Jharkhand High Court
Sulendra Kherwar Alias Sulen Kherwar vs The State Of Jharkhand on 9 May, 2017
Author: Rajesh Shankar
Bench: Rajesh Shankar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No.2989 of 2017
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Sulendra Kherwar @ Sulen Kherwar. .......... Petitioner.
-Versus-
The State of Jharkhand. .......... Opposite Party.
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CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR
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For the Petitioner : Mr. Prashant Kumar Rahul, Advocate
For the State : A.P.P.
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03/09.05.2017: Mr. Lalit Yadav, Advocate, under the instruction of Mr. Prashant Kumar Rahul, learned counsel for the petitioner, seeks permission to withdraw the present bail application.
Permission is accorded.
Accordingly, this application is dismissed as withdrawn.
(Rajesh Shankar, J.) Sanjay/