Indian Kanoon - Search engine for Indian Law

Madhya Pradesh High Court

Hanumant Sharan vs The State Of Madhya Pradesh on 23 February, 2024

Author: Prem Narayan Singh

Bench: Prem Narayan Singh

                                                               1
                           IN       THE       HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                       BEFORE
                                      HON'BLE SHRI JUSTICE PREM NARAYAN SINGH
                                                ON THE 23 rd OF FEBRUARY, 2024
                                           MISC. CRIMINAL CASE No. 57115 of 2023

                          BETWEEN:-
                          HANUMANT SHARAN     S/O SHRI RADHKISHAN
                          MEWADA, AGED ABOUT 41 YEARS, OCCUPATION:
                          SERVICE R/O SABJI MARKET PARAYAN CHOUK
                          RAJGARH (MADHYA PRADESH)

                                                                                               .....APPLICANT
                          (BY SHRI MANOJ SAXENA, ADVOCATE)

                          AND
                          THE STATE OF MADHYA PRADESH STATION HOUSE
                          OFFICER THROUGH POLICE STATION RAJGARH DISTT.
                          RAJGARH (MADHYA PRADESH)

                                                                                          .....RESPONDENT
                          (BY SHRI SURENDRA GUPTAJ, GOVERNMENT ADVOCATE)
                          (BY SHRI SACHIN JAISWAL, ADVOCATE FOR OBJECTOR)

                                   This application coming on for admission this day, the court passed the
                          following:
                                                                ORDER

This is second bail application filed under Section 439 of the Code Criminal Procedure, 1973 for grant of bail to the applicant.

2 . After arguing at length, learned counsel for the applicant prays for withdrawal of the application with liberty to file afresh after six months from today.

3. At the request of counsel, matter has been considered.

4. In view of the above, present M.Cr.C. No. 57115/2023 is dismissed as withdrawn with aforesaid liberty.

(PREM NARAYAN SINGH) JUDGE Vindesh Signature Not Verified Signed by: VINDESH RAIKWAR Signing time: 2/23/2024 6:07:18 PM