Patna High Court - Orders
Sinku Tanti @ Aitha vs The State Of Bihar on 9 April, 2025
Author: Anil Kumar Sinha
Bench: Anil Kumar Sinha
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL MISCELLANEOUS No.21978 of 2025
Arising Out of PS. Case No.-201 Year-2022 Thana- RAJAON District- Banka
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Sinku Tanti @ Aitha son of Mitta Tanti Resident of Village- Singhnan PO-
Singhnan PS- Rajoun, Dist- Banka
... ... Petitioner/s
Versus
The State of Bihar bihar
... ... Opposite Party/s
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Appearance :
For the Petitioner/s : Mr.Chandra Shekhar Sharma
For the Opposite Party/s : Mr.Ashok Kumar Singh
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CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR SINHA
ORAL ORDER
2 09-04-20251. Mr. Chandra Shekhar Sharma, learned counsel for the petitioner submits that during pendency of this application the sole petitioner has been arrested, as such, he seeks permission to withdraw this application.
2. Permission is granted.
3. The application is dismissed as withdrawn.
(Anil Kumar Sinha, J) praful/-
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