Santosh Kumar vs The State Of Jharkhand .... .... ...
2024 Latest Caselaw 227 Jhar

Jharkhand High Court

Santosh Kumar vs The State Of Jharkhand .... .... ... on 10 January, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                A.B.A. No.9606 of 2023
                                          ----

Santosh Kumar .... .... Applicant(s)/Petitioner(s) Versus The State of Jharkhand .... .... Opposite Party

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Applicant(s)/Petitioner(s) : Mr. Brijnandan Kumar, Adv. For the State : Mrs. Vandana Bharti, A.P.P.

----

th 04/Dated: 10 January, 2024

1. Heard learned counsel for the applicant and learned counsel for the State.

2. The present application has been filed for grant of anticipatory bail in connection with Katras P.S. Case No.37 of 2023, registered for the offence under Section 379 of the Indian Penal Code, under Sections 4/21 of the Mines & Minerals Act and under Rules 7, 9 & 13 JMPIMTS Rules, pending in the court of learned S.D.J.M., Dhanbad.

3. 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.

4. Learned counsel for the State has no objection.

5. Permission is accorded.

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 Accordingly, the present anticipatory bail application is dismissed as withdrawn with the aforesaid liberty.

7. 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.) Amar/-

Uploaded