Madhya Pradesh High Court
Kamlesh Prajapati (Prajapat) vs The State Of Madhya Pradesh on 23 October, 2021
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.29648 OF 2021 (Kamlesh Prajapati (Prajapat) vs The State of Madhya Pradesh) Indore, Dated 23.10.2021 Mr. Yogesh Jaiswal, learned counsel for the applicant. Mr. Sachin Jaiswal, learned counsel for the non- applicant/State.
Mr. L.R. Bhatnagar, learned counsel for the objector/complainant.
This is first bail application filed under Section 439 of the Code of Criminal Procedure, 1973.
After making elaborate submissions, learned counsel for the applicant prays for withdrawal of the present bail application.
Prayer is allowed.
Accordingly, the same is dismissed as withdrawn, as prayed for.
Certified copy as per Rules.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2021.10.23 18:06:05 +05'30' 2HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.29648 OF 2021 (Kamlesh Prajapati (Prajapat) vs The State of Madhya Pradesh)