Madhya Pradesh High Court
Sonu Rathore vs The State Of Madhya Pradesh on 7 January, 2025
Author: Sunita Yadav
Bench: Sunita Yadav
1 MCRC-55311-2024 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR MCRC No. 55311 of 2024 (SONU RATHORE Vs THE STATE OF MADHYA PRADESH ) Dated : 07-01-2025 Shri Atul Gupta - advocate for the petitioner.
Ms. Dr. Anjali Gyanani P.P. appearing on behalf of Advocate General.
Learned counsel for the applicant prays for and is permitted to withdraw this first bail application under section 483 of BNSS in relation to crime No. 214/2024 registered at police station Porsa, District Morena (M.P.).
Accordingly, the instant bail application stands dismissed as withdrawn.
(SUNITA YADAV) JUDGE Durgekar Signature Not Verified Signed by: SANJAY NAMDEORAO DURGEKAR Signing time: 07-01-2025 05:49:11 PM