SHIV BHOLA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The aforesaid three bail applications are being disposed off by this common order as they arise out of the same crime number.

(2.) At the outset, learned counsel for the applicants seeks to withdraw application of Santosh Kumar with liberty to move application for grant of regular bail application. He prays that if regular bail application is moved, the Court below may be directed to decide his regular bail application on the same date.

(3.) In view of above, the application of Santosh Kumar is dismissed as withdrawn.