Chattisgarh High Court
Mohd. Latif Ahmed vs State Of Chhattisgarh 12 Wps/2575/2019 ... on 8 April, 2019
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRCA No. 377 of 2019
• Mohd. Latif Ahmed S/o Mohd. Taha Ansari Aged About 37 Years R/o
Village Aara, Police Station And Tahsil Rajpur, District Balrampur-
Ramanujganj Chhattisgarh Civil And Revenue District Surguja
Chhattisgarh
---- Applicant
Versus
• State Of Chhattisgarh Through The Station House Incharge, Police
Station Sitapur, District Surguja Chhattisgarh
---- Respondent
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For Applicant : Mr. Sandeep Shrivastava, Advocate For Respondent : Mr. Sumit Singh, PL
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Hon'ble Shri Justice Goutam Bhaduri Order On Board 08.04.2019
1. Learned counsel for the applicant seeks permission of this Court to withdraw the instant bail application filed under Section 438 of Cr.P.C. with liberty to the applicant to surrender himself and apply for regular bail before the concerned trial Court on the same day.
2. It is ordered, as prayed for.
3. Accordingly, the anticipatory bail application is dismissed as withdrawn with the aforesaid liberty. However, the applicant, if so advised, may surrender and apply for regular bail before the concerned trial Court and if such application is filed, the concerned trial Court shall consider and decide the same as early as possible preferably on the same day.
Sd/-
(Goutam Bhaduri) Judge Ashu