Madhya Pradesh High Court
Rakesh @ Akku Pandit Sharma vs The State Of Madhya Pradesh on 7 February, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-1534-2020
The High Court Of Madhya Pradesh
MCRC-1534-2020
(RAKESH @ AKKU PANDIT SHARMA Vs THE STATE OF MADHYA PRADESH)
4
Gwalior, Dated : 07-02-2020
Smt. Sangeeta Pachauri, advocate for the applicant.
Shri Aditya Singh Ghuraiya, Public Prosecutor for the
respondent/State.
Learned counsel for the applicant seeks withdrawal of this first bail application filed under Section 439 of Cr.P.C. with liberty to move an appropriate application.
Prayer accepted.
With the aforesaid liberty, the present bail application stands dismissed as withdrawn.
(VISHAL MISHRA) JUDGE vpn VIPIN KUMAR AGRAHARI 2020.02.08 10:39:52 +05'30' VALSALA VASUDEVAN 2018.10.26 15:14:29 -07'00'