Madhya Pradesh High Court
Anil Yadav @ Pepsi vs The State Of Madhya Pradesh Thr on 11 April, 2017
1
M.Cr.C.No.3562/2017
(Anil Yadav @ Pepsi v. State of M.P.)
11/04/2017
Shri Sushil Goswami, counsel for the applicant.
Shri B.P.S. Chauhan, Public Prosecutor for the
respondent/State.
Case diary is available.
Heard the learned counsel for the parties. This is an application filed under Section 439 of Cr.P.C. for grant of bail.
The applicant has been arrested on 01.03.2017 in connection with Crime No.83/2017 registered by Police Station Civil Lines, District Datia for offence punishable under Section 34 (2) of Excise Act.
After arguing at length, the counsel for the applicant seeks permission of this Court to withdraw the application with liberty to revive the same after the charge sheet is filed.
With the aforesaid liberty, the present application is dismissed as withdrawn.
(G.S.Ahluwalia)
(ra) Judge