Chattisgarh High Court
Sunil Kumar Rajak vs State Of Chhattisgarh 26 Cra/1073/1999 ... on 25 September, 2018
Author: Sharad Kumar Gupta
Bench: Sharad Kumar Gupta
1
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 4847 of 2018
Sunil Kumar Rajak S/o Shri Dhyan Prasad Aged About 22 Years
Occupation Peon, Government Eklovya School Donriya Pendra Road,
R/o Bharridand, Police Station Marwahi, District Bilaspur Chhattisgarh.
---- Applicant
Versus
State Of Chhattisgarh Through The Station House Officer, Police Station
Pendra Road, District Bilaspur Chhattisgarh.
---- Non-applicant
For Applicant : Shri Ashok Soni, Advocate.
For Non-applicant : Shri Washim Miyan, Panel Lawyer
Hon'ble Shri Justice Sharad Kumar Gupta
Order On Board
25.09.2018
1.This is first bail application under Section 439 of the Cr.P.C. preferred by the applicant before this Court and no other bail application is pending before any other Court.
2. Perused the case diary provided by the learned counsel for the State in connection with crime No. 133/2018 registered at Police Station
- Pendra Road, District - Bilaspur (C.G.) for the offence punishable under Sections 376 of the Indian Penal Code and Section 8, 9 of the Protection of Children from Sexual Offences Act, 2012.
3. Learned counsel for the applicant submits that he wants to withdraw the bail application as all the material witnesses have been examined. He further submits that the Trial Court may be directed to 2 dispose off the case as early as possible.
4. Accordingly, the present bail application is disposed off with this direction that the trial Court shall dispose off the case as early as possible.
Sd/-
(Sharad Kumar Gupta) JUDGE kishore