Patna High Court - Orders
Md. Amin @ Sk. Md. Amin vs The State Of Bihar on 29 August, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.19986 of 2011
Md. Amin @ Sk. Md. Amin
Versus
The State Of Bihar
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04. 29.08.2011Heard.
The petitioner apprehends his arrest in connection with Chakia P.S. Case No. 149/2010, pending in the court of Chief Judicial Magistrate, Motihari.
Learned counsel for the petitioner seeks permission to withdraw this application. As submitted, petitioner has already been arrested by the police. Hence, this application becomes infructuous.
Accordingly, the application for anticipatory bail of the petitioner stands dismissed as withdrawn.
Rajeev/ ( Akhilesh Chandra, J.)