Madhya Pradesh High Court
Parimal Singh vs The State Of Madhya Pradesh on 22 September, 2020
Author: Anand Pathak
Bench: Anand Pathak
1 MCRC-35142-2020
The High Court Of Madhya Pradesh
MCRC-35142-2020
(PARIMAL SINGH Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 22-09-2020
Shri Samar Ghuraiya, learned counsel for the applicant.
Shri A.P.S. Tomar, learned PL for the respondent/State.
Heard through Video Conferencing. Learned counsel for the applicant prays for withdrawal of this first bail application under Section 439 of Cr.P.C. filed by the applicant.
Prayer accepted.
Resultantly, application stands dismissed as withdrawn (ANAND PATHAK) JUDGE Rashid RASHID KHAN Digitally signed by RASHID KHAN DN: c=IN, o=HIGH COURT Of M P BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f6324416af3985b5e9940ed42, serialNumber=111cc474a72b078dc9a89f3cb13bb668fd8e0e91beda3cb721bbd836d768b09c, cn=RASHID KHAN Date: 2020.09.23 11:24:11 +05'30'