MAHENDRA YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal has been preferred seeking privilege of pre- arrest bail.

(2.) Learned A.P.P appearing on behalf of the State has raised objection about the maintainability of the instant appeal on the ground that processes under Sec. 82 of the Cr.P.C has already been issued against the appellant.

(3.) Upon which, learned counsel for the appellant seeks leave of this Court to withdraw this appeal in order to avail the remedy against the processes issued under Sec. 82 of the Cr.P.C.