Pradyumna @ Ji Sahab Rathore vs The State Of Madhya Pradesh
2021 Latest Caselaw 2823 MP

                                                         1                           MCRC-22689-2021
                               The High Court Of Madhya Pradesh
                                         MCRC-22689-2021
                                 (PRADYUMNA @ JI SAHAB RATHORE Vs THE STATE OF MADHYA PRADESH)

                      4
                      Jabalpur, Dated : 29-06-2021
                              Through Video Conferencing.
                              Shri A.K.Jain, Advocate for the applicant.
                              Shri Atul Dwivedi, Panel Lawyer for the respondent/State.

Shri Shailendra Kumar Gangrade, Advocate for the Objector. It is submitted by the Objector that the trial is concluded and the case

is fixed for judgment on 03.07.2021 before the trial Court.

In the aforesaid situation, counsel for the applicant seeks withdrawal of the bail application filed under Section 439 of Cr.P.C on 04.05.2021 on behalf of the applicant Pradyumna alias Ji Sahab Rathore .

Permission is granted.

Application is dismissed as withdrawn.

                                                                             (B. K. SHRIVASTAVA)
                                                                                     JUDGE


                      Vin**




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Date: 2021.06.29
17:51:18 IST