SAYAN GHOSH Vs. STATE OF SIKKIM

JUDGEMENT

(1.) It is submitted by learned Counsel for the Petitioners that on the non-filing of Charge-Sheet beyond the period of limitation as stipulated by law, both the Petitioners were granted bail by the Court of the learned Chief Judicial Magistrate, West Sikkim at Gyalshing. In the said circumstance, learned Counsel seeks to withdraw the application for bail.

(2.) The Respondent has no objection.

(3.) Considered and ordered accordingly.