Madhya Pradesh High Court
Chandmal Dandwani vs The State Of Madhya Pradesh on 15 February, 2017
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M. CR. C. No. 1669 / 2017
15/02/2017
Mr. Z A Khan, learned senior counsel appearing
with Mr. Ramesh Gangare Advocate for the applicant.
Mr. Pankaj Wadhwani, learned counsel for the
respondent - State.
Learned counsel for the applicant prays for withdrawal of the present bail petition with liberty to surrender and file a bail petition u/S. 439 of the Code of Criminal Procedure, 1973 before the competent court.
Present petition is accordingly dismissed as withdrawn with the aforesaid liberty. In case an application is preferred u/S. 439 of the Code of Criminal Procedure, 1973, the same shall be heard on the same day.
Certified copy, as per Rules.
(S. C. SHARMA) JUDGE KR