Madhya Pradesh High Court
Rajkishor Patel vs The State Of Madhya Pradesh on 21 April, 2016
MCRC-6675-2016
(RAJKISHOR PATEL Vs THE STATE OF MADHYA PRADESH)
21-04-2016
Shri D.P. Patel, learned counsel for the applicants. Ms. Manjit P.S. Chukkal, learned Panel Lawyer for the non- applicant.
This is first bail application under Section 438 Cr.P.C in connection with Crime No.239/2014 registered at Police Station Tala District Satna for the offence under Section 436/34 of IPC.
After arguing for sometime, learned counsel for the applicants seeks withdrawal of the bail petition with a direction to surrender the applicants before the Trial Court and the Court may be directed to consider the bail application on the same date.
Prayer for surrender has not been opposed by the other side.
Considering the aforesaid, the bail petition stands dismissed as withdrawn with a direction to the applicants to surrender before the Trial Court and apply for regular bail, which shall be decided as expeditiously as possible. Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE