Ravan Choude @ Ravan Tudu vs The State Of Jharkhand ...... Opp. Party
2023 Latest Caselaw 4347 Jhar

Jharkhand High Court

Ravan Choude @ Ravan Tudu vs The State Of Jharkhand ...... Opp. Party on 30 November, 2023

Author: Rajesh Kumar

Bench: Rajesh Kumar

                                     -1-

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   A.B.A No.9679 of 2023

       1.    Ravan Choude @ Ravan Tudu
       2.    Anil Kr. Choude @ Anil Choude
       3.    Binod Choudey
             @ Binod Choude                ......               Petitioners
                                Versus
       The State of Jharkhand                      ......     Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Pratiush Lala, Advocate For the State : Mr. P. D. Agarwal, Spl.P.P

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02/Dated: 30th November, 2023

1. The applicants have approached this Court for grant of privilege of anticipatory bail, in connection with C.C Case No.3852 of 2022 (Offence Report No.501108 dated 17.04.2022), registered for the offence under Section 26(1) of the Indian Forest Act, pending in the court of learned J.M.F.C., Dhanbad.

2. After some argument, 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 and to plead the case as per the different judgments of the Hon'ble Apex Court.

3. Learned counsel for the State has no objection.

4. In view of the submission of the learned counsel for the applicants, the present anticipatory bail application stands dismissed as withdrawn with the liberty aforesaid.

5. However, if the applicants surrender and pray for grant of regular bail, the court below is directed to consider the prayer for bail of the applicants on its own merit, without being prejudiced by the order of withdrawal.

(Rajesh Kumar, J.) Chandan/-