Jharkhand High Court
Sanatan Bauri vs The State Of Jharkhand .... .... ... on 4 December, 2023
Author: Rajesh Kumar
Bench: Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No.1125 of 2023
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Sanatan Bauri .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR
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For the Petitioner(s)/Applicant(s) : Mr. Arun Kumar, Adv. For the State : Mr. S.K.Tiwari, A.P.P.
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04/Dated: 04th December, 2023
1. The applicant has approached this Court for grant of anticipatory bail in connection with Gonda P.S Case No.67 of 2022, registered for the offence under Sections 420 & 511 of the Indian Penal Code and Section 66(D) of the Information Technology Act, pending in the court of learned J.M.F.C. XXI/A.M. IX, Ranchi.
2. Learned counsel for the applicant seeks permission to withdraw the present anticipatory bail application with a liberty to place all the orders of the Hon'ble Apex Court, which are relevant in the present case before the learned Court below.
3. Permission is accorded.
4. Accordingly, the present anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.
(Rajesh Kumar, J.) Raja/-