LAWS(CHH)-2021-11-18

MANSAI Vs. STATE OF CHHATTISGARH

Decided On November 22, 2021
Mansai Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Mr. Vikas Pandey, learned counsel for the applicant in MCRC No.6759 of 2021, at the outset, seeks permission of this Court for withdrawal of bail application with respect to Nirmal Nageshiya at this stage with liberty to revive the same at appropriate stage.

(2.) Mr. Verma, learned State counsel submits that he is having no objection on the submission made by learned counsel for the applicant Nirmal Nageshiya.

(3.) In view of above, bail application insofar it relates to Nirmal Nageshiya is dismissed as withdrawn with aforesaid liberty.