Madhya Pradesh High Court
Vilas vs The State Of Madhya Pradesh on 3 March, 2022
Author: Rajendra Kumar Verma
Bench: Rajendra Kumar Verma
The High Court of Madhya Pradesh : Bench at Indore M.Cr.C. No.1298/2022 (Vilas Vs. State of M.P.) Indore:03.03.2022 Shri Mitesh Jain, learned counsel for the applicant. Shri Rahul Solanki, learned Public Prosecutor for the non- applicant/State.
After arguing for sometime, learned counsel for the applicant prays for withdrawal of this first bail application filed under Section 439 of Cr.P.C.
Prayer is accepted.
The M.Cr.C. is dismissed as withdrawn.
(Rajendra Kumar (Verma)) Judge pn Digitally signed by PREETHA NAIR PREETHA NAIR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH INDORE, ou=JUDICIAL, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=5431da3716f911ecd1cb3fc6dc91ea2cacec60259cb241b9ad42416f404bb3 03, pseudonym=BEA9A029360DBE02FDC86E8557A519B70B35E1A7, serialNumber=0EC5BE08895BA17A6074239F753A38DE8188C5E65085178B87CD8C 85BA5B87CC, cn=PREETHA NAIR Date: 2022.03.04 18:06:31 +05'30'