Madhya Pradesh High Court
Omkar Rajawat vs The State Of Madhya Pradesh on 17 February, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-6570-2020
The High Court Of Madhya Pradesh
MCRC-6570-2020
(OMKAR RAJAWAT Vs THE STATE OF MADHYA PRADESH)
2
Gwalior, Dated : 17-02-2020
Shri Shivpratap Singh, learned counsel for the applicant.
Shri Vikrant Sharma, learned PP for the respondent/State.
Learned counsel for the applicant seeks withdrawal of this third application filed under Section 439 of Cr.P.C. for grant of bail to the applicant.
Prayer noted.
Accordingly the present bail application stands dismissed as withdrawn.
(ANAND PATHAK) JUDGE neetu SMT NEETU SHASHANK 2020.02.17 17:02:49 +05'30'