Chattisgarh High Court
Sambhav Parakh vs State Of Chhattisgarh on 11 June, 2021
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
Proceedings through video conferencing
MCRC No. 3216 of 2021
Sambhav Parakh S/o Late Shri Rajesh Parakh Aged About 29 Years
R/o Near Naya Talab, Gudhiyari Raipur, Tahsil And District Raipur
Chhattisgarh.
---- Applicant
Versus
State of Chhattisgarh Through Police Station City Kotwali Raipur,
District Raipur, Chhattisgarh.
---- Respondent
For Applicant - Ms. Naushina Afrin Ali, Advocate. For Respondent - Shri Sudeep Agrawal, Dy. Advocate General.
Hon'ble Shri Prashant Kumar Mishra Ag. Chief Justice Order On Board 11/06/2021
1. The applicant has preferred the second bail application under Section 439 of the Cr.P.C., as he has been arrested in connection with Crime No.255/2020, registered at Police Station City Kotwali, District Raipur (C.G.) for the offence punishable under Sections 22(c), 25, 27 & 29 of the Narcotic Drugs and Psychotropic Substances Act, 1985.
2. Learned counsel for the applicant seeks permission of this Court to withdraw the bail application.
3. Permission granted.
4. Accordingly, the bail application is dismissed as withdrawn.
SD/-
(Prashant Kumar Mishra) Acting Chief Justice Amardeep