Patna High Court - Orders
Kameshwar Saw @ Kameshwar Sah & Ors. vs The State Of Bihar on 25 April, 2014
Author: Akhilesh Chandra
Bench: Akhilesh Chandra
Patna High Court Cr.Misc. No.8004 of 2014 (2) dt.25-04-2014
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.8004 of 2014
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1. Kameshwar Saw @ Kameshwar Sah
2. Suresh Saw @ Suresh Kumar, @ suresh Sah
Both are sons of Masudan Sah @ Dingar Sah
3. Fantush Sah @ Fantush kumar, son of Kameshwar Saw
.... .... Petitioner/s
Versus
The State of Bihar
.... .... Opposite Party/s
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CORAM: HONOURABLE MR. JUSTICE AKHILESH CHANDRA
ORAL ORDER
2 25-04-2014Heard learned counsel for the petitioners and learned Additional Public Prosecutor for the State.
The petitioners are apprehending their arrest in connection with Surajgarha P.S. Case No. 215/2013 pending before Chief Judicial Magistrate, Lakhisarai, for the offences under Section 147, 148, 149, 323, 324, 307 and 379 of the Indian Penal Code and 27 of the Arms Act.
In view of submission of charge-sheet for bailable offence, learned counsel for the petitioner seeks permission to withdraw this application.
Permission is granted. Accordingly, this application stands dismissed as withdraws as having become infructuous.
(Akhilesh Chandra, J) Rajeev/-