Chattisgarh High Court
Shrawan Maher vs State Of Chhattisgarh 18 Cra/1/2009 ... on 13 December, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No. 8824 of 2018
• Shrawan Maher S/o Shri Dashrath Maher Aged About 33 Years R/o Village - Checheiguda,
Police Station - Junagarh, District - Kalahandi Orissa
----Applicant
Versus
• State of Chhattisgarh Through P S- Kotwali, District - Gariyaband, Chhattisgarh
---- Respondent
13/12/2018 Shri Siddharth Rathod, counsel for the applicant.
Shri D.R. Minj, Dy. GA for the State. Heard.
After arguing for sometime, learned counsel for the applicant seeks permission of the Court to withdraw the instant third bail application with a prayer to direct the trial Court to expedite the trial.
As prayed, the instant bail application is dismissed as withdrawn. However, the trial Court is requested to expedite the trial.
Sd/-
Goutam Bhaduri Judge ashu