Subhash Bishwal vs State Of Chhattisgarh
2022 Latest Caselaw 4021 Chatt

                                   HIGH COURT OF CHHATTISGARH, BILASPUR
                                                Order Sheet

                                                 CRA No. 866 of 2017

                                   Subhash Bishwal Versus State Of Chhattisgarh




24.06.2022          Shri Sumit Singh, counsel for the Appellant.
                    Shri Curtis Collins for the complainant.
                    Shri Tiwari, Dy. G.A. for the State/Respondent.

Heard on I.A. No.01/2021, an application filed by the complainant seeking cancellation of the bail order granted vide order dated 11.01.2018.

Shri Singh while placing his reliance upon the decision rendered by the coordinate Bench of this Court in the matter of Jagmohan Yadu Vs. State of C.G., and others passed in the Writ Appeal No.48/2022 has raised an objection that in view of the principle laid down therein, the instant application as filed deserves to be rejected, as the alternate remedy is provided for seeking the cancellation of the said order under Section 482 of the Cr.P.C.

In view of the aforesaid objection raised by Shri Singh, counsel for the complainant prays for withdrawal of this application (I.A. No.01/2021) with liberty to avail an appropriate remedy for cancellation of the same as held in the said judgment.

The application is accordingly rejected with the aforesaid liberty. Let the matter be listed along with CRA No.1241 of 2017 and ACQA No.13/2018.

                            Sd/-                                            Sd/-
                       (Sanjay S. Agrawal)                         (Parth Prateem Sahu)
                             JUDGE                                        JUDGE




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