Beauti Akhtar For And On Behalf Of Accused Abu Chalam Bhuiya Vs State Of Tripura

Tripura High Court- Agartala 2 Sep 2024 Bail Application 47 Of 2024 (2024) 09 TP CK 0007
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Bail Application 47 Of 2024

Hon'ble Bench

Arindam Lodh, J

Advocates

S. Bhattacharjee, Raju Datta

Final Decision

Disposed Of

Judgement Text

Translate:

Arindam Lodh, J

When the matter is taken up for hearing, Mr. S. Bhattacharjee, learned counsel appearing for the applicant submits that he wants to withdraw the instant bail application.

Prayer stands allowed.

Accordingly, the instant bail application is disposed as withdrawn.

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Case Metadata
  • Ck Citation: (2024) 09 TP CK 0007
  • Coram: Arindam Lodh, J
  • Bench: Single Bench
  • Advocates: S. Bhattacharjee, Raju Datta
  • Result: Disposed Of
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