Madhya Pradesh High Court
Devendra Kumar Jain vs The State Of Madhya Pradesh on 7 September, 2015
MCRC-14757-2015
(DEVENDRA KUMAR JAIN Vs THE STATE OF MADHYA PRADESH)
07-09-2015
Shri Manoj Tiwari, counsel for the applicant.
Shri G.S.Thakur, Panel Lawyer for the State/ respondent.
Heard the learned counsel for the parties. At this stage, as prayed by the learned counsel for the applicant, application under section 438 of the Cr.P.C. filed by the applicant Devendra Kumar Jain is hereby dismissed being withdrawn with liberty that if the applicant surrenders before the concerned trial Court then, his application under Sections 437 or 439 of the Cr.P.C. as the case may be, shall be considered as early as possible.
(N.K. GUPTA) JUDGE