Chattisgarh High Court
Manish Kumar Sahu & Ors vs State Of Chhattisgarh on 1 May, 2017
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Misc. Criminal Case (A) No.271 of 2017
1. Manish Kumar Sahu S/o Niranjan Prasar Sahu, Aged About 22
Years R/o Ramayan Chauk Chantidih, Police Station Sarkanda,
Tehsil & District Bilaspur, Chhattisgarh.
2. Arun Sahu S/o Rajkumar Sahu Aged About 22 Years R/o
Ramayan Chauk Chantidih, Police Station Sarkanda, Tehsil &
District Bilaspur, Chhattisgarh.
3. Ravi Soni S/o Ramprasad Soni, Aged About 23 Years R/o
House Of Shiv Kashyap, Gitanjali Nagar, Police Station City
Kotwali, Tehsil & District Bilaspur, Chhattisgarh.
4. Ramprasad Soni S/o Gokul Prasad Soni, Aged About 65 Years
R/o House Of Shiv Kashyap, Gitanjali Nagar, Police Station City
Kotwali, Tehsil & District Bilaspur, Chhattisgarh.
---- Applicants
Versus
• State Of Chhattisgarh Through The District Magistrate Bilaspur,
Chhattisgarh.
---- Respondent
For Applicant : Shri SS Baghel, Advocate For Respondent/State : Shri Neeraj Sharma, Dy. Govt. Advocate Hon'ble Shri Justice Chandra Bhushan Bajpai Order On Board 01.5.2017 Learned counsel for the applicants submits that as instructed, he may be permitted to withdraw the instant bail application.
2. As prayed, the instant application is disposed of as withdrawn.
Sd/-
(Chandra Bhushan Bajpai) JUDGE Bini