Chattisgarh High Court
Amar Pradad vs State Of Chhattisgarh 8 Wpc/2810/2018 ... on 8 October, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7472 of 2018
1. Amar Pradad S/o Brijmohan Khunte Aged About 52 Years.
2. Tikam Prasad, S/o Brijmohan Khunte Aged about 32 years.
Both are R/o Village Kudhri, P.S. Dabhara, District Janjgir Champa
Chhattisgarh.
---- Applicant
Versus
1. State Of Chhattisgarh Through The District Magistrate, Janjgir Champa CG.
---- Respondent
For Applicant Shri Ishwar Jaiswal, Advocate
For Respondent/State Shri Avinash Singh, Panel Lawyer
Order On Board
By
Prashant Kumar Mishra, J.
08/10/2018
1. Learned counsel appearing for the applicant seeks permission of this Court to withdraw this bail application.
2. Accordingly, the bail application is dismissed as withdrawn. The trail Court is directed to expedite the trial.
Sd/-
Judge Prashant Kumar Mishra Gowri