Madhya Pradesh High Court
Piyush Jain vs The State Of Madhya Pradesh on 8 July, 2020
Author: Virender Singh
Bench: Virender Singh
HIGH COURT OF MADHYA PRADESH
BENCH AT INDORE
M.Cr.C No.20374/2020
Piyush Vs. State of MP
Indore Dated:-08/07/2020
Shri R.R Bhatnagar, learned counsel for the petitioner.
Smt. Archana Maheshwari, learned panel lawyer for the
respondent/State.
This is the first application under section 438 of the Cr.P.C in crime no.245/2020 under section 354-A, 354-D, 506, 294, 323 of the IPC registered at police station Sitamau District Mandsaur.
2. It is submitted by the learned counsel for the petitioner that as all the offences charged against the petitioner are bailable, therefore, he does not want to press his petition for anticipatory bail and instead he wants to press his prayer before the Trial Court.
3. Prayer is allowed.
4. With the aforesaid, the present petition stands disposed off.
(Virender Singh) Judge sourabh Digitally signed by SOURABH YADAV Date: 2020.07.09 12:33:57 +05'30'