Madhya Pradesh High Court
Suresh Dhanak vs The State Of Madhya Pradesh on 24 April, 2026
NEUTRAL CITATION NO. 2026:MPHC-JBP:32183
1 MCRC-18161-2026
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE DEVNARAYAN MISHRA
ON THE 24th OF APRIL, 2026
MISC. CRIMINAL CASE No. 18161 of 2026
SURESH DHANAK
Versus
THE STATE OF MADHYA PRADESH
Appearance:
Shri Dilip Kumar Shrivastav - Advocate for the applicant.
Shri Naveen Thakur - Government Advocate for the respondent/State.
ORDER
After arguing at length and unable to convince this Court, learned counsel for the applicant seeks permission of this Court to withdraw this first bail application filed under Section 483 of BNSS, 2023.
2. Permission is granted.
3. Accordingly, this M.Cr.C. is dismissed as withdrawn .
(DEVNARAYAN MISHRA) JUDGE VB* Signature Not Verified Signed by: VINAY KUMAR BURMAN Signing time: 24-04-2026 17:59:23