Madhya Pradesh High Court
Angraj vs The State Of Madhya Pradesh on 15 July, 2021
Author: Shailendra Shukla
Bench: Shailendra Shukla
1 HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.5577 OF 2021 (Angraj vs The State of Madhya Pradesh) Indore, Dated 15.07.2021 Heard the Counsel through Video Conferencing. Mr. Shiv Kumar Golwalkar, learned counsel for the applicant.
Mr. Viraj Godha, learned counsel for the non- applicant/State.
This is second bail application filed by the applicant under Section 439 of the Code of Criminal Procedure, 1973.
After making elaborate submissions, learned counsel for the applicant prays for withdrawal of the bail application with liberty to file fresh bail application after examination of the prosecutrix.
Prayer is allowed.
Accordingly, the same is dismissed as withdrawn, with the aforesaid liberty, as prayed for.
Certified copy as per Rules.
(SHAILENDRA SHUKLA) JUDGE Arun/-
Digitally signed by ARUN NAIR Date: 2021.07.15 17:46:47 +05'30' 2HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE MISC. CRIMINAL CASE NO.5577 OF 2021 (Angraj vs The State of Madhya Pradesh)