Madhya Pradesh High Court
Shankarlal @ Lalu vs The State Of Madhya Pradesh on 3 June, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.12243/2020 (Shankarlal @ Lalu s/o Murarilal Ji Sharma Versus The State of Madhya Pradesh) Indore, Dated 03.06.2020 Mr. Abhishek Rathore, learned counsel for the applicant. Mr. Saransh Jain, learned Panel Lawyer for the non-ap- plicant / State of Madhya Pradesh.
They are heard. Perused the case diary / challan papers. This repeat (second) application under Section 439 of Criminal Procedure Code, 1973 for grant of temporary bail has been filed by the applicant, who is implicated in connection with Crime No.101/2018 registered at Police Station Ratan- garh, District Neemuch (MP) for offence punishable under Section 8 read with Section 15 of the Narcotic Drugs and Psy- chotropic Substances Act, 1985 on the ground that father of the applicant has expired on 14th March, 2020 and his last ritu- als are to be performed on 24th and 25th March, 2020.
After arguing for some time on the merits of the matter, learned counsel for the applicant seeks leave of this Court to withdraw the bail application, because the application has rendered infructuous.
Prayer allowed.
Accordingly, Miscellaneous Criminal Case No.12243/2020 is dismissed as withdrawn.
(S.K. Awasthi) Judge Pithawe RC Digitally signed by Ramesh Chandra Pithawe 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: 2020.06.03 16:22:43 +05'30'