SATYA DEVI KASHYAP Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Learned counsel for the applicant states that he does not want to press the ad-interim bail application i.e. I.A. No. 01/2023 which has been filed on behalf of the applicant on the medical grounds. He further states that the present matter may be finally heard.

(2.) In view of the same, the ad-interim application i.e. I.A. No.01/2023 is rejected and the Court proceeds to hear the matter finally as the learned State Counsel states that she is having the case diary.

(3.) This is the first bail application filed under Sec. 439 of the Code of Criminal Procedure, 1973 for grant of regular bail to the applicant who has been arrested in connection with Crime No. 262 of 2023 registered at Police Station 'Janjgir Champa (C.G.) for the offence punishable under Sec. 34(2) of the Chhattisgarh Excise Act.