Madhya Pradesh High Court
Kamlesh Kumar Sharma vs M.P.M.K.V.V. Ltd Thr. on 1 April, 2016
Kamlesh Kumar Sharma v. State of M.P.
Mcrc.2739.2016
01/04/2016
Shri P.K. Katare, Advocate for the applicant.
Shri Rinkesh Goyal, Advocate for the respondent.
Case diary is available.
This is the first bail application filed by the applicant/accused under Section 438 of Cr.P.C for grant of anticipatory bail, apprehending his arrest in connection with Criminal Case No.336/2014, pending before the Court of Special Judge Electricity Act for the offences registered u/S. 138 (1) (b) r/w Sec. 135 of the Electricity Act.
Heard the arguments at length of both the parties. Thereafter, learned counsel for the applicant/accused seeks permission to withdraw this application. Hence, the application is dismissed as withdrawn.
(M.K. Mudgal) Judge ar