Chattisgarh High Court
Hareram Choudhary & Anr vs State Of Chhattisgarh on 27 November, 2017
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 5359 of 2017
1.Hareram Choudhary, S/o Sudama Choudhary, aged about 28 years, R/o Dangratola, Police Station Mokha, Tahsil Shasharam, District Rohtas (Bihar)
2. Deepak Kumar @ Guddu Chouhan, S/o Pravesh Choudhary, aged about 22 years, R/o Lembua, Police Station Amas, District Gaya (Bihar)
---- Applicant Versus State Of Chhattisgarh, through Station House Officer, Police Station Odagi, District Surajpur (CG)
---- Non-Applicant For Applicants : Shri S.R. Sinha, Advocate. For Non-Applicant : Shri Ashutosh Pandey, Panel Lawyer.
Hon'ble Shri Justice Prashant Kumar Mishra Order On Board 27/11/2017
1. Learned counsel for the applicants seeks permission of the Court to withdraw the bail application. However, he would pray for a direction to the trial Court for expeditious disposal of the trial.
2. Accordingly, the bail application is dismissed as withdrawn. However, the trial Court is directed to expedite the trial and conclude the same at the earliest.
Sd/-
Judge (Prashant Kumar Mishra) Barve