Madhya Pradesh High Court
Ram Gopal Yadav @ Gopu vs The State Of Madhya Pradesh on 29 March, 2016
MCRC-4131-2016
(RAM GOPAL YADAV @ GOPU Vs THE STATE OF MADHYA PRADESH)
29-03-2016
Shri R.P. Thakur, learned counsel for the applicant.
Shri D.K. Paroha, learned Panel Lawyer for the respondent/State.
Having argued for quite a long time, learned counsel for applicant Ram Gopal Yadav @ Gopu seeks leave to withdraw the second bail application under Section 439 of the Cr.P.C. Leave is granted.
Accordingly, this bail application is dismissed as withdrawn.
(RAJENDRA MAHAJAN) JUDGE