Patna High Court - Orders
Basmati Devi & Anr. vs The State Of Bihar on 26 September, 2011
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.29697 of 2011
1. Basmati Devi, wife of Subhash Manjhi,
2. Lalan Paswan, son of Subhash Manjhi,
Both residents of village - Uttar Kadna, P.S. - Garkha,
District - Saran.
---------- Petitioners.
Versus
The State of Bihar ---Opposite Party
******
02/- 26.09.2011 Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The two petitioner, apprehending their arrest in connection with Garkha P.S. Case No. 261/2010 for offences under sections 366A and 34 of the Indian Penal Code, pending in the court of Chief Judicial Magistrate, Saran at Chapra.
After some arguments, learned counsel for the petitioners seeks permission to withdraw this application with a liberty to surrender before the court below within a fortnight and seek regular bail.
Permission is granted. On such prayer, regular bail of the petitioners shall be considered by the court below on its own merit without being prejudice of instant withdrawal.
Accordingly, this application stands disposed of as withdrawn.
( Akhilesh Chandra, J.) Rajeev/