Madhya Pradesh High Court
Sikander Kala vs The State Of Madhya Pradesh on 3 January, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 MCRC-58424-2021
The High Court Of Madhya Pradesh
MCRC No. 58424 of 2021
(SIKANDER KALA Vs THE STATE OF MADHYA PRADESH)
Indore, Dated : 03-01-2022
Shri Shantanu Sharma, learned counsel for the applicant.
Ms. Seema Maheshwari, learned Panel Lawyer for the
respondent/State.
Counsel for the applicant prays for withdrawal of the application with liberty to apply for regular bail before the trial Court.
In case the applicant surrenders and applies for regular bail, the application will be considered on the same day, if possible.
With the aforesaid liberty to the applicant, the application is dismissed as withdrawn.
CC as per rules.
(VIJAY KUMAR SHUKLA)
JUDGE
soumya
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN SOUMYA RANJAN
DALAI
Date: 2022.01.03
18:03:35 IST