Madhya Pradesh High Court
Kamu vs The State Of Madhya Pradesh on 13 October, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.33882/2020 (Kamu s/o Ramu Bhil Versus The State of Madhya Pradesh AND PROSECUTRIX / VICTIM) Indore, Dated 13.10.2020 Mr. Mohan Lal Patidar, learned counsel for the applicant.
Mr. Sameer Verma, learned Panel Lawyer for the non- applicant / State of Madhya Pradesh.
They are heard. Perused the case diary / challan papers. After arguing for some time on the merits of the matter, learned counsel for the applicant seeks leave of this Court to withdraw this first bail application filed under Section 439 of Criminal Procedure Code, 1973 with liberty to the applicant to renew his / her prayer after recording of court statement of the prosecutrix.
Prayer is allowed.
With the aforesaid liberty, Miscellaneous Criminal Case No.33882/2020 is dismissed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Digitally signed by Ramesh Chandra Pithawe Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.10.14 10:22:42 +05'30'