Madhya Pradesh High Court
Chotu Katiya @ Bhagwan Singh vs The State Of Madhya Pradesh on 9 January, 2018
THE HIGH COURT OF MADHYA PRADESH
MCRC-530-2018
(CHOTU KATIYA @ BHAGWAN SINGH Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 09-01-2018
Shri Vijay Chandra Rai, learned counsel for the applicant.
Shri R.N. Yadav, learned P.L. for the respondent/State.
Learned counsel for the applicant submits that he has instructions from the applicant to withdraw this bail application filed sh under Section 438 of Cr.P.C.
Accordingly, in view of open Court statement made by learned e ad counsel for the applicant, this M.Cr.C. stands dismissed as withdrawn.
Pr (H.P. SINGH) JUDGE a hy ad M sp Digitally signed of by SAVITRI PATEL Date: 2018.01.10 12:47:39 +05'30' rt ou C h ig H