Madhya Pradesh High Court
Jayant @ Monu Lal vs The State Of Madhya Pradesh on 17 November, 2017
THE HIGH COURT OF MADHYA PRADESH
MCRC-18556-2017
(JAYANT @ MONU LAL Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 17-11-2017
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Shri Ashish Tiwari, Counsel for the applicant.
ad
Shri Ajay Tamrakar, Panel Lawyer for the respondent/State.
Pr This is first application under Section 439 of the Cr.P.C. for grant of bail.
a hy The applicant has been arrested on 30.08.2017 in connection with Crime No.287/2017 registered by Police Station Kotwali, District ad Jabalpur for the offences punishable under Sections 341, 294 and M 307/34 of IPC.
In view of the short period of the detention, the counsel for the of applicant seeks permission of this Court to withdraw this application.
rt It is, accordingly, dismissed as withdrawn. ou C (G.S. AHLUWALIA) h JUDGE ig H sp/-
SUNIL Digitally signed by SUNIL KUMAR PATEL DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=482004, st=Madhya Pradesh, KUMAR 2.5.4.20=3ad456309c8cfa67fdf9acdac694 9bbc6ea3342f02b1af1bdaf3424a04c11d9 9, serialNumber=5011b37a3dd5e32019f501f PATEL 10e878d2f118732491b5f40bdc9923237d9 54365b, cn=SUNIL KUMAR PATEL Date: 2017.11.17 18:41:56 +05'30'