Patna High Court - Orders
Pramod Kumar Yadav @ Pramod Yadav vs The State Of Bihar on 12 May, 2023
Author: Anjani Kumar Sharan
Bench: Anjani Kumar Sharan
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.9182 of 2023
Arising Out of PS. Case No.-18 Year-2019 Thana- JHAJHA District- Jamui
======================================================
Pramod Kumar Yadav @ Pramod Yadav S/O Narayan Yadav R/V- Mathura,
P.O.- Bhairoganj, P.S.- Chandan Katoria, District- Jamui
... ... Petitioner/s
Versus
The State Of Bihar
... ... Opposite Party/s
======================================================
Appearance :
For the Petitioner/s : Mr.Rajesh Kumar Sinha
For the Opposite Party/s : Mr.Chandra Sen Prasad Singh
======================================================
CORAM: HONOURABLE MR. JUSTICE ANJANI KUMAR SHARAN
ORAL ORDER
2 12-05-2023Learned counsel for the petitioner is permitted to remove the defects as pointed out by the office, in curse of the day.
Heard learned counsel for the petitioner and learned Additional Public Prosecutor for the State.
The petitioner is apprehending his arrest in a case registered for the offence punishable under Sections 147, 148, 149, 302, 427, 120B of the Indian Penal Code, Section 27 of the Arms Act and Section ¾ of the Explosive Substance Act.
After some argument, learned counsel for the petitioner seeks permission to withdraw this application.
Permission is granted.
Accordingly, this application is dismissed as withdrawn. However, if the petitioner surrenders before the learned court below within a period of six weeks from today and prays Patna High Court CR. MISC. No.9182 of 2023(2) dt.12-05-2023 2/2 for regular bail, the same shall be considered by the learned court below on the same day without being prejudiced by this order.
(Anjani Kumar Sharan, J) devendra/-
U T