Madhya Pradesh High Court
Halke Yadav vs The State Of Madhya Pradesh on 3 January, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 MCRC-51558-2021 The High Court Of Madhya Pradesh MCRC No. 51558 of 2021 (HALKE YADAV Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 03-01-2022 Shri Arvind Kumar Soni, learned counsel for the applicant.
Learned counsel for the applicant after arguing for some time and unable to convince this Court that there is any change in circumstance prays for withdrawal of this Fifth bail application.
Accordingly, M.Cr.C. is dismissed as withdrawn.
(VIVEK AGARWAL) JUDGE AT Signature Not Verified SAN Digitally signed by APARNA TIWARI Date: 2022.01.05 12:36:10 IST