Tripura High Court
Party Name : Golap Hossain Kazi vs The State Of Tripura on 13 April, 2017
Author: T. Vaiphei
Bench: T. Vaiphei
Case No :AB 0000025/2017 Party Name : GOLAP HOSSAIN KAZI Vs THE STATE OF TRIPURA THE HONBLE THE CHIEF JUSTICE T. VAIPHEI
13.04.2017.
Heard Mr. D. Bhattacharjee, the learned counsel for the applicant. Also heard Mr. S. Sarkar, the learned Public Prosecutor appearing for the State. As prayed for, the applicant is permitted to withdraw this anticipatory bail application with liberty to file a fresh case.
The application is disposed of as withdrawn.
Download Date: 8-05-2017 15:05 1/1