Patna High Court - Orders
Jugal Pal @ Madan Pal @ Madanji @ Jai ... vs The State Of Bihar on 5 September, 2012
Author: Shyam Kishore Sharma
Bench: Shyam Kishore Sharma
Patna High Court Cr.Misc. No.23109 of 2012 (4) dt.05-09-2012
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.23109 of 2012
======================================================
Jugal Pal @ Madan Pal @ Madanji @ Jai Prakash, Son of Bhuneshwar
Mahto, Resident of Village- Radaba, P.S. - Bishrampur, District - Palamu.
.... .... Petitioner
Versus
The State of Bihar
.... .... Opposite Party
======================================================
Appearance :
For the Petitioner : Mr. Bhaskar Shankar, Advocate.
For the Opposite Party : Mr. APP.
======================================================
CORAM: HONOURABLE MR. JUSTICE SHYAM KISHORE
SHARMA
ORAL ORDER
4 05-09-2012Heard learned Counsel for the petitioner and the State.
Learned Counsel for the petitioner seeks permission to withdraw the application as the petitioner's bail bond has subsequently been accepted.
Prayer is granted.
Thus, petition stands dismissed as withdrawn.
(Shyam Kishore Sharma, J.) KKSINHA/-