Madhya Pradesh High Court
Raju @ Shahjad vs The State Of Madhya Pradesh on 11 May, 2018
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.17167/2018
(Raju @ Shahjad Vs. State of M.P.)
Indore dated :11/05/2018
Shri L.S. Chandel, learned counsel for the applicant.
Shri Abhisehk Soni, learned Govt. Advocate for the
respondent/State.
Heard. Case diary perused.
This is repeat (second) application under Section 439, Cr.P.C for grant of bail in connection with Crime No.260/2017, Police Station- Rau, District-Indore, concerning offence under Sections 307, 323, 294 and 506/34 of the IPC.
After arguing some time, learned counsel for the applicant seeks permission of this Court to withdraw this application filed under Section 439 of the Cr.P.C.
Prayer is allowed.
Accordingly, this application is dismissed as withdrawn .
(S.K. Awasthi) Judge skt Digitally signed by Santosh Kumar Tiwari Date: 2018.05.11 19:34:34 +05'30'