Madhya Pradesh High Court
Hinglaj @ Kanha Gir vs The State Of Madhya Pradesh on 16 January, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-1555-2020
The High Court Of Madhya Pradesh
MCRC-1555-2020
(HINGLAJ @ KANHA GIR Vs THE STATE OF MADHYA PRADESH)
Gwalior, Dated : 16-01-2020
Shri Rahul Chauhan, learned counsel for the applicant.
Shri R.K. Mishra, learned Public Prosecutor for the respondent/State.
When learned counsel for the State referred the fact that in Test Identification Parade, prosecutrix has identified the applicant, then learned counsel for the applicant seeks withdrawal of this first bail application filed under Section 439 of Cr.P.C.
Accordingly, bail application stands dismissed as withdrawn.
(ANAND PATHAK) JUDGE shanu* SHANU RAIKWAR 2020.01.16 17:22:48 -08'00'