Madhya Pradesh High Court
Ajmer Singh Yadav vs The State Of Madhya Pradesh on 26 July, 2019
1 MCRC-30653-2019
The High Court Of Madhya Pradesh
MCRC-30653-2019
(AJMER SINGH YADAV Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 26-07-2019
Ms. Nidhi Patankar, learned counsel for the applicant.
Shri Sumit Mishra, learned Panel Lawyer for the respondent-State.
After arguing for a while, learned counsel for the applicant seeks withdrawal of this application with liberty to pursue his other remedy in accordance with law before competent criminal court. His only anxiety is early disposal of the application.
Prayer is accepted.
Accordingly, application under Section 438 of Cr.P.C. is dismissed as withdrawn with liberty that if applicant file regular bail, then the same shall be heard and decided at an expeditious note by the court concerned.
(ANAND PATHAK) JUDGE VC VARSHA CHATURVEDI 2019.07.27 11:02:54 -07'00'