHAND
Decided on
July 02,2012
RAMCHANDRA RAM
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
Prashant Kumar, J. -
(1.) Re: I.A. No. 933 of 2012.
(2.) LEARNED counsel for the petitioner seeks permission to withdraw I.A. No. 933 of 2012. Permission accorded.Hence, I.A. No. 933 of 2012 is dismissed as withdrawn. Under the said circumstance, office is directed to place the main bail application for admission in the next week. ;
(2.) LEARNED counsel for the petitioner seeks permission to withdraw I.A. No. 933 of 2012. Permission accorded.
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