Tripura High Court
Dhruba Majumder vs The State Of Tripura on 13 November, 2018
Author: Arindam Lodh
Bench: Arindam Lodh
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
BA NO.112 OF 2018
BA NO.113 OF 2018
BA NO.118 OF 2018
Dhruba Majumder
----Petitioner(s)
Versus
The State of Tripura
----Respondent(s)
For Petitioner(s) : Mr. B. Deb, Adv. For Respondent(s) : Mr. A. Roy Barman, Addl. P.P. HON'BLE MR. JUSTICE ARINDAM LODH Order 13/11/2018 After hearing substantial part of submission of learned counsel of both the parties and when this Court is going to pass its order, learned counsel for the petitioner submits that he likes to withdraw the bail applications bearing No. BA No.112 of 2018, BA No.113 of 2018 and BA No.118 of 2018.
Considering the prayer of the learned counsel of the petitioner, the aforesaid bail applications are dismissed as withdrawn.
JUDGE suhanjit