Chattisgarh High Court
Pradeep Joshi vs State Of Chhattisgarh 15 Cont/707/2017 ... on 19 January, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
MISC. CRIMINAL CASE NO. 7159 OF 2017
Netam Banjare, S/o Late Dashrath Banjare, aged about 26 years, R/o
Village Kharsola, P.S. Pathriya, District Mungeli (C.G.)
... Applicant
versus
State of Chhattisgarh, Police Station Pathriya, District Mungeli (C.G.)
... Respondent
MISC. CRIMINAL CASE NO. 7168 OF 2017 Pradeep Joshi, S/o Parathlal Joshi, aged about 44 years, R/o Village Ramtla, P.S. Pathriya, District Mungeli (C.G.) ... Applicant versus State of Chhattisgarh, Police Station Pathriya, District Mungeli (C.G.) ... Respondent For Applicants : Mr. Amit Kumar, Advocate. For Respondent-State : Ms. Lav Sharma, Panel Lawyer. For Complainant : Mr. Rajendra Patel, Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 19/01/2018
1. The present are two separate applications filed under Section 439 of CrPC seeking for grant of bail to the respective Applicants who are in jail since 5.9.2017 in connection with Crime No. 444/2017 registered at Police Station- Pathriya, District- Mungeli, for the offence punishable under Sections 376, 34 of IPC.
2. Learned Counsel for the Applicants prays for withdrawal of the present applications with a liberty to revive the same after the Prosecutrix is examined before the Court below.
3. Both the applications seeking for grant of bail stand accordingly dismissed as withdrawn with the aforesaid liberty.
Sd/-
(P. Sam Koshy)
/sharad/ Judge