Madhya Pradesh High Court
Ajay Jaiswal vs The State Of Madhya Pradesh on 7 August, 2020
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 MCRC-3291-2020 The High Court Of Madhya Pradesh MCRC-3291-2020 (AJAY JAISWAL Vs THE STATE OF MADHYA PRADESH) 8 Jabalpur, Dated : 07-08-2020 Heard through Video Conferencing. Mr.Shivraj Kushwaha, learned counsel for the applicant. Mr.Utkarsh Agrawal, learned PL for the State. Learned counsel for the applicant prays for withdrawal of the application with liberty to file an appropriate application before the learned Trial Court for regular bail.
If such an application is filed, the learned Trial Court is requested to deal with it expeditiously.
The application is dismissed with liberty as aforementioned.
(ATUL SREEDHARAN) JUDGE ss Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2020.08.07 18:46:03 IST