Sanjay Yadav vs The State Of Jharkhand .... .... ...
2023 Latest Caselaw 4541 Jhar

Jharkhand High Court

Sanjay Yadav vs The State Of Jharkhand .... .... ... on 13 December, 2023

Author: Rajesh Kumar

Bench: Rajesh Kumar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        A.B.A. No.9887 of 2023
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Sanjay Yadav .... .... Petitioner(s)/Applicant(s) Versus The State of Jharkhand .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s)/Applicant(s) : Mr. Anil Kr. Ganjhu, Adv. For the State : Mr. Fahad Allam, A.P.P.

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02/Dated: 13th December, 2023

1. Apprehending his arrest, the applicant has approached this Court for grant of privilege of anticipatory bail, in connection with Prosecution Case No.2874 of 2021, corresponding to G(F) Case No.2858 of 2021, registered for the offence under Sections 33A, 41 & 42 of the Indian Forest Act, pending in the court of learned Sub-Divisional Judicial Magistrate, Hazaribagh.

2. Learned counsel for the applicant seeks permission to withdraw the present anticipatory bail application with a liberty to approach the Court below for grant of regular bail.

3. Permission is accorded.

4. Accordingly, the present anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

5. If such application is filed, the Court below is directed to consider the same on its own merit keeping in mind the judgments of the Hon'ble Apex Court.

(Rajesh Kumar, J.) Raja/-

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