Madhya Pradesh High Court
Gajendra vs State Of M.P. on 9 October, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.23629/2020 (Gajendra s/o Bala Prasad Sonaniya Sumit s/o Ramesh Chandra Versus The State of Madhya Pradesh AND VICTIM / PROSECUTRIX) Indore, Dated 09.10.2020 Mr. Manish Yadav, learned counsel for the applicants. Mr. Sameer Verma, learned Panel Lawyer for the non- applicant / State of Madhya Pradesh.
They are heard. Perused the case diary / challan papers. After arguing for some time on the merits of the matter, learned counsel for the applicants seeks leave of this Court to withdraw this first bail application filed under Section 439 of Criminal Procedure Code, 1973.
Prayer is allowed.
Accordingly, Miscellaneous Criminal Case No.23629/2020 is dismissed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Ramesh Chandra Pithawe Digitally signed by Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.10.12 10:39:56 +05'30'