Jammuna Bai vs The State Of Madhya Pradesh
2021 Latest Caselaw 7067 MP

                                           1                              MCRC-50046-2021
            The High Court Of Madhya Pradesh
                    MCRC No. 50046 of 2021
                           (JAMMUNA BAI Vs THE STATE OF MADHYA PRADESH)

2
Gwalior, Dated : 29-10-2021
         Shri Ashirbad Dwivedi, learned counsel for the applicant.
         Shri Kuldeep Singh, learned PP for the respondent/State.

When learned Public Prosecutor for the respondents/State referred the course of events and the judgment passed by Hon'ble Apex Court in the case o f 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 seeks withdrawal of this third application filed under Section 438 of Cr.P.C. with liberty to submit before the course of justice and seek regular bail. However, the only anxiety of learned counsel for the applicant is expeditious hearing of his regular bail application.

Prayer noted.

Application is dismissed as withdrawn with liberty as aforesaid. It is expected that if applicant after surrender moves regular bail application, then same shall be decided as expeditiously as possible on its

own merits.

(ANAND PATHAK) JUDGE

Rashid RASHID KHAN 2021.10.30 12:16:40 +05'30'