Jaheer Shah vs The State Of Madhya Pradesh
2021 Latest Caselaw 1434 MP

1 MCRC-5171-2020 The High Court Of Madhya Pradesh MCRC-5171-2020 (JAHEER SHAH Vs THE STATE OF MADHYA PRADESH)

Jabalpur, Dated : 08-04-2021 Ms. Pooja Gajra, learned counsel for the applicant.

Mr. S.K. Raghuvanshi, learned Panel Lawyer for the State. Learned counsel appearing for the applicant prays for withdrawal of the bail application as the same has become infructuous and a final judgment has been passed in the trial.

Considering the aforesaid, the application is dismissed as withdrawn.

                                                                               (VISHAL DHAGAT)
                                                                                    JUDGE


                      sj




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Date: 2021.04.08
17:43:39 IST