Madan Prasad Chaudhary @ Madan Prasad vs The State Of Jharkhand ..... Opposite ...
2025 Latest Caselaw 4374 Jhar

Jharkhand High Court

Madan Prasad Chaudhary @ Madan Prasad vs The State Of Jharkhand ..... Opposite ... on 30 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                               2025:JHHC:17155




                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   A.B.A. No. 3445 of 2025

                 1.Madan Prasad Chaudhary @ Madan Prasad, S/o Sital Chaudhary
                 2. Subhash Kumar
                 3. Santosh Kumar
                        Both S/o Madan Prasad Chaudhary, All R/o village Rampur, PO
                 and PS Chauparan, District Hazaribag             ..... Petitioner(s).
                                               Versus
                 The State of Jharkhand                           ..... Opposite Party(s)
                                               ------
                       CORAM :           SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Ashok Kumar Singh, Advocate For the State : Mr. P.K. Chatterjee, SPP

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02/30.06.2025: The learned counsel for the petitioners seeks permission to withdraw the present anticipatory bail application with liberty to appear before the concerned court.

Prayer is allowed.

The petitioner will appear before the trial court and on his appearance his case shall be considered as per law and in terms of the judgment of the Hon'ble Supreme Court.

Accordingly, the present anticipatory bail application is dismissed as withdrawn.

(ANANDA SEN, J. )

KNR/