Vishal Nath Rathore vs State Of Chhattisgarh
2025 Latest Caselaw 3131 Chatt

Chattisgarh High Court

Vishal Nath Rathore vs State Of Chhattisgarh on 19 June, 2025

Author: Narendra Kumar Vyas

Bench: Narendra Kumar Vyas

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                                                                                   2025:CGHC:25546

                                                                                                NAFR

                                HIGH COURT OF CHHATTISGARH AT BILASPUR

                                                   CRA No. 324 of 2025

                         1 - Vishal Nath Rathore S/o Gopala Ram Rathore Aged About 48 Years
                         R/o Halahuli, Police Station- Kharsia, District- Raigarh (C.G.)
                                                                                   ... Appellant(s)

                                                          versus

                         1 - State Of Chhattisgarh Through Station House Officer, Police
                         Station- Masturi, District- Bilaspur (C.G.)
                                                                     ---- Respondent(s)

For Appellant : Mr. Aditya Khare, Advocate For State : Mr. K.L. Sahu, Dy. Government Advocate

Hon'ble Shri Justice Narendra Kumar Vyas Judgment on Board

19.06.2025

1. Learned counsel for the appellant seeks to withdraw the present bail application.

2. Accordingly, the present Criminal Appeal is dismissed as withdrawn.

Sd/-d/-

(Narendra Kumar Vyas) Judge kishore

KISHORE KUMAR DESHMUKH