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Madhya Pradesh High Court

Rafiq Shah vs The State Of Madhya Pradesh on 16 October, 2023

Author: Anil Verma

Bench: Anil Verma

                                                               1
                            IN       THE     HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                        BEFORE
                                            HON'BLE SHRI JUSTICE ANIL VERMA
                                               ON THE 16 th OF OCTOBER, 2023
                                           MISC. CRIMINAL CASE No. 41483 of 2023

                           BETWEEN:-
                           RAFIQ SHAH S/O SATTAR SHAH, AGED ABOUT 55
                           YEAR S , OCCUPATION: LABOR R/O KHEDAMADHAV
                           TEHSIL BADNAGAR       DISTT. UJJAIN (MADHYA
                           PRADESH)

                                                                                             .....APPLICANT
                           (BY SHRI SANTOSH KUMAR MEENA - ADVOCATE FOR THE APPLICANT)


                           AND
                           THE STATE OF MADHYA PRADESH STATION HOUSE
                           OFFICER THROUGH POLICE STATION BADNAGAR
                           DISTT. UJJAIN (MADHYA PRADESH)

                                                                                          .....RESPONDENTS
                           (BY SHRI SACHIN JAISWAL - PANEL LAWYER FOR THE RESPONDENT
                           STATE)

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

After arguing at length, learned counsel for the applicant seeks to withdraw this fourth application for temporary bail filed under Section 439 of Cr.P.C.

Learned counsel for the respondent submits that the wife of the applicant is suffering from paralysis since last so many years and she is getting proper treatment and, therefore, there is no need to release the applicant temporarily.

In light of the aforesaid, the application is dismissed as withdrawn.

(ANIL VERMA) JUDGE rashmi Signature Not Verified Signed by: RASHMI PRASHANT Signing time: 17-10-2023 12:36:17