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Md.Naimul Haque Ansari @ Naimul Haque ... vs The State Of Bihar & Anr on 27 June, 2014

Author: Amaresh Kumar Lal

Bench: Amaresh Kumar Lal

          Patna High Court Cr.Misc. No.2993 of 2008 (8) dt.27-06-2014




                          IN THE HIGH COURT OF JUDICATURE AT PATNA
                                        Criminal Miscellaneous No.2993 of 2008
                       ======================================================
                       Md.Naimul Haque Ansari @ Naimul Haque Ansari son of Late Hakim
                       Abdul Rahim, resident of village-Kolo Dehari, P.S.-Chauri (Sahar), District-
                       Bhojpur.
                                                                               .... .... Petitioner/s
                                                         Versus
                       1. The State of Bihar
                       2. Tabassum Parveen D/o Md. Iltaf Ansari, resident of Walidad, P.S.
                          Mahandiya, District-Arwal.
                                                                          .... .... Opposite Party/s
                       ======================================================
                       Appearance :
                       For the Petitioner/s   :     Mr. Ashraf Ansari, Advocate
                       ======================================================
                       CORAM: HONOURABLE MR. JUSTICE AMARESH KUMAR LAL
                       ORAL ORDER

8       27-06-2014

Mr. Ashraf Ansari, learned counsel for the petitioner, seeks permission to withdraw this application.

The prayer is allowed.

This application is dismissed as withdrawn.

(Amaresh Kumar Lal, J) sudip/-

    U        T