Madhya Pradesh High Court
Sonu @ Adarsh vs The State Of Madhya Pradesh on 24 February, 2020
Author: Virender Singh
Bench: Virender Singh
1
HIGH COURT OF MADHYA PRADESH : BENCH AT INDORE
M.Cr.C. No.4976/2020
Sonu @ Adarsh Vs. State of M.P.
Indore, Dated:-24/2/2020
Shri Avinesh Sirpurkar, learned senior counsel
with Shri Shivang Soni, counsel for the petitioner.
Shri R.K.Pathak, learned public prosecutor for the
respondent/State.
This second bail application filed by the petitioner under Section 439 of Cr.P.C in connection with Crime No.383/2017 for the offence punishable under Sections 302, 449, 324 and 34 of IPC and Section 25 of the Arms Act registered at police station Palasia, District Indore.
2. After arguing at length, learned counsel for the petitioner prays for withdrawal of the petition.
3. Prayer is allowed.
4. The petition is dismissed as withdrawn. However, considering the period of custody the trial Court is directed to expedite the trial.
(Virender Singh) Judge das Digitally signed by REENA PARTHO SARKAR Date: 2020.02.26 18:31:12 +05'30'