Ramgopal Dangi vs The State Of Madhya Pradesh
2021 Latest Caselaw 1674 MP

1 CRA-2625-2021 The High Court Of Madhya Pradesh CRA-2625-2021 (RAMGOPAL DANGI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 29-04-2021 Heard through Video Conferencing.

Shri Anil Khare, learned Senior Counsel with Shri Priyank Agrawal, learned counsel for the appellant.

Shri Manhar Dixit, learned Panel Lawyer for the State. Learned counsel for the appellant submits that in view of the judgment

dated 22.04.2021 passed in CRA. No.5189/20, the appellant is required to file a regular bail application. Hence, he seeks permission to withdraw this appeal with a liberty to file a regular bail application.

Prayer is allowed.

The appeal is dismissed as withdrawn with the liberty as prayed. Certified copy of impugned order be returned to the counsel for the appellant on placing on record the photocopy of the same.

(PRAKASH SHRIVASTAVA) JUDGE

mohsin

Signature Not Verified SAN

Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2021.04.30 10:52:22 IST