Chattisgarh High Court
Ram Kumar Rai @ Kali vs State Of Chhattisgarh 15 Wpcr/264/2020 ... on 18 June, 2020
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRCA No.284 of 2020
• Ram Kumar Rai @ Kalim, S/o Late Shri Chhatthi Lal Rai, Aged About
42 Years, Address Street No.20, Block 4/A, Sector No.07, Bhilai, Police
Station Bhilai Nagar, Sector 6, District Durg, Chhattisgarh
---- Applicant
Versus
• State Of Chhattisgarh Through District Magistrate Durg Police Station
Bhilai Nagar, Sector 6, District Durg, Chhattisgarh
---- Respondent
For Applicant Shri Manish Upadhyay, Advocate For Respondent Shri Alok Bakshi, Addl. AG Proceeding through Video Conferencing Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 18/06/2020
1. The applicant has preferred this bail application under Section 438 of CrPC, as he is apprehending his arrest in connection with Crime No.476/2019, registered at Police Station Bhilai Nagar, Sector-6, District Durg (C.G.), for the offence punishable under Sections 294, 506 & 323 of IPC and Sections 25 & 27 of the Arms Act.
2. After arguing for sometimes, learned counsel for the applicant seeks permission of the Court to withdraw the bail application.
3. Accordingly, the bail application is dismissed as withdrawn.
Sd/-
Prashant Kumar Mishra Judge Nirala