Patna High Court - Orders
Kameshwar Yadav @ Kameshwar Singh & Anr. vs The State Of Bihar on 26 November, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.39060 of 2014 (3) dt.26-11-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.39060 of 2014
Arising Out of PS.Case No. -103 Year - 2014 Thana -ARWAL
District- JEHANABAD
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Kameshwar Yadav @ Kameshwar Singh & Anr.
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr. Sunil Kumar Dubey
For the Opposite Party/s : Mr. Nirmal Kumar Sinha (APP)
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
3 26-11-2014This application has been placed under the heading "To be mentioned".
Earlier vide order dated 19.11.2014 this application was withdrawn only with regard to petitioner no.
2.This case relates to Arwal P.S. Case No. 103 of 2014 pending before Chief Judicial Magistrate, Jehanabad.
Learned counsel for the petitioners seeks permission to withdraw this application with regard to petitioner no. 1 namely Kameshwar Yadav @ Kameshwar Singh, who has been arrested by the police during the pendency of this application. Permission is granted.
Accordingly, this application stands dismissed as withdrawn as it has become infructuous.
Rajeev/- (Akhilesh Chandra, J.)
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