Satish Kumar vs The State Of Jharkhand
2023 Latest Caselaw 1799 Jhar

                                   -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   B.A No.2626 of 2023

       Satish Kumar
       @ Satish Kumar Prajapati                   ......        Petitioner

                               Versus
       The State of Jharkhand                     ......      Opp. Party
                               ---------

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---------

For the Petitioner : Mr. Shailendra Jit, Advocate For the State : Mr. Naveen Kr. Gaunjhu, A.P.P

---------

04/Dated: 27th April, 2023

1. The applicant, who is in custody since 15.12.2022, has approached this Court for grant of regular bail in connection with Chandwara P.S. Case No.102 of 2022, registered for the offence under Sections 363/ 354(A)/ 506/ 34 of the Indian Penal Code and Section 7of the POCSO Act, pending in the court of learned District & Additional Sessions Judge - I, Koderma.

2. Learned counsel for the applicant submits that the case is fixed for judgment in the court below and as such seeks permission to withdraw the present bail application.

3. Learned counsel for the State has no objection.

4. In view of the submission of the learned counsel for the applicant, the present bail application stands dismissed as withdrawn.

(Rajesh Kumar, J.) Chandan/-