Abc vs State Of Chhattisgarh
2022 Latest Caselaw 5876 Chatt

                                                                                  NAFR

                  HIGH COURT OF CHHATTISGARH, BILASPUR

                                     CRR No. 866 of 2022

              ABC

                                                                          ---- Applicant

                                            Versus

              State Of Chhattisgarh Through Station House Officer, Police Station-
               Tilda- Nevra, District- Raipur, Chhattisgarh

                                                                     ---- Non-applicant



        For Applicant - Mr. Rekhraj Baghel, Advocate.
        For State - Mr. Kunal Das, Panel Lawyer.

                        Hon'ble Shri Justice Rakesh Mohan Pandey
                                      Order on Board
        19-09-2022

        1.

This criminal revision has been filed under Section 102 of Juvenile

Justice (Care and Protection of Children) Act, 2015 (in short 'the Juvenile

Justice Act') against the judgment dated 16-06-2022 passed by the learned

Juvenile Court/ Additional Sessions Judge (F.T.C.) Raipur, District Raipur,

Chhattisgarh in Criminal Case No.03/2019 whereby the said Court has

rejected the bail application of the applicant filed under Section 12 of Juvenile

Justice Act in connection with Crime No.410/2018 for offence punishable

under Section 302, 307, 397, 34 of the IPC.

2. After arguing for some time, learned counsel for the applicant seeks

permission of this Court to withdraw this application with liberty to repeat the

same at appropriate stage.

3. Accordingly, this criminal revision is dismissed as withdrawn with the

aforesaid liberty.

Sd/-

(Rakesh Mohan Pandey) Judge Aadil