Madhya Pradesh High Court
Shashank Jain vs Union Of India on 22 January, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-2406-2018 (SHASHANK JAIN Vs UNION OF INDIA) 1 Jabalpur, Dated : 22-01-2018 Shri Devendra Kumar Shukla, counsel for the applicant. Shri Narinder Pal Singh Ruprah, standing counsel for Union of India.
After arguing for a while, learned counsel for the applicant seeks sh permission of this Court to withdraw this application filed under e Section 438 of Cr.P.C. for grant of anticipatory bail on behalf of ad applicant Shashank Jain.
Permission granted.
Pr Accordingly, this first application for anticipatory bail is a hy dismissed as withdrawn.
ad (J. P. GUPTA) M JUDGE of rt ou rv Digitally signed by REENA H SHARMA C Date: 2018.01.22 17:00:17 +05'30' h ig H