MD. SHAKIL KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Shailesh, learned lawyer appearing on behalf of the petitioners, seeks permission to withdraw the anticipatory bail application of the petitioner no. 1-Md. Shakil Khan @ Shakil Khan.

(2.) Prayer is allowed.

(3.) Accordingly, anticipatory bail application of the petitioner no. 1 ' Md. Shakil Khan @ Shakil Khan is dismissed as withdrawn. Heard the parties.