Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 1 July, 2015
1
M.Cr.C.No.2385/2015
Sharad Yadav Vs. State of M.P.
01-07-2015
Shri Ajay Singh Rathore, learned counsel for the
applicant.
Shri Prabal Solanki, learned Government Advocate for
the respondent/State.
State Counsel is under the receipt of the case diary. Heard on merits of this petition.
On behalf of the applicant, this petition is preferred under Section 439 of the Code of Criminal Procedure for grant of bail to the applicant as he is under custody since 19-02-2015 in connection of Crime No.285/2014 registered at Police Station Jhansi Road, Gwalior for the offences of Sections 419, 420, 467, 468, 471, 120-B, 201 of IPC and under Section 3/4 of M.P. Recognized Examination Act.
At the outset applicant's counsel seeks permission to withdraw this petition with liberty to revive the prayer for bail after 15-07-2015, dead line to conclude investigation of matter fixed by the Apex Court.
Considering the aforesaid prayer, without expressing any opinion on the merits of the matter, petition is dismissed as withdrawn and not pressed with the liberty aforesaid.
(U.C.Maheshwari) (B.D. Rathi)
Judge Judge
Anil*