Arjun Kushwah vs The State Of Madhya Pradesh
2021 Latest Caselaw 8082 MP

                                                 1                             CRA-6946-2021
               The High Court Of Madhya Pradesh
                        CRA No. 6946 of 2021

(ARJUN KUSHWAH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Gwalior, Dated : 01-12-2021 Shri Suresh Agrawal, learned counsel for the appellant.

Shri Sanjam Jain, learned Public Prosecutor for the State. Looking to the office objection and in view of the judgment of this Court in the case of Sunita Gandharva Vs. State of M.P., 2020 (3) MPLJ (Cri.) 247, later on affirmed by Division Bench of this Court at Jabalpur in

the case of Pramod Yadav Vs. State of M.P., 2021 JLJ (2) 429 , learned counsel for the appellant seeks withdrawal of this appeal with liberty to file regular bail application under Section 439 of Cr.P.C.

Prayer accepted.

Appeal is dismissed as withdrawn with aforesaid liberty. Office is directed to return certified copy of impugned order to the appellant after its replenishment with photocopy.

(ANAND PATHAK) JUDGE

AK/-

ANAND KUMAR 2021.12.02 11:27:11 +05'30'