Madhya Pradesh High Court
Ramnik Patel vs The State Of Madhya Pradesh Thr on 12 October, 2018
1 MCRC-40098-2018
The High Court Of Madhya Pradesh
MCRC-40098-2018
(RAMNIK PATEL Vs THE STATE OF MADHYA PRADESH THR)
Gwalior, Dated : 12-10-2018
Shri R.K.Sharma, Senior Advocate with Shri M.K. Chaudhary and Shri
S.S. Kushwah, Counsel for the applicant.
Shri RVS Ghuraiya, Public Prosecutor for the respondent /State.
Shri Anil Kumar Mishra and Shri Rajesh Kumar Shukla, Counsel for the complainant.
Case diary is available.
This is second application filed under Section 438 of Cr.P.C. for grant of anticipatory bail.
At the outset, it is submitted by the counsel for the applicant that he may be permitted to withdraw this application with liberty to file afresh along with all necessary documents.
With aforesaid liberty, the application is dismissed as withdrawn.
(G.S. AHLUWALIA) JUDGE (alok) ALOK KUMAR 2018.10.12 13:55:20 +05'30'