Chattisgarh High Court
Ramgopal Gadewal vs State Of Chhattisgarh 5 Mcrca/840/2018 ... on 6 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRCA No. 834 of 2018
• Ramgopal Gadewal S/o Late Nokhram Aged About 40 Years Caste Suryavanshi, R/o Village
Kutrabod, P. S. Pamgarh District Janjgir Champa Chhattisgarh
---- Applicant
Versus
• State of Chhattisgarh Through P.S. Janjgir District Janjgir Champa Chhattisgarh
---- Respondent
06/08/2018 Shri FS Khare, Advocate for the applicant.
Shri Ashish Shukla, Dy. AG for the State. Learned counsel for the applicant seeks permission of the Court to withdraw the instant anticipatory bail application with liberty to file regular bail.
Prayer allowed.
Accordingly, the anticipatory bail application is dismissed as withdrawn with the liberty aforesaid.
Sd/-
Goutam Bhaduri Judge ashu