Madhya Pradesh High Court
Smt. Kranti vs The State Of Madhya Pradesh on 10 January, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-131-2020 The High Court Of Madhya Pradesh MCRC-131-2020 (SMT. KRANTI Vs THE STATE OF MADHYA PRADESH) Gwalior, Dated : 10-01-2020 Shri Rajmani Bansal, learned counsel for the applicant.
Shri Amit Saxena, learned Public Prosecutor for the State. After arguing for some time, learned counsel for the applicant prays for withdrawal of the first bail application under Section 438 of Cr.P.C..
Prayer is allowed.
Accordingly, the first bail application is dismissed as withdrawn.
(VISHAL MISHRA) JUDGE AK/-
ANAND KUMAR 2020.01.10 18:13:51 +05'30'