Chattisgarh High Court
Vikram Aaditya Singhdev vs State Of Chhattisgarh on 13 September, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
1
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 7969 of 2022
Vikram Aaditya Singhdev S/o Shri Saptanjay Narayan
Singhdev Aged About 48 Years Resident Of Raj Palace, Post
And Police Station Jaipatna, District - Kalahandi (Odisha)
---- Applicant
Versus
State Of Chhattisgarh Through The Station House Officer,
Police Station Abhanpur, District Raipur Chhattisgarh.
---- Respondent
For Applicant : Mr. Kanwaljeet Singh Saini, Adv. For State : Mr. Ishwar Jaiswal, PL Hon'ble Smt Justice Rajani Dubey Order on Board 13.09.2022
1. Learned counsel for the applicant would submit that he does not want to press this bail application filed under Section 439 of Cr.P.C. and wants to withdraw the same.
2. In view of the statement made, this bail application filed under Section 439 Cr.P.C. is dismissed as withdrawn.
Sd/-
(Rajani Dubey) Judge v/-