Prosecutrix vs The State Of M.P.
2021 Latest Caselaw 4983 MP

                                                   1                               MCRC-330-2021
                        The High Court Of Madhya Pradesh
                                   MCRC-330-2021
                                   (PROSECUTRIX Vs THE STATE OF M.P. AND OTHERS)

6
Gwalior, Dated : 02-09-2021
                       Shri Suresh Agrawal, learned counsel for the applicant.
                       Shri Manish Nayak, learned Panel Lawyer for respondent/State.

At the outset, learned counsel for the applicant seeks permission to withdraw the present application filed under Section 439(2) of Cr.P.C. for cancellation of bail because judgment has been passed by the trial Court and

accused has been acquitted.

Prayer noted.

Resultantly, present application stands dismissed as rendered infructuous.

(ANAND PATHAK) JUDGE

Ashish*

ASHISH CHAURASIA 2021.09.02 18:57:34 +05'30'