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Madhya Pradesh High Court

Netrapal Singh Chauhan vs The State Of Madhya Pradesh on 22 June, 2022

Author: Rajeev Kumar Shrivastava

Bench: Rajeev Kumar Shrivastava

                                     1
             IN THE HIGH COURT OF MADHYA PRADESH
                          AT GWALIOR
                                 BEFORE
             HON'BLE SHRI JUSTICE RAJEEV KUMAR SHRIVASTAVA
                              ON THE 22nd OF JUNE, 2022

        MISCELLANEOUS CRIMINAL CASE No. 26492 of 2022

         Between:-
         NETRAPAL SINGH CHAUHAN S/O RAGHUVEER
         SINGH CHAUHAN , AGED ABOUT 42 YEARS, 401,
         VIRENDRA VILAS S P OFFICE KE PICHHE CITY
         CENTER GWALIOR (MADHYA PRADESH)

                                                               .....PETITIONER
         (BY SHRI RISHI KUMAR - ADVOCATE )

         AND

         THE STATE OF MADHYA PRADESH INCHARGE
         POLICE STATION P.S. UNIVERSITY (MADHYA
         PRADESH)

                                                             .....RESPONDENTS
         (BY SHRI RAVINDRA SINGH - LEARNED DEPUTY ADVOCATE
         GENERAL FOR THE RESPONDENT-STATE.)

      This application coming on for hearing this day, the court passed the
following:
                                      ORDER

Learned counsel for the applicant prays for withdrawal of this first application filed under Section 438 of CrPC for grant of bail to the applicant with the liberty to revive his prayer after correct the application alongwith the documents..

Prayer is allowed.

Accordingly, the present application stands dismissed as withdrawn with the aforesaid liberty.

2

(RAJEEV KUMAR SHRIVASTAVA) JUDGE Prachi PRACHI MISHRA 2022.06.22 17:44:34 +05'30'