Madhya Pradesh High Court
Mitthu Singh Lodhi vs The State Of Madhya Pradesh on 26 August, 2019
Author: Mohammed Fahim Anwar
Bench: Mohammed Fahim Anwar
1 MCRC-34376-2019
The High Court Of Madhya Pradesh
MCRC-34376-2019
(MITTHU SINGH LODHI Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 26-08-2019
Shri Jafar Khan, learned counsel for the applicant.
Shri Veer Bahadur Singh, learned Panel Lawyer for the
respondent/State.
After arguing for a while, learned counsel for the applicant prays for withdrawal of this first application for anticipatory bail under Section 438 of the Code of Criminal Procedure filed on behalf of applicant.
Consequently, it is dismissed as withdrawn.
(MOHD. FAHIM ANWAR) JUDGE taj Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 26/08/2019 06:29:05