Chattisgarh High Court
Dhiraj Sao vs Enforcement Directorate Government Of ... on 20 June, 2022
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 618 of 2022
Dhiraj Sao S/o Late Bindeshwari Sao Aged About 29 Years R/o Village
Chhattu Dhanama, Post Kakan, Jamui Bihar,
---- Petitioner
Versus
Enforcement Directorate Government Of India Through The Assistant
Director, Raipur, Sub Zonal, Office 303, A-B Block C, G.S.T. Building,
New Dhamtari Road, Tikrapara, Raipur, District Raipur Chhattisgarh
---- Respondent
For Applicant Mr. Devish Kumar, Advocate on behalf of Mr. Kishore Narayan, Advocate For Respondent /State Dr. Saurabh Kumar Pandey and Mr. Anil Pandey, Advocates SB.: Hon'ble Mr. Justice Deepak Kumar Tiwari Order On Board 20/6/2022
1. Heard.
2. This is an application filed under Section 439 of the Code of Criminal Procedure for grant of regular bail to the applicant, who has been arrested in connection with Crime No.ECIR/RPSZO/1/2014 registered at Police Station Khamtari, District Raipur, District Raipur (CG) for the offence punishable under Sections 3, 4 of the Prevention of Money Laundering Act.
3. Learned counsel for the applicant seeks permission of the Court to withdraw the bail application with liberty to revive the prayer at an appropriate stage.
4. Permission granted.
5. Accordingly, the bail application is dismissed as withdrawn with the aforesaid liberty granted in favour of the applicant.
Sd/-
( Deepak Kumar Tiwari) Judge Shyna