Madhya Pradesh High Court
Subhash Parashar vs The State Of Madhya Pradesh Thr on 14 November, 2017
1
M.Cr.C. No. 21482/2017
(Subhash Parasar vs. State of M.P.)
14/11/2017
Shri Prasun Maheshwari, Advocate for the
applicant.
Shri B.P.S. Chauhan, Public Prosecutor for the
respondent-State.
After arguing for some time, learned counsel for the applicant prays for and is permitted to withdraw this first bail application under section 439 of Cr.P.C. with liberty to repeat the prayer for bail after some time.
Accordingly, the instant bail application stands dismissed as withdrawn with the aforesaid liberty.
(S.A. Dharmadhikari) Judge Durgekar* SANJAY N. Digitally signed by SANJAY N. DURGEKAR DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=P. S., DURGEKA postalCode=474011, st=Madhya Pradesh, 2.5.4.20=afa4701a2661e1fb7720c022ff R c277608ce55ba67f3594a641181b9ae8 448e58, cn=SANJAY N. DURGEKAR Date: 2017.11.15 16:10:10 +05'30'