Patna High Court - Orders
Ranjit @ Ranjit Poddar @ Kari Poddar @ ... vs The State Of Bihar & Anr on 14 September, 2011
IN THE HIGH COURT OF JUDICATURE AT PATNA
Criminal Miscellaneous No.7153 of 2011
1.Ranjit @ Ranji Poddar @ Kari Poddar @ Sunil Poddar, Son of Om
Prakash Poddar.
2.Lachhi Devi @ Laxmi @ Lachho, Wife of Ranjit Poddar @ Kari Poddar.
Resident of Village Harrakh, P.S. Town, District Begusarai, At present
residing at village Amba, P.S. Teghra, District Begusarai.
---------- Petitioners
Versus
1.The State Of Bihar.
2.Ramashish Poddar, Son of Late Sidho Poddar.
3.Rani Devi, D/o Ramashish Poddar.
Both residents of Village Khamhar, P.S. Mufassil, District Begusarai.
-------- Opposite Parties
----------------
04/- 14.09.2011 Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner no. 1, namely, Ranjit @ Ranji Poddar @ Kari Poddar @ Sunil Poddar apprehends his arrest, in connection with Complaint Case No. 356C of 2003 for the offences punishable under Sections 498A and 494 of the Indian Penal Code, pending in the court of Sub-Divisional Judicial Magistrate, Beusarai.
After some argument, learned counsel for the petitioner seeks permission to withdraw this application with respect to petitioner no. 1 with a liberty to surrender before the court below within a fortnight for a prayer of regular bail, which shall be considered on its own merit, without being prejudiced of instant withdrawal.
Permission is granted.
Accordingly, this application stands disposed of as withdrawn.
Praveen/- ( Akhilesh Chandra, J.)