Madhya Pradesh High Court
Shiva vs The State Of Madhya Pradesh on 23 September, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.31437/2020 (Shiva s/o Antar Singh Versus The State of Madhya Pradesh AND VICTIM / PROSECUTRIX) Indore, Dated 23.09.2020 Mr. Suryapal Singh Chouhan, learned counsel for the applicant.
Mr. Sameer Verma, learned Panel Lawyer for the non- applicant / State of Madhya Pradesh.
Mr. Rahul Rathore, learned counsel for the objector / complainant / victim / prosecutrix.
They are heard. Perused the case diary / challan papers. After arguing for some time on the merits of the matter, learned counsel for the applicant seeks leave of this Court to withdraw this first bail application filed under Section 439 of Criminal Procedure Code, 1973.
Prayer is allowed.
Accordingly, Miscellaneous Criminal Case No.31437/2020 is dismissed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Digitally signed by Ramesh Chandra Pithawe Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.09.24 10:31:44 +05'30'