MOHIT KUMAR Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2013-1-223
HIGH COURT OF JHARKHAND
Decided on January 03,2013

MOHIT KUMAR Appellant
VERSUS
THE STATE OF JHARKHAND Respondents

JUDGEMENT

Prashant Kumar, J. - (1.) LEARNED counsel for the petitioner seeks permission to withdraw this application. Permission accorded. Accordingly, this anticipatory bail application is dismissed as withdrawn.;


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