Shiv Kumar Suryavanshi vs State Of Chhattisgarh
2025 Latest Caselaw 1401 Chatt

Chattisgarh High Court

Shiv Kumar Suryavanshi vs State Of Chhattisgarh on 23 January, 2025

                                                 1




                                                                      2025:CGHC:4330


                                                                                    NAFR

                 HIGH COURT OF CHHATTISGARH AT BILASPUR

                                    MCRC No. 58 of 2025

    1 - Shiv Kumar Suryavanshi S/o Late Shri Gyandas Suryavanshi Aged About
    26 Years R/o Khamtarai, Atal Chowk, Police Station- Sarkanda, District-
    Bilaspur, Chhattisgarh.
                                                                             ... applicant


                                             versus
    1 - State Of Chhattisgarh Through The Station House Officer, Police Station
    Sarkanda, District- Bilaspur, Chhattisgarh.
                                                                          ... Non-applicant
    For Petitioner(s)        :   Mr. Rishi Rahul Soni, Advocate
    For Respondent(s)        :   Mr. Atanu Ghosh, Deputy Government Advocate

Hon'ble Shri Justice Ravindra Kumar Agrawal Judgment on Board 23.01.2025

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

of this Court to withdraw the present bail application.

2. Learned State counsel has no objection to the submission made by learned

counsel for the applicant.

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

present bail application is dismissed as withdrawn.

Sd/-

(Ravindra Kumar Agrawal) Judge

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