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Chattisgarh High Court

Suresh Ekka vs State Of Chhattisgarh 15 Cra/665/2019 ... on 16 March, 2020

                      HIGH COURT OF CHHATTISGARH, BILASPUR
                                           Order Sheet
                                       CRA No. 824 of 2019
                             Suresh Ekka Versus State Of Chhattisgarh




16.3.2020

Mr. Nishi Kant Sinha, Counsel for the appellant.

Mr. Chitrendra Singh, Panel Lawyer for the State. Heard on IA No.1, an application for suspension of sentence and grant of bail to the appellant.

After arguing at length, learned counsel for the appellant seeks permission of the Court to withdraw the bail application. Permission granted.

The bail application is dismissed, as withdrawn.

                          Sd/-                                       Sd/-

                  ( Prashant Kumar Mishra)                    (Gautam Chourdiya)
                         Judge                                      Judge
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