Patna High Court - Orders
Ramnath Kumar Ray @ Ramnath Rai vs The State Of Bihar on 30 August, 2024
Author: Satyavrat Verma
Bench: Satyavrat Verma
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.47585 of 2024
Arising Out of PS. Case No.-36 Year-2023 Thana- MAHINDWARA District- Sitamarhi
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Ramnath Kumar Ray @ Ramnath Rai, Son Of Ratneshwar Ray @ Niteshwar
Ray @ Nitte Ray Village- Koahi Chak Rampur Hari Ps- Mahindwara, Dist-
Sitamarhi
... ... Petitioner/S
Versus
The State Of Bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Ravi Ranjan
For the Opposite Party/s : Mr.Md. Nazir Ansari
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CORAM: HONOURABLE MR. JUSTICE SATYAVRAT VERMA
ORAL ORDER
2 30-08-20241. Heard learned counsel for the petitioner and learned A.P.P. for the State.
2. The learned counsel for the petitioner, after arguing vehemently for sometimes, seeks permission to withdraw the present anticipatory bail application.
3. Permission is accorded.
4. Accordingly, instant petition is dismissed as withdrawn.
(Satyavrat Verma, J) vikash/-
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