Chattisgarh High Court
Mahendra Suryawanshi vs State Of Chhattisgarh 54 Cont/302/2018 ... on 23 April, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Misc. Criminal Case No.1512 of 2018
Mahendra Suryawanshi, S/o Shatrughan Suryawanshi, age about 24 years,
R/o Village Sipat, Police Station Sipat, District Bilaspur (C.G.)
---- Applicant
(In Jail)
Versus
State of Chhattisgarh, Through its Police Station Civil Line, Bilaspur, District
Civil & Revenue District Bilaspur (C.G.)
---- Non-applicant
For Applicant: Mr. B.L. Sahu, Advocate.
For Non-applicant: Mr. Avinash Singh, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal
Order On Board
23/04/2018
1.The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.757/2017, registered at Police Station Civil Lines, Bilaspur, for the offence punishable under Sections 379, 380 of the IPC and Section 41 (1+4) of the CrPC.
2. Learned counsel for the applicant seeks to withdraw this application with liberty to file afresh with correct crime number
3. The application is dismissed as withdrawn with liberty aforesaid.
4. Certified copy of the impugned bail rejection order be returned to counsel for the applicant on his duly furnishing a Photostat copy of the same.
Sd/-
(Sanjay K. Agrawal) Judge Soma