Thakurdas vs The State Of Madhya Pradesh
2021 Latest Caselaw 414 MP

                                                                                                      1                           MCRC-10459-2021
                                                                The High Court Of Madhya Pradesh
                                                                          MCRC-10459-2021
                                                                                  (THAKURDAS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

        1
        Gwalior, Dated : 02-03-2021
                                                  Shri Rajkumar Joshi, and Shri Kunwar Sahab Singh, learned counsel
       for the petitioner.
                                                  Smt. Kalpana Parmar, learned PL for the respondent No.1/State.

Shri Narottam Sharma, learned counsel for the respondent No.2. When this court referred the judgment passed Hon'ble Apex Court in

the case of G.R. Ananda Babu Vs. State of Tamil Nadu passed in SLP (Cri) No.213/2021 dated 28.01.2021, then learned counsel for the applicant prays for withdrawal of this second anticipatory bail application under Section 438 of Cr.P.C. with liberty to submit before the course of justice and seek regular bail.

Prayer accepted.

Application stands dismissed as withdrawn.

(ANAND PATHAK) JUDGE

Rashid

Digitally signed by RASHID KHAN

RASHID KHAN DN: c=IN, o=HIGH COURT Of M P BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=23377d7d214c811801fc322b576ca4ed1954237f6324416af3985b5e 9940ed42, serialNumber=111cc474a72b078dc9a89f3cb13bb668fd8e0e91beda3cb721b bd836d768b09c, cn=RASHID KHAN Date: 2021.03.04 13:26:15 +05'30'