Madhya Pradesh High Court
Harbhajan Kumar vs The State Of Madhya Pradesh on 18 January, 2019
THE HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.2039/2019
(Harbhajan Kumar Vs. State of M.P.)
Indore dated :18/01/2019
Shri J.S. Gurjar, learned counsel for the applicant.
Shri A.S. Sisodia, learned Govt. Advocate for the
respondent/State.
Heard. Case diary perused.
This is first application under Section 439, Cr.P.C for grant of bail in connection with Crime No.314/2018, registered at Police Station-Palasiya, District-Indore, concerning offence under Sections 419, 420, 467, 468 and 471/34 of the IPC.
After arguing at length on the merit of the case, learned counsel for the applicant seeks permission of this Court to withdraw this application.
Prayer is allowed.
Accordingly, this application is dismissed as withdrawn .
(S.K. Awasthi) Judge skt Santosh Kumar Tiwari 2019.01.18 18:24:57 +05'30'