Madhya Pradesh High Court
Deepak @ Daddu Jhariya vs The State Of Madhya Pradesh on 3 July, 2020
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 MCRC-9636-2020
The High Court Of Madhya Pradesh
MCRC-9636-2020
(DEEPAK @ DADDU JHARIYA Vs THE STATE OF MADHYA PRADESH)
6
Jabalpur, Dated : 03-07-2020
The matter is taken up through Video Conferencing.
Shri D.S. Lodhi, learned counsel for the applicant.
Shri J. Shrivastava, learned Panel Lawyer for the respondent/State.
After arguing for a while, learned counsel for the applicant prays for withdrawal of this second application for bail under Section 439 of the Code of Criminal Procedure, 1973 filed on behalf of the applicant-Deepak @ Daddu Jhariya with liberty to renew the prayer either after recording the statements of complainant and witnesses related with the identification of stolen property memo or after three months whichever is earlier.
Consequently, it is dismissed as withdrawn with liberty as prayed.
(MOHD. FAHIM ANWAR) JUDGE taj Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 03/07/2020 16:21:16