Pintu Bhadoriya vs The State Of Madhya Pradesh
2021 Latest Caselaw 823 MP

                                                1                           MCRC-14399-2021
                 The High Court Of Madhya Pradesh
                           MCRC-14399-2021
                              (PINTU BHADORIYA Vs THE STATE OF MADHYA PRADESH)

1
Gwalior, Dated : 17-03-2021
            Shri Heerendra Singh, learned counsel for the applicant.
            Shri Lokendra Shrivastava, Public Prosecutor for the respondent/State.

Case diary is available.

This is first application filed under Section 439 of Cr.P.C. for grant of bail.

It is submitted by the counsel for the State that as many as 21 criminal cases have been registered against the applicant.

It is submitted by the counsel for the applicant that he has already filed copy of eight judgments according to which applicant has been acquitted. However, the counsel for the applicant has expressed his ignorance about status of remaining thirteen cases.

Accordingly, the counsel for the applicant seeks permission of this Court to withdraw this bail application with liberty to revive the prayer after verifying the status of the remaining thirteen case.

With the aforesaid liberty, the application is dismissed as withdrawn.

(G.S. AHLUWALIA) JUDGE

ar

ABDUR RAHMAN 2021.03.18 10:38:36 +05'30'