Madhya Pradesh High Court
Smt. Shashi Thamas vs The State Of Madhya Pradesh on 20 April, 2016
MCRC-5279-2016
(SMT. SHASHI THAMAS Vs THE STATE OF MADHYA PRADESH)
20-04-2016
Shri S. Mukherjee, learned counsel for the applicant.
Shri Anubhav Jain, learned P.L. for the respondent/State.
Learned counsel for the applicant does not wish to press the bail application.
Accordingly, it is dismissed as not pressed.
(J.K. MAHESHWARI) JUDGE