Madhya Pradesh High Court
Rajabhai Dangi Thakur vs The State Of Madhya Pradesh on 18 March, 2016
MCRC-2128-2016
(RAJABHAI DANGI THAKUR Vs THE STATE OF MADHYA PRADESH)
18-03-2016
Shri B.J. Chourasia, learned counsel for the applicant.
Shri S.K. Shrivastava, 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