BHARAT PASWAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the applicant (s) seeks permission to withdraw this anticipatory bail application so far as applicant Nos.1, 3 to 10, are concerned, with a liberty to approach before the court below for grant of regular bail.

(2.) Permission is granted.

(3.) Accordingly, this anticipatory bail application is dismissed as withdrawn with the liberty aforesaid, so far as applicant Nos.1, 3 to 10 are concerned.