Madhya Pradesh High Court
Kuldeep Singh Kushwah vs The State Of Madhya Pradesh on 21 April, 2015
1
M.Cr.C. No.3494.2015
(Kuldeep Singh Kushwah Vs. State of MP & Another)
21.04.2015
Shri Sanjay Singh, Advocate for the applicant.
Shri B. Raj Pandey, learned Government Advocate for the
respondent/State.
Learned counsel for the applicant seeks and is permitted to withdraw this bail application, which accordingly stands dismissed as withdrawn.
(Sheel Nagu) Judge Mehfooz/-