Patna High Court - Orders
Sadanand Singh @ Sadanand Prasad Singh vs The State Of Bihar on 29 November, 2012
Author: Rakesh Kumar
Bench: Rakesh Kumar
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.22562 of 2011
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Sada Nand Singh @ Sadanand Prasad Singh, son of Late Jitan Prasad
Singh, resident of village Garhi P.S. Belhar District Banka
.... .... Petitioner/s
Versus
The State Of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.
For the Opposite Party/s : Mr.
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CORAM: HONOURABLE MR. JUSTICE RAKESH KUMAR
ORAL ORDER
2 29-11-2012Sri Rakesh Kumar Sinha, learned counsel for the petitioner, after some argument, in presence of learned Additional Public Prosecutor seeks permission to withdraw this petition with liberty to raise all the points which have been raised in the present petition at appropriate stage.
The prayer is allowed.
The petition stands dismissed as withdrawn with liberty as indicated above.
(Rakesh Kumar, J) Praful/-