Madhya Pradesh High Court
Ajay vs State Of M.P. on 24 August, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.29144/2020 (Ajay s/o Laxminarayan Versus The State of Madhya Pradesh) Indore, Dated 24.08.2020 Mr. Kamal Kumar Tiwari, learned counsel for the applicant.
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 applicant seeks leave of this Court to withdraw this first bail application filed under Section 439 of Criminal Procedure Code, 1973 with liberty to the applicant to renew his prayer after recording court statement of the pros- ecutrix / victim.
Prayer is allowed.
With the aforesaid liberty, Miscellaneous Criminal Case No.29144/2020 is dismissed as withdrawn.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: 2020.08.25 10:44:54 +05'30'