Chattisgarh High Court
Puneet Dahariya And Ors vs State Of Chhattisgarh 24 Mcrc/719/2018 ... on 26 March, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Misc. Criminal Case No.718 of 2018
1.Puneet Dahariya, S/o Shr. Kejuram Dahariya, Aged 32 years, R/o Prasathi, Arang, Distt. Raipur (C.G.)
2. Chetan Kumar Hariya, S/o Shr. Kejuram Dahariya, Aged 28 years, R/o Prasathi, Arang, Distt. Raipur (C.G.)
3. Bhikham Koshley, S/o Shr Lukhuru Koshley, Aged 50 years, R/o Prasathi, Arang, Distt. Raipur (C.G.)
4. Bhurwa @ Omprakash, S/o Shr. Ramnand Bandhe, Aged 32 years, R/o Prasathi, Arang, Distt. Raipur (C.G.)
---- Applicants (In Jail) Versus State of Chhattisgarh, Through P.S. Arang, Tehsil Arang, Distt. Raipur (C.G.)
---- Non-applicant For Applicants: Mrs. Fouzia Mirza, Advocate. For Non-applicant: Mr. Avinash Singh, Panel Lawyer.
Hon'ble Shri Justice Sanjay K. Agrawal Order On Board 26/03/2018
1. The accused/applicant has moved this bail application under Section 439 of the Code of Criminal Procedure, 1973 for releasing him on regular bail during trial in connection with Crime No.451/2017, registered at Police Station Arang, Distt. Raipur, for the offence punishable under Sections 294, 323, 324, 326 and 506 read with Section 34 of the IPC.
2. Learned counsel for the applicants seeks to withdraw this application.
3. The application is dismissed as withdrawn.
Sd/-
(Sanjay K. Agrawal) Judge Soma