Jagdish Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 499 MP

                                        1                               MCRC-9661-2021
                 The High Court Of Madhya Pradesh
                           MCRC-9661-2021
                       (JAGDISH SINGH Vs THE STATE OF MADHYA PRADESH)

6
Gwalior, Dated : 04-03-2021
             Heard through Video Conferencing.
             Shri Aditya Sharma, learned counsel for the applicant.
             Shri Lokendra Shrivastava, learned PP for the respondent/State.

When learned counsel for the applicant was referred the judgment of Apex Court delivered in the case of G.R. Ananda Babu Vs. State of

Tamil Nadu passed in SLP (Cri) 213/2021 dated 28.01.2021, then counsel for the applicant seeks withdrawal of this second application filed under Section 438 of Cr.P.C. with liberty to submit before the course of justice and seek regular bail.

Prayer noted.

Accordingly, the present bail application is dismissed as withdrawn with the liberty as aforesaid.

(ANAND PATHAK) JUDGE

neetu SMT NEETU SHASHANK 2021.03.09 10:26:26 +05'30'