Patna High Court - Orders
Amrica Devi & Anr. vs The State Of Bihar on 2 September, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.16812 of 2011
1. Amrica Devi, wife of Yadunandan Thakur
2. Ramesh Thakur, son of Yadu Nandan Thakur.
Both resident of village - Jiwachpur P.S. Bhimpur, District -
Supaul.
----- Petitioners.
Versus
The State of Bihar ---Opposite Party
*****
03. 02.09.2011Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners apprehending their arrest in connection with Birpur P.S. Case No. 42/2010, pending in the court of S.D.J.M., Birpur, Supaul.
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Accordingly, this application stands disposed of as withdrawn.
Rajeev/ ( Akhilesh Chandra, J.)