Madhya Pradesh High Court
Jassu @ Jaswant Singh Dhakad @ Dasrath vs The State Of Madhya Pradesh on 14 July, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-22677-2020
The High Court Of Madhya Pradesh
MCRC-22677-2020
(JASSU @ JASWANT SINGH DHAKAD @ DASRATH Vs THE STATE OF MADHYA PRADESH)
Gwalior, Dated : 14-07-2020
Shri Aklesh Gupta, learned counsel for the applicant.
Shri Rajesh Shukla, learned Dy. Additional Advocate General for
respondents/State.
In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been taken up for hearing through video conferencing to maintain social distancing.
After arguing for a while, learned counsel for the applicant seeks withdrawal of this application with liberty to surrender before the trial court and his application for regular bail. He further submits that looking to his injuries, the trial Court may be directed to decide the application as early as possible.
Prayer is accepted.
With the aforesaid liberty, this application is dismissed as withdrawn with direction to the trial court to decide the application for regular bail of the applicant as expeditiously as is possible.
(VISHAL MISHRA) JUDGE (LJ*) LOKENDRA JAIN 2020.07.14 18:15:48 -07'00'