Madhya Pradesh High Court
Rajan Singh @ Adarsh vs The State Of Madhya Pradesh on 15 July, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
BEFORE
HON'BLE SHRI JUSTICE VISHAL DHAGAT
ON THE 15th OF JULY, 2022
MISC. CRIMINAL CASE No. 30595 of 2022
Between:-
RAJAN SINGH @ ADARSH S/O SHRI
BRIJMOHAN SINGH , AGED ABOUT 27 YEARS,
OCCUPATION: AGRICULTURE VILLAGE ITAHA
P.S. SAGRA DISTRICT REWA (MADHYA
PRADESH)
.....APPLICANT
(BY SHRI P.S. GAHARWAR - ADVOCATE)
AND
THE STATE OF MADHYA PRADESH THROUGH
P.S. SAGRA REWA (MADHYA PRADESH)
.....RESPONDENTS
(BY SHRI MANAS VERMA - GOVERNMENT ADVOCATE)
This application has come up for hearing on this day, the court passed
the following:
ORDER
After arguing for some time, learned counsel appearing for applicant prays for withdrawal of this MCRC.
Prayer is allowed.
Accordingly, this MCRC is dismissed as withdrawn.
Applicant is at liberty to file repeat bail application after examination of eye witness in the case.
SHABANA ANSARI Digitally signed by SHABANA ANSARI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=4bc06f2e678b75148b60bb7947ee9ffc5ed27ef1f43a5d4d93d2d13dda510735, pseudonym=B646F86821C200C9792A53984F1D0790135DE39A, serialNumber=8A5E15A33816E651B4DB52BF3225281EF6C191F68E5EBE90A6E101CF42422711, cn=SHABANA ANSARI Date: 2022.07.15 17:36:48 +05'30' (VISHAL DHAGAT) JUDGE 2 shabana