MANISH ALIAS ANNU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) The applicants have filed this application under Section 439 of Cr.PC for grant of bail.

(3.) The case is taken up in the first half but at the request of the Counsel for the respondent/State to enable him to keep the responsible Officer present in Court, the case is directed to be taken up in the second half. Later on: