Madhya Pradesh High Court
Kamta Patel vs The State Of Madhya Pradesh on 17 January, 2020
Author: Akhil Kumar Srivastava
Bench: Akhil Kumar Srivastava
1 MCRC-51616-2019 The High Court Of Madhya Pradesh MCRC-51616-2019 (KAMTA PATEL Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 17-01-2020 Shri Rajesh Kumar Tiwari, learned counsel for the applicant.
Shri R.P. Singh, learned Panel Lawyer for the State. Case diary is available.
Counsel for the applicant does not wish to press this application. Accordingly, this bail application is dismissed as withdrawn.
(AKHIL KUMAR SRIVASTAVA) JUDGE rao Digitally signed by SATYA SAI RAO Date: 20/01/2020 14:23:35