Madhya Pradesh High Court
Raghvendra Singh Alias Nyare Lodhi vs The State Of Madhya Pradesh on 19 March, 2021
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-15057-2021
The High Court Of Madhya Pradesh
MCRC-15057-2021
(RAGHVENDRA SINGH ALIAS NYARE LODHI Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 19-03-2021
Ms. Monica Mishra, learned counsel for the applicant.
Shri Avnees Singh, learned Public Prosecutor for the respondent/State.
I . A . No.8384/2021, an application for urgent hearing and I.A. No.8861/2021, an application under Section 301(2) of CrPC, are taken up, considered and allowed for the reasons mentioned therein.
Shri Vivek Mishra, learned counsel and his associates are permitted to appear on behalf of the complainant to assist the State counsel.
Learned counsel for the applicant prays for withdrawal of this first bail application filed under Section 439 of CrPC in connection with Crime No.265/2020 registered at Police Station Bhander, District Datia(M.P.) for offence under Sections 302, 34 of IPC.
Prayer is allowed.
Accordingly, the present bail application is dismissed as withdrawn.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE pwn* Pawan Kumar 2021.03.19 16:49:54 +05'30'