Gauhati High Court
Sanidul Islam vs The State Of Assam A on 23 July, 2021
Author: Ajit Borthakur
Bench: Ajit Borthakur
Page No.# 1/2
GAHC010094132021
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Bail Appln./1300/2021
SANIDUL ISLAM
S/O MAKRAM ALI
VILL PACHIM BARBALA
PS HOWLY
DIST BARPETA ASSAM
VERSUS
THE STATE OF ASSAM A
REPRESENTED BY PP,
ASSAM
Advocate for the Petitioner : MR. H A AHMED
Advocate for the Respondent : PP, ASSAM
BEFORE
HONOURABLE MR. JUSTICE AJIT BORTHAKUR
ORDER
Date : 23.07.2021 Heard Mr. R. Ali, learned counsel for the petitioner. Also heard Mr. B. B. Gogoi, learned Addl. Public Prosecutor for the State/respondent.
Mr. R. Ali, learned counsel for the petitioner, submits that on instruction from the petitioner, he wants to withdraw the instant petition.
Page No.# 2/2 Accordingly, the bail application stands dismissed on withdrawal.
This disposes off the bail application.
JUDGE Comparing Assistant