Chattisgarh High Court
Vikram Aaditya Singhdev vs State Of Chhattisgarh on 21 November, 2022
Author: Rajani Dubey
Bench: Rajani Dubey
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
MCRC No. 8739 of 2022
Vikram Aaditya Singhdev S/o Shri Saptanjay Narayan Singhdev,
aged about 48 years, resident of Raj palace, Post & Police
Station Jaipatna, Distt. Kalahandi (Odisha)
---- Applicant
In Jail
Versus
State Of Chhattisgarh Through Station House Officer Police
Station Abhanpur, Distt. Raipur, Chhattisgarh.
---- Respondent
For Applicant : Ms.Sharmila Singhai, Sr. Advocate with Mr. KS Saini, Advocate.
For Respondent/State : Mr. Ankur Kashyap, Panel Lawyer.
Hon'ble Smt. Justice Rajani Dubey Order On Board 21/11/2022 The applicant has preferred this second bail application under Section 439 of CrPC for grant of regular bail as he is arrested in connection with Crime No.286/2022 registered at Police Station - Abhanpur, Distt. Raipur (CG) for the offence punishable under Section 307 of IPC and Section 30 of the Arms Act. The first bail application being MCRC No.7969/2022 was dismissed as withdrawn vide order dated 13.9.2022.
02. After arguing for some time, learned counsel for the applicant seeks to withdraw this bail application with liberty to file afresh after examination of the victim.
03. Accordingly, the instant bail application is dismissed as withdrawn with the aforesaid liberty.
sd/ (Rajani Dubey) Judge Khan