Chattisgarh High Court
Rakesh Mishra & Anr vs State Of Chhattisgarh 7 Mcrc/5312/2018 ... on 6 August, 2018
HIGH COURT OF CHHATTISGARH, BILASPUR
Order Sheet
MCRC No. 3512 of 2018
1. Rakesh Mishra S/o Hanuman Mishra Aged About 32 Years R/o- Keshavpura Ward No. 48
Balakund, Thana- Kota, District- Kota (Rajasthan)
2. Parasram Mida S/o Motilal Mida Aged About 38 Years R/o- Village Mahaveer Nagar Kachchi
Basti Vistar Yojna Dadabadi, Thana- Mahaveer Nagar District- Kota (Rajasthan)
---- Applicants
Versus
• State of Chhattisgarh Through- Station House Officer, Police Station- City Kotwali,
Mahasamund, District- Mahasamund, Chhattisgarh
---- Respondent
06/08/2018 Shri Vikash Pradhan, Advocate for the applicants.
Ms. Astha Shukla, PL for the State. Learned counsel for the applicants seeks permission of the Court to withdraw the instant first bail application with liberty to repeat the same after examination of the seizure witness.
Prayer allowed.
Accordingly, the bail application is dismissed as withdrawn with the liberty aforesaid.
Sd/-
Goutam Bhaduri Judge ashu