Madhya Pradesh High Court
Wahid Ali vs The State Of Madhya Pradesh on 21 January, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-747-2020 The High Court Of Madhya Pradesh MCRC-747-2020 (WAHID ALI Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 21-01-2020 Shri Ajay Kumar Jain, learned counsel for the Petitioner. Shri R.P. Singh, learned P.L. for the State. Case diary is available.
Learned counsel for the applicant prays for withdrawal of the application filed under Section 439 of Cr.P.C. for grant of regular bail.
Prayer is accepted.
Application stands dismissed as withdrawn.
(AKHIL KUMAR SRIVASTAVA) JUDGE pb Digitally signed by PRASHANT BAGJILEWALE Date: 22/01/2020 04:17:43