Haru Sk vs The State Of Jharkhand .... .... ...
2023 Latest Caselaw 4551 Jhar

Jharkhand High Court

Haru Sk vs The State Of Jharkhand .... .... ... on 14 December, 2023

Author: Rajesh Kumar

Bench: Rajesh Kumar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                        A.B.A. No.6137 of 2023
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1. Haru Sk.

2. Raju Sk. @ Raju @ Raisuddin Sk.

3. Sabir Sk.

4. Daud Sk.

5. Asiruddin Sk.

6. Kalam Sk.

7. Sahadat Sk.

8. Jahangir Sk.

9. Minajar Sk @ Majlum Sk. .... .... 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. Gautam Kumar, Adv. For the State : Mr. Rakesh Ranjan, A.P.P.

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05/Dated: 14th December, 2023

1. Apprehending their arrest, the applicants have approached this Court for grant of privilege of anticipatory bail, in connection with Rajmahal P.S. Case No.174 of 2021, registered for the offence under Sections 147, 148, 149, 341, 342, 323, 325, 307, 153(A), 353, 504 & 506 of the Indian Penal Code, pending in the court of learned Sub-Divisional Judicial Magistrate, Rajmahal.

2. Learned counsel for the applicants 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 Accordingly, the present anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.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 without being prejudiced by the order of withdrawal and also keeping in mind the several judgments of the Hon'ble Apex Court.

(Rajesh Kumar, J.) Raja/-

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