RABIYA BEGUM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The matter is heard through Video Conferencing.

(2.) The applicants have filed this First Bail Application for grant of anticipatory bail under Sec. 438 of the Cr.P.C. as they are apprehending their arrest in connection with Crime No.57/2021, registered at Police Station: Jhagrakhand, District: Koriya (C.G.) for the offence punishable under Sec. 294, 506, 323, 354 (B) r/w 34 of IPC.

(3.) After arguing at length, learned counsel for the Applicants submits that he wants to withdraw the instant anticipatory bail application with regard to Applicant No.2.