Madhya Pradesh High Court
Ayyub Ali vs The State Of Madhya Pradesh on 20 October, 2020
Author: Rohit Arya
Bench: Rohit Arya
1 MCRC-18969-2020
The High Court Of Madhya Pradesh
MCRC-18969-2020
(AYYUB ALI Vs THE STATE OF MADHYA PRADESH)
10
Indore, Dated : 20-10-2020
Shri Arpit Singh, learned counsel for the applicant.
Shri Devashish Dubey, learned Panel Lawyer for the respondent/State.
Heard through Video Conferencing. FSL report is on record.
Learned counsel for the applicant seeks leave of the Court to withdraw the present bail application.
Prayer accepted.
Dismissed as withdrawn, accordingly.
(ROHIT ARYA) JUDGE sh SEHAR HASEEN Digitally signed by SEHAR HASEEN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=HIGH COURT OF MADHYA PRADESH BENCH INDORE, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=900ec6fc757798eaeb3df7a32860bd3298415a4d1c2d914 36213f2568c8f27da, serialNumber=e7dbba955b262c04b8413251ce7fb6f0b7dba610c5 7f1559c08bf6c6f5dd40d4, cn=SEHAR HASEEN Date: 2020.10.21 11:09:40 +05'30'