Chattisgarh High Court
Shailendra Kumar Dhruw vs State Of Chhattisgarh 16 Wps/5192/2011 ... on 5 July, 2018
Author: P. Sam Koshy
Bench: P. Sam Koshy
NAFR
HIGH COURT OF CHHATTISGARH AT BILASPUR
M.Cr.C.A. No. 459 of 2018
Shailendra Kumar Dhruw S/o Lacchuram Dhruw, aged about 32 years, R/o
M.G.Ward, Kanker, Police Station Kanker, District Kanker (C.G.).
--- Applicant
Versus
State Of Chhattisgarh Through S.H.O. Police Station Kanker, District North
Baster, Kaner (C.G.).
---Non-applicant
For Applicant : Shri D.N.Prajapati, Advocate.
For Respondent/State : Shri Shashank Thakur, Government
Advocate.
Hon'ble Shri Justice P. Sam Koshy Order on Board 05/07/2018
1. At the outset, the counsel for the applicant prays for withdrawal of the present bail application with liberty, that he may be permitted to surrender before the concerned court and seek for grant of regular bail and also prays, that the court below may be directed to consider the bail application on the same day.
2. Not opposed.
3. Accordingly, the present bail application stands dismissed as withdrawn with liberty, that in the event if the applicant surrenders himself before the concerned court and moves an application for grant of regular bail, the concerned court may if possible consider the said application on the same day.
Sd/-
(P. Sam Koshy)
Sumit Judge