Chattisgarh High Court
Sandeep Sahu & Anr vs State Of Chhattisgarh 7 Mcrca/533/2018 ... on 2 July, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
M.Cr.C. No. 3299 of 2018
1. Sandeep Sahu S/o Khorbahara Sahu, aged about 22 years, R/o Near
Jyoti Kirana Stores, Ghasidas Chowk, Sarora, Police Station - Urla,
Raipur, District Raipur (C.G.)
2. Purnendra Sahu @ Khubloo Sahu @ Chhotu S/o Toran Lal Sahu, aged
about 23 years, R/o Sarora, Ghasidas Chowk, Police Station - Urla,
Raipur, District - Raipur (C.G.)
----Applicants
Versus
The State of Chhattisgarh, through the Station House Officer, Police Station
Urla, District Raipur (C.G.) ---- Non-applicant
For Applicant : Mr. Shivendu Pandya, Advocate.
For Respondent/State : Mr. R. N. Pusty, G. A.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 02/07/18
1. After arguing for a fairly long time, learned counsel for the applicants seeks permission of this Court to withdraw this bail application.
2. Accordingly, the M.Cr.C. is dismissed as withdrawn.
SD/-
(Sanjay K. Agrawal) Judge Priyanka