Mamta vs The State Of Madhya Pradesh
2021 Latest Caselaw 7069 MP

                                      1                           MCRC-51042-2021
          The High Court Of Madhya Pradesh
                  MCRC No. 51042 of 2021
                         (MAMTA Vs THE STATE OF MADHYA PRADESH)

2
Gwalior, Dated : 29-10-2021
         Shri Pradeep Katare, 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 second application filed under Section 438 of Cr.P.C. with liberty to submit the applicant before the course of justice and seek regular bail.

Prayer noted.

Application is dismissed as withdrawn with liberty as aforesaid.

(ANAND PATHAK) JUDGE

Rashid

RASHID KHAN 2021.10.30 12:16:54 +05'30'