Patna High Court - Orders
Sohrab @ Sohrabuddin & Anr vs State Of Bihar on 7 May, 2008
Author: C. M. Prasad
Bench: C. M. Prasad
IN THE HIGH COURT OF JUDICATURE AT PATNA
Cr.Misc. No.10549 of 2008
SOHRAB @ SOHRABUDDIN & ANR
Versus
STATE OF BIHAR
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2 7.5.2008The learned counsel for the petitioners seeks permission to withdraw the application.
He is permitted to do so.
The application is dismissed as withdrawn. The petitioners will surrender before the court below and pray for regular bail which will be decided on merit without being prejudiced by the dismissal of this application by way of its withdrawal.
(C. M. Prasad, J.) Ravi/-