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Patna High Court - Orders

Ram Lala Thakur & Anr vs State Of Bihar on 18 March, 2009

Author: Mandhata Singh

Bench: Mandhata Singh

                 IN THE HIGH COURT OF JUDICATURE AT PATNA
                             Cr.Misc. No.2188 of 2009
                            1. RAM LALA THAKUR
                            2. ALOK THAKUR
                                      Versus
                                STATE OF BIHAR
                                        with
                             Cr.Misc. No.3671 of 2009
                                MANOJ THAKUR
                                      Versus
                                STATE OF BIHAR
                                     -----------

 2   18.3.2009

Learned counsel for the petitioners seeks permission to withdraw both the applications for bail as the same have become infrunctous because the petitioners have been granted bail under section 167(2) Cr.P.C.

The prayer is allowed. Accordingly, both the applications are dismissed as infructuous.

(Mandhata Singh,J.) AI