Madhya Pradesh High Court
Darshana Kaur vs The State Of Madhya Pradesh on 28 May, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.19709/2018
( Darshana Kour & Ors Vs. State of M.P.)
Indore dated :28/05/2018
Shri Anil Ojha, learned counsel for the applicants.
Shri R.R. Maheshwari, learned Govt. Advocate for the
respondent/State.
Heard. Case diary perused.
This is first application under Section 439, Cr.P.C for grant of bail in connection with Crime No. 25/2018, Police Station-Singoli, District-Neemuch, concerning offence under Section 8/15 of the NDPS Act.
After arguing for some time, learned counsel for the applicants seeks permission of this Court to withdraw this application.
Prayer is allowed.
Accordingly, this application is dismissed as withdrawn.
(S.K. Awasthi) Vacation Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.05.28 19:17:35 +05'30'