Bankim Kumar Mandal vs State Of Chhattisgarh
2025 Latest Caselaw 1253 Chatt

Chattisgarh High Court

Bankim Kumar Mandal vs State Of Chhattisgarh on 16 January, 2025

                                          1




                                                            2025:CGHC:2967


                                                                             NAFR

             HIGH COURT OF CHHATTISGARH AT BILASPUR

                            MCRC No. 9098 of 2024

1 - Bankim Kumar Mandal S/o Sudama Mandal Aged About 31 Years R/o
Gobardhan      Tola,   Naobarar      Jaigir,   District   Malda     (West     Bengal).


2 - Krishan Sahu S/o Ayodhaya Prasad Aged About 35 Years R/o Village
Motisara, Police Station Motisara, District Sahebganj (Jharkhand).
                                                                     ... applicants


                                       versus


1 - State Of Chhattisgarh Through The Police Station House Officer, P.S. City
Kotwali, Janjgir, District Janjgir Champa, Chhattisgarh.
                                                                  ... Non-applicant


For applicants         :   Mr. Varunendra Mishra, Advocate
For Res./State         :   Mr. Atanu Ghosh, Deputy Government Advocate

                   Hon'ble Shri Justice Ravindra Kumar Agrawal
                                Judgment on Board
16.01.2025

   1.

Learned counsel for the applicants would submit that since the name of the

applicant No. 2 is differently shown in the cause title of the bail rejection

order of the learned trial Court as well as in the earlier bail rejection order of

this Court, therefore, he may be permitted to withdraw the present bail

application with liberty to file afresh after correcting the name of the applicant

No. 2.

2. Learned State counsel has not objection to the submission made by learned

counsel for the applicants.

3. In view of the submission made by learned counsel for the applicants, the

present bail application is dismissed as withdrawn with the aforesaid liberty

granted in favour of the applicants.

Sd/-

(Ravindra Kumar Agrawal) Judge

amita