Chattisgarh High Court
Tanmay Kanti Ghosh vs State Of Chhattisgarh 10 Wpc/1678/2018 ... on 25 June, 2018
Author: Sanjay K. Agrawal
Bench: Sanjay K. Agrawal
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 3363 of 2018
Tanmay Kanti Ghosh S/o Shri M.K. Ghosh, aged about 58 years, R/o House
No. 9/15, M.P. Housing Board, Post Office and Police Station - Jamul,
Bhilai, District Durg (C.G.) ---- Applicant
Versus
State Of Chhattisgarh through Station House Officer, Police Station - Ganj,
District Raipur (C.G.) ---Non-applicant
For Applicant : Mr. Shivendu Pandya, Advocate.
Hon'ble Shri Justice Sanjay K. Agrawal
Order On Board
25/06/18
1.Learned counsel for the applicant seeks permission of this Court to withdraw this bail application with liberty to repeat the same after examination of the complainant.
2. I have heard learned counsel for the applicant.
3. Prayer appears to be fair and reasonable.
4. Accordingly, the bail application is dismissed as withdrawn with aforesaid liberty reserved in favour of the applicant.
SD/-
(Sanjay K. Agrawal) Judge Priyanka